Delhi High Court - Orders
The Management Of Ashok Hotel Itdc vs Perumal & Anr on 6 February, 2024
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5658/2008 & CM APPL. 11267/2021 & CM APPL.
11396/2021 & CM APPL. 45800/2022
THE MANAGEMENT OF ASHOK HOTEL ITDC ..... Petitioner
Through: Mr. Ravi Sikri, Sr. Advocate along
with Mr. Deepank Yadav, Mr. Jasbir
Bidhuri, Mr. Arun Sanwal, Ms.
Kanak Grover and Mr. Nachiket
Chawla, Advocates
versus
PERUMAL & ANR. ..... Respondents
Through: Mr. Mayank Bamniyal, Advocate for
R-1 (Through VC)
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 06.02.2024
1. No one appeared on behalf of the respondent no. 1.
2. It is informed that the respondent no. 1 is working with the respondent-NDMC as a regular employee.
3. Learned counsel appearing on behalf of the petitioner prayed that a fresh notice be issued to the respondent no. 1 through NDMC.
4. Accordingly, issue fresh notice to respondent no. 1 through all permissible modes, including through the counsel of the respondent-NDMC, on filing PF within one week.
5. Learned counsel for the respondent-NDMC is also directed to ensure the service of the notice upon the respondent no. 1 before the next date of hearing.
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 08/02/2024 at 21:39:10
6. It is made clear that if no one appears on behalf of the respondent no. 1 on the next date of hearing, the matter shall be proceeded ex parte.
7. List on 21st March, 2024.
CHANDRA DHARI SINGH, J FEBRUARY 6, 2024 gs/av 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 08/02/2024 at 21:39:10