Delhi High Court - Orders
S K Goel vs Dvb Employees Terminal Fund Trust ... on 15 September, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:15.09.2021
21:32:32
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RSA 170/2019
S K GOEL ..... Appellant
Through: Mr. K.C. Mittal, Advocate.
versus
DVB EMPLOYEES TERMINAL FUND TRUST (DELETED) &
ANR ..... Respondents
Through: None.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 15.09.2021
1. This hearing has been done through hybrid mode.
2. None appears for the Respondents.
3. Let Mr. Mittal, ld. Counsel for Appellant give an intimation to the Respondents on their mobile number. Registry to also give an intimation to the Respondents.
4. List for hearing on 9th December, 2021. Parties to be ready to make their submissions as to whether there is any substantial question of law that arises in the matter.
5. It is submitted by Mr. Mittal, ld. Counsel for Appellant that North Delhi Power Limited is the only Respondent as the other erstwhile Respondent No.1, i.e. the DVB Employees Terminal Fund Trust, has been deleted even in the suit being Suit No. 383/14 titled Sh. S.K. Goel v. DVB Employees Terminal Fund Trust & Anr., vide Order dated 24th September, 2014.
PRATHIBA M. SINGH, J.
SEPTEMBER 15, 2021 Rahul/AD