Pradeep Kumar Khera vs Engineering Projects (India) ...
2018 Latest Caselaw 4878 Del

$~28
*       IN THE HIGH COURT OF DELHI AT NEW DELHI
                     Date of pronouncement: 17th August, 2018

+       W.P.(C) 8613/2018 & CM APPLs.33060-33061/2018
        PRADEEP KUMAR KHERA                 ..... Petitioner
                    Through: Ms.M. Sarada and Mr.Rajeev
                    Gulani, Advs.

                           versus

        ENGINEERING PROJECTS (INDIA) LIMITED
        & ANR.                                 ..... Respondents

Through: Mr.Avnish Ahlawat, Standing Counsel for GNCTD with Ms.Palak Rohmeta, Adv. for R-1 & 2

CORAM:

HON'BLE MR. JUSTICE C.HARI SHANKAR % ORDER (ORAL)

CM APPL.33061/2018 (exemption)

1. Exemption allowed subject to all just exceptions.

2. The application stands disposed of.

W.P.(C) 8613/2018 & CM APPL.33060/2018 (for stay)

1. After arguing the matter for some time, Ms.Sarada, learned counsel for the petitioner submits that she would be satisfied, for the nonce, if this writ petition is disposed of with a direction, to the respondent, to expeditiously decide the representation, dated 10th August, 2018, submitted by her client.

2. In view of the said submission, this writ petition is disposed of with a direction to the respondent, to pass a speaking order on the representation, dated 10th August, 2018, submitted by the petitioner, and convey the same to the petitioner, within two weeks.

C.HARI SHANKAR, J AUGUST 17, 2018 dsn