Delhi High Court - Orders
Karam Singh Verma vs Renu Lata & Ors on 11 March, 2020
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~83
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 815/2018
KARAM SINGH VERMA ..... Petitioner
Through Mr. D.K. Sharma with Mr. Manish
Kumar, Advocates.
versus
RENU LATA & ORS ..... Respondents
Through None.
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 11.03.2020 CM APPL.9470/2020 (for modification of order dated 14.01.2020)
1. Petitioner, by the present application, seeks modification of order dated 14.01.2020.
2. Learned counsel for the petitioner submits that the petitioner had approached M/s. Truth Labs Forensic Services in terms of order dated 06.11.2019, as modified by order dated 14.01.2020, and the documents were not received by M/s. Truth Labs Forensic Services. He further submits that order dated 14.01.2020 reads as if Mr. A.K. Gupta is the Director of M/s. Truth Labs Forensic Services.
3. The applicant is misconceived as order dated 14.01.2020 does not show Mr. A.K. Gupta as Director of M/s. Truth Labs Forensic Services.
4. Petitioner is directed to once again approach M/s. Truth Labs CM(M) 815/2018 1 Forensic Services in terms of order dated 06.11.2019, as modified by order dated 14.01.2020 and furnish the documents as well as the fee, as fixed by this Court on 06.11.2019. Thereafter M/s Truth Labs Forensic Services shall comply with order dated 06.11.2019 read with order dated 14.01.2020.
5. No further clarification is required.
6. The application is disposed of.
7. Order Dasti under the signatures of the Court Master.
SANJEEV SACHDEVA, J MARCH 11, 2020 st CM(M) 815/2018 2