Centaur Hotel Employees Union Regd vs Rajiv Bansal & Anr on 27 January, 2023

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Delhi High Court - Orders

Centaur Hotel Employees Union Regd vs Rajiv Bansal & Anr on 27 January, 2023

Author: Manmeet Pritam Singh Arora

Bench: Manmeet Pritam Singh Arora

                             $~2
                             *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                             +     CONT.CAS(C) 1405/2022 & CM APPL. 55583/2022
                                   CENTAUR HOTEL EMPLOYEES UNION REGD ..... Petitioner
                                                Through:              Mr. Umesh Sharma, Advocate.
                                                versus
                                   RAJIV BANSAL & ANR.                                  ..... Respondents
                                                        Through:      Mr. Shreyansh Rathi, Advocate for R-
                                                                      1 and R-2.
                             CORAM:
                             HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
                                                        ORDER

                             %                          27.01.2023
                             CM APPL. 55583/2022

Exemption allowed, subject to all just exceptions. Accordingly, the application stands disposed of. CONT.CAS(C) 1405/2022

1. The present contempt petition has been filed by the Petitioner alleging non-compliance of the order dated 21.11.2022 passed by a Coordinate Bench of this Court in WP(C) 16026/2022, whereby Respondent therein was directed to decide the Petitioner's representation dated 03.08.2022 within a period of two weeks by way of a reasoned and speaking order.

2. Learned counsel for the Petitioner states that decision on the representation has been taken vide order dated 27.12.2022 by the Respondents. He states that the order dated 27.12.2022 has been received by the Petitioner and assailed in a writ petition.

3. He states that however, there has been considerable delay in passing the said order by the Respondents.

Signature Not Verified Digitally Signed By:PRAMOD KUMAR VATS Signing Date:31.01.2023 19:34:24

4. With the passing of the order dated 27.12.2022, the Respondent has admittedly complied with the order dated 21.11.2022 passed by this Court in WP(C) 16026/2022, although belatedly. The Respondent is cautioned to be diligent and comply with the directions of the Court within the time fixed therein.

5. With the aforesaid observation, the present petition and pending applications, if any, are disposed of.

MANMEET PRITAM SINGH ARORA, J JANUARY 27, 2023/hp/kv Signature Not Verified Digitally Signed By:PRAMOD KUMAR VATS Signing Date:31.01.2023 19:34:24

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Delhi High Court - Orders