Delhi Jal Board vs Sanjay Makkar

NAVIN CHAWLA, J. (ORAL)

Allowed, subject to all just exceptions.

This is an application seeking exemption from filing the complete record of the Writ Petition.

For the reasons stated in the application, the same is allowed.

The application is disposed of.

This appeal has been filed by the appellant challenging the Order dated 12.12.2024 passed by the learned Single Judge of this Court in W.P.(C) 9647/2024, titled Delhi Jal Board v. Sanjay Makkar, whereby the learned Single Judge granted four weeks’ time to the appellant to deposit the entire awarded amount inclusive of interest with the Registry of this Court as a condition for grant of stay of the Industrial Award impugned in the petition.

The learned counsel for the appellant submits that there was an unintentional delay in getting the Demand Draft and further prays for a direction to the Registry to take the re-validated Demand Draft in favour of the respondent on record.

We do not see any ground being made out to challenge this Order. The same may even not be maintainable in view of the Judgment in Municipal Corporation of Delhi v. Krishan Kumar & Ors., 2025:DHC:321-DB. However, keeping in view the facts and circumstances of the case, we direct that on the appellant depositing the entire awarded amount, inclusive of interest, with the Registry of this Court within a period of ten days from today, the time granted by the learned Single Judge by the Impugned Order shall be treated as having been extended and the impugned Award shall remain stayed.

As we have extended the period for deposit, we make it clear that no further extension shall be granted for the same and in case the amount is not deposited within time, the respondent shall be at liberty to seek execution of the Industrial Award impugned in the Writ Petition.

The appeal and the pending application are disposed of in the above terms.