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Delhi High Court - Orders

M/S India Tourism Development ... vs All India Itdc Mazdoor Janta Union & Ors on 5 May, 2025

                          $~20
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         W.P.(C) 689/2020 with CM APPLs. 1933/2020, 29865/2024.
                                    M/S INDIA TOURISM DEVELOPMENT
                                    CORPORATION                                .....Petitioner
                                                  Through: Mr. Ravi Sikri, Sr. Advocate with Ms.
                                                           Sumitra Chaudhary, Mr. Deepan
                                                           Yadav, Ms. Kanak Grover, Mr. M. K.
                                                           Raghav Raman, Ms. Jasmine Sheikh
                                                           and Mr. Nitya Sharma, Ms. Jasmine
                                                           Sheikh, Ms.Muskan and Mr. Nishant
                                                           Goyal, Advocates.
                                                  versus

                                    ALL INDIA ITDC MAZDOOR JANTA
                                    UNION & ORS                              .....Respondents
                                                  Through: Mr. Atul Nagarajan, Mr. Uddhav
                                                           Tandon, Advocates.

                                    CORAM:
                                    HON'BLE MS. JUSTICE TARA VITASTA GANJU
                                                                  ORDER

% 05.05.2025 CM APPL. 29865/2024 (filed by R-2 to 11 seeking directions for equal wages)

1. Learned Counsel for the Respondents request for some time to file rejoinder.

2. Let the Rejoinder be filed within four weeks. W.P.(C) 689/2020

3. Let the parties file their brief note of contentions not exceeding three pages each, at least three days before the next date of hearing, along with the 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 29/06/2025 at 18:31:57 compilation of judgments, if any, relied upon. All judgments sought to be relied upon shall be filed with an index which also sets out the relevant paragraph numbers and the proposition of law that it sets forth.

4. The Registry is directed to urgently requisition the digital copy of the Trial Court Record duly paginated and book-marked in accordance with the rules of the High Court and place the same on record.

5. List along with W.P.(C) 678/2020 and W.P.(C) 687/2020 on 28.10.2025.

TARA VITASTA GANJU, J MAY 5, 2025/ PB 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 29/06/2025 at 18:31:57