Delhi High Court - Orders
Ndmc Auto Workshop Employees ... vs Rajendra Prasad Sati, Diretor, New ... on 25 October, 2021
Author: Najmi Waziri
Bench: Najmi Waziri
$~20(1)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 374/2019
NDMC AUTO WORKSHOP EMPLOYEES
ASSOCIATION ..... Petitioner
Through: Ms. Rashmi Chopra, Adv.
versus
RAJENDRA PRASAD SATI, DIRETOR, NEW DELHI
MUNICIPAL COUNCIL ..... Respondent
Through: Mr. Jagdeep Sharma, Adv.
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
ORDER
% 25.10.2021 The hearing has been conducted through hybrid mode (physical and virtual hearing).
CM APPL. 37078/2021 (fresh by petitioner for early hearing)
1. For the reasons mentioned in the application, it is allowed.
2. The application stands disposed-off. CONT.CAS(C) 374/2019
3. List on 10.02.2022.
4. The Registry is directed to show the cause title as N.D.M.C. Auto Workshop Employees Association vs. Sh. Rajendra Prasad Sati, Director, New Delhi Municipal Council, as reflected in the memo of parties as well as in today's order.
NAJMI WAZIRI, J OCTOBER 25, 2021 AB Signature Not Verified Digitally signed By:KAMLESH KUMAR Signing Date:27.10.2021 13:33:03