Delhi High Court - Orders
Director General, E.S.I.C. & Ors vs Rakesh Kumar Yadav & Ors on 23 February, 2021
Author: Manmohan
Bench: Manmohan, Asha Menon
$~Suppl.-26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P. (C) 2511/2021
DIRECTOR GENERAL, E.S.I.C. & ORS. .....Petitioners
Through: Mr. S. Sharma, Advocate.
Versus
RAKESH KUMAR YADAV & ORS. .....Respondents
Through:
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 23.02.2021 The petition has been heard by way of video conferencing. CM APPLs. 7366/2021 & 7368/2021 (exemption) Allowed, subject to just exceptions. Accordingly, present applications stand disposed of. W.P. (C) 2511/2021 Rule D.B. List along with W.P.(C) 4377/2007 titled Union of India & Ors. Vs. Sanjay Kaushik & Ors. and other connected cases. CM Appl.7367/2021 (for stay) Learned counsel for petitioners states that the impugned order of the Central Administrative Tribunal shall be implemented subject to final order which will be passed in the present writ petition.
Till the disposal of the writ petition, the contempt proceedings initiated by the respondents are stayed before the CAT.
Keeping in view of the aforesaid, the present application stands disposed of.
The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through e-mail.
MANMOHAN, J ASHA MENON, J FEBRUARY 23, 2021 js