Alpha Radios vs Harinder Kaur
2026 Latest Caselaw 2143 Del

Delhi High Court

Alpha Radios vs Harinder Kaur on 10 April, 2026

Author: C. Hari Shankar

Bench: C. Hari Shankar

                  $~6 (Appellate)
                  *       IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +       W.P.(C) 1699/2017, CM APPLs. 7607/2017, 21673/2018,
                          6481/2019 & REVIEW PET. 53/2019

                          ALPHA RADIOS                                            .....Petitioner
                                                      Through:   Mr. Anurag Lakhotia, Adv.

                                                      versus

                          HARINDER KAUR                    .....Respondent
                                      Through: Ms. Rashmi B Singh and Mr.
                                      Gunit Shah, Advs.

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

% 10.04.2026

CM APPL. 6481/2019 (for delay)

1. This application seeks condonation of delay of 39 days in filing the review petition.

2. For the reasons stated in the application, the delay is condoned. Application is disposed of.

3. We have heard learned Counsel for the parties.

4. This review petition points out that the order dated 29 October 2018, passed by this Bench in CM Appl. 20740/2018, filed by the respondent under Section 17-B of the Industrial Disputes Act, 1947, proceeded on an erroneous premise that notice had been issued in the

REVIEW PET. 53/2019 in W.P.(C) 1699/2017 Page 1 of 2 Digitally Signed By:C KUMAR HARI SHANKAR Signing Date:13.04.2026 Signing Date:13.04.2026 15:19:14 15:18:14 application on 18 May 2018.

5. We have seen the order sheet passed in CM Appl. 20740/2018. The order of 18 May 2018 only records the fact that advance notice of the application have been served on the petitioner. Formal notice was undoubtedly required to be issued before the application was decided.

6. Solely on this ground, therefore, the order of 29 October 2018 is withdrawn.

7. However, in the interests of justice and as this matter has been pending for quite some time, we direct CM Appl. 20740/2018 to be listed before an appropriate Bench, as per Roster, on 15 April 2026.

8. Needless to say, the Bench would proceed uninfluenced by the order dated 29 October 2018.

9. The review petition is allowed in the aforesaid terms.

C. HARI SHANKAR, J.

                          APRIL 10, 2026/aky






                     REVIEW PET. 53/2019 in W.P.(C) 1699/2017                      Page 2 of 2 Digitally Signed By:C
KUMAR                                                                                           HARI SHANKAR
Signing Date:13.04.2026                                                                         Signing Date:13.04.2026
15:19:14                                                                                        15:18:14