Delhi High Court - Orders
Manishi Saxena Bansal vs Exl Services.Com (India) Pvt. Ltd on 16 July, 2021
Author: Anu Malhotra
Bench: Anu Malhotra
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 305/2021 & I.A. 8138-8140/2021
MANISHI SAXENA BANSAL ..... Plaintiff
Through: Ms. Urmila Kar Purkayastha and Ms.
Srija Choudhury, Advs.
versus
EXL SERVICES.COM (INDIA) PVT. LTD. ..... Defendant
Through
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 16.07.2021 (through video conferencing) I.A. 8139/2021 This is an application filed on behalf of the plaintiff U/s151 of the CPC seeking leave to file additional documents. The same is allowed subject to just exceptions.
CS(OS) 305/2021 & I.A. 8138 & 8140/2021 Initial submissions have been made on behalf of the plaintiff. The prayers made vide the present suit are to the effect:
"(i) Declare that the termination of the Plaintiff vide letter dated 04.06.2021 is illegal and void ab initio;
(ii) Consequently, direct the Defendant Company to reinstate the Plaintiff with full back wages and all the ancillary benefits thereto;
(iii) Direct the Defendant Company to pay damages of Rs.8,97,81,531/- (Rupees Eight Crores Ninety-Seven Lacs Eighty-One Thousand Five Hundred and Thirty-One only) to the plaintiff as enumerated in Para 24 of this suit;
(iv) Further direct the Defendant Company to pay Rs.20,00,000/- (Rupees Twenty Lakhs only) to the Plaintiff for Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:19.07.2021 18:48:51 This file is digitally signed by PS to HMJ ANU MALHOTRA.
the harassment caused to her;
(v) Further direct the Defendant Company to pay Rs. 10,00,000/-[ Rupees Ten Lakhs only] for loss of reputation;
(vi) Direct the Defendant Company to pay Litigation Costs to the Plaintiff.
(vii) Any other relief/ reliefs as deemed fit and proper by this Hon'ble Court in the interest of justice."I.A. 8140/2021
Time is sought on behalf of the plaintiff to make the payment of court fee submitting to the effect that Court fee of Rs.50,000/- has been deposited and seeking a period of six months' time to deposit the deficit Court fee submitting to the effect that the plaintiff has lost her job due to illegal termination and is the only bread-earner of the family as per the averments made in the application.
It is not considered appropriate to grant a period of six months, as prayed and a period of six weeks is granted to deposit the Court fees. I.A. 8140/2021 is disposed of.
Summons for settlement of issues along with notice of I.A. 8138/2021 be issued to the defendant on deposit of Court fee and on taking of steps by the plaintiff with directions that the written statement of the defendant be filed within a period of 30 days along with the reply to I.A. 8138/2021. The replication, if any, thereto be filed by the plaintiff within a period of 3 weeks thereafter.
Renotify for 14.09.2021.
ANU MALHOTRA, J JULY 16, 2021 vm Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:19.07.2021 18:48:51 This file is digitally signed by PS to HMJ ANU MALHOTRA.