Delhi High Court - Orders
M/S Akash Enterprises vs Anil Kumar & Anr on 10 March, 2026
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO 415/2018, CM APPL. 36202/2018 and
CM APPL. 51794/2022
M/S AKASH ENTERPRISES .....Appellant
Through: Mr. Ravindra Narayan Singh, Advocate
versus
ANIL KUMAR & ANR .....Respondents
Through: Ms.Anugraha Sabu and Mr.Tom,
Advocates
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 10.03.2026
1. While learned counsel for the appellant refers to Section 53 of ESIC Act and relies on the decision in Dhropadabai & Ors. v. Technocraft Toolings in Civil Appeal No.8155 of 2014, learned counsel for the respondents contends otherwise and submits that the issue has now been referred to the larger Bench in Rajkumar Agrawal v. Vehicle Tata Venture No. UP 70 BM-1600 Commercial Auto Sales Private Limited Thr. Its Director Sanskar Gupta & Ors. in Civil Appeal No.4941/2022.
2. Learned counsels for the parties seek further time to address the submission and cite the relevant case law(s).
3. List on 11.05.2026.
MANOJ KUMAR OHRI, J MARCH 10, 2026 na This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 11/03/2026 at 21:27:37