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Dulari Devi vs Delhi Building And Other Construction ... on 27 September, 2022

Author: Yashwant Varma

Bench: Yashwant Varma

                          $~59
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      W.P.(C) 13969/2022
                                 DULARI DEVI                                        ..... Petitioner
                                                    Through:      Ms. Kritika Gupta, Adv. for Mr.
                                                                  Chirayu Jain, Adv.

                                                    versus

                                 DELHI BUILDING AND OTHER CONSTRUCTION WORKERS
                                 BOARD & ANR.                            ..... Respondents
                                               Through: Ms. Urvi Mohan, Adv. for R-2.

                                 CORAM:
                                 HON'BLE MR. JUSTICE YASHWANT VARMA
                                               ORDER

% 27.09.2022 CM APPL. 42742/2022 (for exemption) Allowed, subject to all just exceptions. The application shall stand disposed of. W.P.(C) 13969/2022 Although the first respondent is stated to have been placed on advance notice, none has appeared on its behalf when the matter was called. Consequently, let learned counsel for the petitioner take steps for service on the said respondent through all permissible modes including via approved courier service.

The respondents may file a reply on the writ petition within a period of six weeks bearing in mind the fact that the application for grant of pensionary benefits under the Building and other Construction Workers ["BOCW"] Act 1996 had been refused by way of the impugned order.

Let the matter be called again on 19.12.2022.

YASHWANT VARMA, J.

SEPTEMBER 27, 2022 SU Signature Not Verified Digitally Signed By:NEHA Signing Date:28.09.2022 15:50:24