Delhi High Court - Orders
V D Chawla (Since Deceased) & Ors vs Puneet Goel, South Delhi Municipal ... on 8 February, 2023
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 821/2017
V D CHAWLA (SINCE DECEASED) & ORS ..... Petitioners
Through: Mr. R.K. Dhawan, Mr. Vinod Teng
and Ms. Vanshika Agarwal,
Advocates
versus
PUNEET GOEL, SOUTH DELHI MUNICIPAL CORPORATION
THR ITS COMMISSIONER & ANR ..... Respondents
Through: Mr. Nikhil Goel and Mr. Kartik
Kaushal, Advocates
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 08.02.2023
1. Learned counsel for the Respondents states that in compliance with the order dated 08.09.2022, the Respondents have arranged a Fixed Deposit Receipt ('FDR') dated 31.10.2022 for a sum of Rs. 29,51,047/-, which has a maturity value of Rs.31,35,221/-. The said FDR is drawn in the name of The Registrar General. He has handed over the original FDR during the hearing.
2. He states that he was unable to deposit the said FDR with the Registrar General, as the time granted vide order dated 08.09.2022 had lapsed.
3. With respect to the payment of cost imposed by this Court vide order dated 07.02.2020, he states the same has been paid and relies upon acknowledgment issued by Mr. Ajay Chawla, son of the original Petitioner Signature Not Verified Digitally Signed By:PRAMOD KUMAR VATS Signing Date:10.02.2023 11:54:31 (since deceased).
4. The original FDR has been handed over to the learned counsel for the Petitioners during the course of the hearing. Learned counsel for the Petitioner prays that the FDR be encashed, without waiting for the maturity, and amounts be remitted to the legal heirs of the Petitioner.
5. Learned counsel for the Petitioner shall deposit said FDR with the Registry within two days.
6. The Registry is directed to accept the original FDR, encash the same and remit the amount equally in favour of the legal heirs of Shri. V.D. Chawla, whose details are given at Serial No. 1(A) to Serial No. 1(D) expeditiously.
7. Learned counsel for the Respondents is directed to place on record a computation in support of the sum of Rs. 29,51,047/- within two weeks.
8. List on 25.05.2023.
9. Copy of this order be given dasti to the counsel for the parties.
MANMEET PRITAM SINGH ARORA, J FEBRUARY 8, 2023/rhc/ms Signature Not Verified Digitally Signed By:PRAMOD KUMAR VATS Signing Date:10.02.2023 11:54:31