Delhi High Court - Orders
Management Of Samrat Hotel And Anr vs All India Itdc Mazdoor Jant Union And Ors on 18 December, 2023
$~51
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13297/2019
MANAGEMENT OF SAMRAT HOTEL AND ANR...... Petitioners
Through: Mr. Ravi Sikri, Sr. Adv. with
Ms. Sumitra Chaudhary, Mr. Deepak,
Ms. Kanak Grover & Mr. Raghav
Raman, Advs.
versus
ALL INDIA ITDC MAZDOOR JANT UNION AND ORS
..... Respondents
Through: Mr. AP Dhamija, Mr. J P Singh &
Ms. Tanya Sharma, Advs.
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 18.12.2023 CM APPL. 65461/2023
1. Exemption allowed, subject to all just exceptions.
2. Application stands disposed of.
CM APPL. 65460/20231. This application has been filed by the respondent-workers seeking directions to the executing court to release the amount deposited by the petitioner-management to the workmen.
2. Issue notice.
3. Counsel for the petitioner accepts notice. It is pointed out that as per order dated 03.10.2023 passed by this Court, the following had transpired:
a. Statement by the senior counsel for the petitioners was taken on This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 21/12/2023 at 22:04:49 record and directions were given to the respondents to deposit the entire amount before the executing court, in respect of each of the five workmen within a period of 5 working days. Senior counsel for the petitioner states that the same has been deposited.
b. Petitioners were at liberty to file an appropriate application for recall of order dated 28.07.2023 passed by the executing court for attachment. Senior counsel for the petitioner states that the said application has been filed and the same is listed for hearing on 22.12.2023;
c. Order dated 28.07.2023 was directed to remain in abeyance till fresh orders passed on the application filed by the petitioners before the executing court.
4. Considering that the matter is now listed before the executing court on 22.12.2013, this application seems premature. However, the said application is being kept on Board in order to allow respondent-workmen to assert their rights before the Court on the next date.
5. List on 14th February, 2024.
6. In the meantime, reply be filed by the respondent-workmen, if so desired with an advance copy to the opposing counsel.
7. Order be uploaded on the website of this Court.
ANISH DAYAL, J DECEMBER 18, 2023/sm This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 21/12/2023 at 22:04:49