Richhpal vs Employees State Insurance ...
2020 Latest Caselaw 3237 Del

$~S-10
       IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      Judgment Delivered On: 25.11.2020

W.P.(C) 9392/2020

RICHHPAL                                                .....Petitioner



                                   versus



EMPLOYEES STATE INSURANCE CORPORATION & ANR.
                                ......Respondents

Advocates who appeared in this case:
For the Petitioner          :        Mr. Prakhar Bhatnagar, Mr. Mohit Tyagi &
                                     Mr. Aman Kharb, Advocates.
For the Respondents         :        Mr. V.K. Singh, Ms. Nisha Hans &
                                     Ms. Prachi Singh, Advocates.


CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE TALWANT SINGH

                                JUDGMENT

SIDDHARTH MRIDUL, J. (Open Court - via Video Conferencing)

The present matter has been taken up for hearing through Video Conferencing on account of Covid-19 pandemic. CM APPL. 30244/2020, CM APPL. 30245/2020 & CM APPL. 30246/2020 (Exemption) Exemption granted subject to all just exceptions. The applications are disposed of accordingly.

W.P.(C) 9392/2020

1. The present writ petition has been filed under Article 226 of the

Constitution of India, praying as follows :-

"Quash/set aside the impugned order dated 06.11.2020 passed by the Ld. CAT in Miscellaneous Application No. 2179 of 2020 filed in Original Application No. 709 of 1997 and allow the Miscellaneous Application No.644 of 2020 thereby ordering the Respondents to comply with the final order dated 01.04.1998 in O.A No. 709 of 1997."

2. Mr. V.K. Singh, learned counsel appearing on behalf of the

respondents on an advance notice, duly accepts notice and undertakes

that the reply to M.A. No.644/2020 in O.A. No.709/1997 titled as

'Richhpal vs. Employees State Insurance Corporation' shall be filed

without demur within one week from today with an advance copy to

learned counsel appearing on behalf of the petitioner herein.

3. The above undertaking expressed on behalf of the official

respondents is hereby accepted directing them to comply with the

same without demur.

4. In view of the foregoing, learned counsel appearing on behalf of

the petitioner does not press the present writ petition any further.

5. With the above directions, the writ petition is dismissed as not

pressed and disposed of accordingly.

SIDDHARTH MRIDUL (JUDGE)

TALWANT SINGH (JUDGE) NOVEMBER 25, 2020 'AA'/dn

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