Delhi High Court - Orders
Management Of Ashok Hotel (Itdc) vs Their Workmen & Anr on 7 October, 2022
Author: Najmi Waziri
Bench: Najmi Waziri
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 199/2013 & CM APPL. 19533/2022
MANAGEMENT OF ASHOK HOTEL (ITDC) ..... Appellant
Through: Mr Ravi Sikri, Senior Advocate with
Mr Jasbir Bidhuri, Advocate.
versus
THEIR WORKMEN & ANR. ..... Respondents
Through: Mr. Barun Kumar Sinha, Ms Pratibha
Sinha and Mr Mudil Kaul, Advocates
for R-1.
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 07.10.2022 The hearing has been conducted through hybrid mode (physical and virtual hearing).
CM APPL. 43618/2022 (fresh by resp. for early hearing)
1. Issue notice. Notice is accepted by the learned counsel named above for the non-applicant. At joint request, the application is taken up for disposal.
2. This application seeks early hearing of the appeal which has been pending for almost a decade.
3. In view of the submissions made in the application and the fact that there is no objection to the relief sought, it is allowed and disposed- off accordingly.
Signature Not Verified Digitally Signed By:KAMLESH KUMAR Signing Date:12.10.2022 13:12:14 LPA 199/20134. List for hearing on 13.12.2022.
5. The already scheduled date i.e. 19.01.2023 stands cancelled.
NAJMI WAZIRI, J VIKAS MAHAJAN, J OCTOBER 7, 2022/rd Signature Not Verified Digitally Signed By:KAMLESH KUMAR Signing Date:12.10.2022 13:12:14