Delhi High Court - Orders
Bennett Coleman & Co. Ltd vs Govt. Of N.C.T. Of Delhi And Anr on 25 January, 2019
Author: Rekha Palli
Bench: Rekha Palli
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 828/2019
BENNETT COLEMAN & CO. LTD. ..... Petitioner
Through: Mr.Raj Birbal, Sr. Adv. with
Ms.Raavi Birbal & Ms.Cauveri
Birbal, Advs.
versus
GOVT. OF N.C.T. OF DELHI AND ANR. ..... Respondents
Through: None.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 25.01.2019 C.M. No.3679/2019 (for exemption) Allowed, subject to all just exceptions. W.P.(C) 828/2019 & C.M. No.3678/2019 (for stay)
1. Vide the present application, the petitioner impugns order dated 29.11.2018 passed by the Additional Labour Commissioner Government of NCT of Delhi, whereby LC No.2348/2016 has been transferred from the Court of Smt.Veena Rani to the Court of Shri Vinay Singhal.
2. Learned counsel for the petitioner submits that the said transfer has been ordered at the behest of the Respondent/Workman without even giving any notice to the petitioner. She further submits that the said order is totally bereft of any reasons and, is thus liable to be set aside.
3. Upon the petitioner filing process fee, issue notice to the respondents by ordinary process and speed post, returnable on 30.04.2019.
4. Till the next date, the operation of the impugned order dated 29.11.2018 qua LC No.2348/2016, shall remain stayed.
REKHA PALLI, J JANUARY 25, 2019/gm