Delhi High Court - Orders
Alankit Assignments Limited vs Dy. Labour Commissioner And Anr on 7 January, 2019
Author: Rekha Palli
Bench: Rekha Palli
$~54
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6983/2018 & CM No.26426/2018 (for stay)
ALANKIT ASSIGNMENTS LIMITED ..... Petitioner
Through: Mr.Siddharth Sharma & Ms.Shruti
Arora, Advs.
versus
DY. LABOUR COMMISSIONER AND ANR ..... Respondents
Through: Mr.Ankur Chhibber, Adv. for R-1
Mr.D.S. Chauhan with Ms.Ruchi
Singh, Advs. for R-2.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 07.01.2019 Mr.D.S. Chauhan, Advocate enters appearance on behalf of respondent no.2. He prays for and is granted six weeks' time to file a counter affidavit. Rejoinder, if any, be filed within four weeks thereafter.
List on 03.05.2019.
The petitioner is directed to pay Rs.15,000/- as litigation expenses to the respondent within two weeks.
REKHA PALLI, J JANUARY 07, 2019 gm