Delhi High Court - Orders
Ram Suresh vs Delhi Building And Other Construction ... on 12 October, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~68
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14432/2022
RAM SURESH ..... Petitioner
Through: Mr. Chirayu Jain, Adv.
versus
DELHI BUILDING AND OTHER CONSTRUCTION WORKERS
BOARD & ANR. ..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 12.10.2022 CM APPL. 44045/2022(exemption) Allowed, subject to all just exceptions. Application shall stand disposed of.
W.P.(C) 14432/2022 Although the first respondent is stated to have been placed on advance notice, none has appeared on its behalf when the matter was called. Consequently, let learned counsel for the petitioner take steps for service upon the said respondent through all permissible modes including via approved courier service.
Bearing in mind the nature of issue which stands raised and the challenge which is addressed to the impugned order which rejects the claim for pension under the Building and Other Construction Workers Act, 1996, let a counter affidavit be filed by the first respondent within a period Signature Not Verified Digitally Signed By:NEHA Signing Date:13.10.2022 14:40:51 of six weeks from today.
Let the petition be put down for consideration on 19.12.2022.
YASHWANT VARMA, J.
OCTOBER 12, 2022/neha Signature Not Verified Digitally Signed By:NEHA Signing Date:13.10.2022 14:40:51