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Delhi High Court - Orders

Hridayanath Pandey vs M/S Narula Bakers S N Food Product on 28 February, 2024

Author: Chandra Dhari Singh

Bench: Chandra Dhari Singh

                           $~62
                           *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                           +    W.P.(C) 2919/2024

                                     HRIDAYANATH PANDEY                                                             ..... Petitioner
                                                 Through:                                          Mr.H.S.Nagpal, Advocate

                                                                           versus

                                     M/S NARULA BAKERS S N FOOD PRODUCT..... Respondent
                                                  Through: Nemo

                               CORAM:
                               HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
                                               ORDER
                           %                   28.02.2024
                           CM APPL No.12059/2024

Exemption allowed, subject to just exceptions. The application stands disposed of W.P.(C) 2919/2024

1. The instant petition under Article 226 of the Constitution of India has been filed on behalf of the petitioner seeking the following reliefs:

"In view of the foregoing factual & legal premise as well as the grounds set out, it is most humbly prayed that the Hon'ble Court may kindly be pleased to issue a Writ of Certiorari or any other appropriate writ, order or direction for quashing & setting aside of the impugned Order dated 13.10.2023 passed by the Authority under Delhi Shops & Establishments Act, 1954, North District, Labour Welfare Centre, Nimri Colony, Ashok Vihar, Delhi, in S&E/105/ND/2022, in the matter titled as Hridayailath Pandey Vs. M/s Narula Bakers & S.N. Food Products.
Pass any other/further order( s) be passed or reliefs be granted in favour of the petitioner as the Hon'ble Court may deem fit & proper."

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 29/02/2024 at 23:27:33

2. Heard.

3. Issue notice of the petition to the respondent through all permissible modes on filling PF within a week, returnable before the Registrar on 8th May, 2024.

CHANDRA DHARI SINGH, J FEBRUARY 28, 2024 SV/DB Click here to check corrigendum, if any 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 29/02/2024 at 23:27:33