Delhi High Court - Orders
Director General Employees State ... vs Mrs. Saraswati Rawat & Anr on 19 April, 2023
Author: V. Kameswar Rao
Bench: V. Kameswar Rao, Anoop Kumar Mendiratta
$~60
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4921/2023 & CM APPL. 19030/2023,
CM APPL. 19031/2023 and CM APPL. 19032/2023
DIRECTOR GENERAL EMPLOYEES STATE INSURANCE
CORPORATION & ANR. ..... Petitioners
Through: Mr. Yakesh Anand, Ms. Sonam
Anand and Mr. Akshay Thakur,
Advs. with Mr. Dinesh Soni, SSO,
ESIC
versus
MRS. SARASWATI RAWAT & ANR. ..... Respondents
Through: Mr. Vijay Joshi, Mr. Mohit Joshi and
Mr. Gurjas Singh Narula, Advs. for
R2.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
ORDER
% 19.04.2023 CM APPL. 19032/2023 Exemption allowed subject to all just exceptions. Application stands disposed of.
W.P.(C) 4921/2023 & CM APPL. 19030/2023 and CM APPL.
19031/20231. Notice, Mr. Vijay Joshi, Adv. accepts notice for respondent No.2. Let notice be issued to respondent No.1 returnable on September 12, 2023.
2. Till the next date of hearing there shall be stay of the operation of Judgment dated September 26, 2022 passed by the Central Administrative Signature Not Verified Digitally Signed By:JYOTIRMOY GHOSH DASTIDAR Signing Date:25.04.2023 15:50:02 Tribunal in OA 1213/2015.
V. KAMESWAR RAO, J ANOOP KUMAR MENDIRATTA, J APRIL 19, 2023/jg Signature Not Verified Digitally Signed By:JYOTIRMOY GHOSH DASTIDAR Signing Date:25.04.2023 15:50:02