Delhi High Court - Orders
Mukesh Kumar vs Edcil (India) Ltd & Ors on 16 January, 2023
Author: Jyoti Singh
Bench: Jyoti Singh
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 47/2020
MUKESH KUMAR ..... Appellant
Through: Appellant-in-Person.
versus
EDCIL (INDIA) LTD & ORS ..... Respondents
Through: Mr. Krishna Chandra Dubey,
Advocate for R-1.
Mr. Rajesh Kumar and Mr. Shaurya Katoch,
Advocates for R-3.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 16.01.2023 Common ground between the parties is that the contract of the Petitioner was not extended on account of the fact that he had tendered his resignation which was accepted. However, perusal of the order dated 18.06.2013 does not reflect any reference to the resignation.
Let the file containing notings relating to passing of the impugned order dated 18.06.2013, be brought to Court on next date of hearing.
List on 23.01.2023.
JYOTI SINGH, J JANUARY 16, 2023/kks Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:18.01.2023 12:43:05