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Delhi High Court - Orders

Ashok Hotel(Itdc) vs Ashok Hotel Mazdoor Janta Union And Ors on 4 November, 2025

                  $~12 to 14
                  *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +         W.P.(C) 632/2010, CM APPLs. 240/2018 & 9565/2020
                            ASHOK HOTEL(ITDC)                                                               .....Petitioner
                                                          Through:            Mr. Ravi Sikri, Sr. Adv. with
                                                                              Mr.Deepak Yadav, Mr. Arun
                                                                              Sanwal and Mr. Nishant Goyal,
                                                                              Advs.
                                                          versus

                            ASHOK HOTEL MAZDOOR JANTA
                            UNION AND ORS                    .....Respondents
                                         Through: Mr. Pramod, Advocate for R-1
                                                  Mr. Atul Nagarajan and Mr.
                                                  Uddhav Tandon, Advocates
                  (13)

                  +         W.P.(C) 1848/2010, CM APPL. 46809/2024
                            ASHOK HOTEL(ITDC)                                                               .....Petitioner
                                                          Through:            Mr. Ravi Sikri, Sr. Adv. with
                                                                              Mr.Deepak Yadav, Mr. Arun
                                                                              Sanwal and Mr. Nishant Goyal,
                                                                              Advs.
                                                          versus

                            WORKMEN AND ORS                                                  .....Respondents
                                       Through:                               Mr. Gaendra Giri and Mr.
                                                                              Aditya Giri, Advocates
                  (14)
                  +         W.P.(C) 633/2010, CM APPLs. 1332/2010, 4813/2010 &
                            5618/2012
                            ASHOK HOTEL (ITDC)                    .....Petitioner
                                                          Through:            Mr. Ravi Sikri, Sr. Adv. with
                                                                              Mr.Deepak Yadav, Mr. Arun




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 10/11/2025 at 20:49:28
                                                                               Sanwal and Mr. Nishant Goyal,
                                                                              Advs.
                                                          versus

                            ASHOK HOTEL MAZDOOR JANTA UNION
                                                                                              .....Respondent
                                                          Through:            Mr. Atul Nagarajan and Mr.
                                                                              Uddhav Tandon, Advocates
                            CORAM:
                            HON'BLE MS. JUSTICE RENU BHATNAGAR
                                                          ORDER

% 04.11.2025

1. Learned counsel for the respondents submits that the other set of workmen have preferred a Special Leave Petition assailing the judgement rendered in LPA no. 199/2013 dated 12.11.2024, which is likely to be listed before the Hon‟ble Supreme Court on 7 th November, 2025.

2. In view of the above, the learned counsels for the parties submits that the present matters also be adjourned to date subsequent to that of the SLP.

3. At request, re-notify on 9th January, 2026.

4. Registry is directed to not show these matters in the category of „part-heard‟.

RENU BHATNAGAR, J NOVEMBER 4, 2025 ms/kz 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 10/11/2025 at 20:49:28