Delhi High Court - Orders
M/S Indira Gandhi National Centre For ... vs Sh. Chander Mohan Sharma on 16 February, 2022
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Signature Not Verified
Digitally Signed
By:DEVANSHU JOSHI
Signing Date:19.02.2022
02:14:41
$~9 & 16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4287/2019
M/S INDIRA GANDHI NATIONAL CENTRE FOR ARTS
(IGNCA) ..... Petitioner
Through: Mr. Abinash K. Mishra, Advocate.
versus
SH. CHANDER MOHAN SHARMA ..... Respondent
Through: Mr. Jawahar Raja, Advocate with Ms.
Meghna De, Mr. Archit Krishna and
Ms. Varsha Sharma, Advocates (M:
9810933083).
(16) AND
+ W.P.(C) 14789/2021
INDIRA GANDHI NATIONAL CENTRE FOR ARTS
(IGNCA) .... Petitioner
Through: Mr. Abinash K. Mishra, Advocate.
versus
CHANDER MOHAN SHARMA ..... Respondent
Through: Mr. Jawahar Raja, Advocate with Ms.
Meghna De, Mr. Archit Krishna and
Ms. Varsha Sharma, Advocates
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 16.02.2022
1. This hearing has been done through video conferencing. CM APPLs. 8383/2022(for delay) & 8389/2022(for delay) in W.P.(C) 14789/2021
2. CM APPL. 8389/2022 is an application filed by the Petitioner seeking condonation of delay of 7 days delay in filing the demand draft of Signature Not Verified Digitally Signed By:DEVANSHU JOSHI Signing Date:19.02.2022 02:14:41 Rs.4,00,000/-, in compliance of order dated 21st December, 2021, pursuant to which this Court had stayed the operation of the impugned award.
3. CM APPL. 8383/2022 is an application filed by the Respondent, seeking condonation of delay of 17 days in filing the counter affidavit.
4. The delay concerned in both these applications is condoned, for the reasons stated in the said applications.
5. The counter-affidavit is taken on record.
6. Let the demand draft in favour of the Registrar General, be now deposited within a week and the same be encashed and kept in an FDR on auto-renewal mode.
7. Accordingly, these applications are disposed of. W.P.(C) 4287/2019 & CM APPL. 19115/2019 (for stay) W.P.(C) 14789/2021 & CM APPL. 46579/2021(for stay)
8. Let the rejoinder be filed in W.P.(C) 14789/2021, within 4 weeks.
9. Ld. counsel for the Respondent is permitted to file a table of calculations, in terms of the previous order dated 21st December, 2021. The same shall be served upon Mr. Abinash Kumar Mishra, ld. Counsel for the Petitioner, within a week, so that he may address the same in the rejoinder.
10. List both these matters for hearing on 19th July, 2022.
PRATHIBA M. SINGH, J.
FEBRUARY 16, 2022 dj/ad