Sh. Dileep Kumar And Anr. vs Ms. Pooja And Ors.
2021 Latest Caselaw 2615 Del

                          $~56 (2021)
                          *       IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                                 Date of decision: 22.09.2021
                          +       LPA 335/2021
                                  SH. DILEEP KUMAR (CHAIRMAN), DHANPATMAL VIRMANI
                                  SENIOR SECONDARY SCHOOL                  ..... Appellant
                                                Through: Mr. Kapil Lalwani, Advocate.
                                                versus
                                  MS. POOJA AND ORS.                       ..... Respondents

Through: Mr. Avadh Kaushik, Advocate for respondent no.1.

CORAM:

HON'BLE MR. JUSTICE RAJIV SHAKDHER HON'BLE MR. JUSTICE TALWANT SINGH [Court hearing convened via video-conferencing on account of COVID-19]

RAJIV SHAKDHER , J. (ORAL):

CM APPL. 32721/2021

1. Allowed, subject to just exceptions. LPA 335/2021 CM APPL. 32720/2021 [Application filed on behalf of the appellant seeking stay on the operation of the impugned order dated 03.03.2020] CM APPL. 32722/2021 [Application on behalf of the appellant seeking condonation of delay of 15 months in filing the present appeal]

2. This appeal is directed against an order of the learned single judge, dated 03.03.2020, passed in W.P.(C.) 13201/2018, whereby Dhanpatmal Virmani Senior Secondary School was ordered to pay salary to respondent no.1 i.e., Ms. Pooja, for the period she had rendered services to the said school.

2.1. For this purpose, eight weeks were granted to the aforementioned school, from the date of the order.

3. It would be relevant to note that, the appeal, in the instant case, has

Signature Not Verified

By:VIPIN KUMAR RAI Signing Date:27.09.2021 15:16:18 been filed, after more than one and a half year has passed from the date of the order, and that too, by the Chairman of the aforementioned school. 3.1. This fact has been put to Mr. Kapil Lalwani, who appears for the appellant.

3.2. Given this position, Mr. Lalwani seeks to withdraw the present appeal, with liberty to file a proper appeal, if so advised.

4. The appeal is, thus, dismissed as withdrawn with liberty, as prayed for. If and when, the appeal is filed, it will be dealt with, as per law. Consequently, pending applications shall also stand closed. The case papers shall stand consigned to the record.

RAJIV SHAKDHER, J

TALWANT SINGH, J SEPTEMBER 22, 2021 tr Click here to check corrigendum, if any

Signature Not Verified

By:VIPIN KUMAR RAI Signing Date:27.09.2021 15:16:18