Supreme Court of India
Kunal Saha vs Sukumar Mukherjee & Ors on 7 April, 2011
Bench: Deepak Verma, Dalveer Bhandari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 3173 OF 2011
(Arising out of SLP(C) No.27071/2010)
KUNAL SAHA Appellant(s)
:VERSUS:
SUKUMAR MUKHERJEE AND ORS. Respondent(s)
O R D E R
Leave granted.
Vide its judgment dated August 7, 2009, delivered in Criminal Appeal Nos.1191-1194 of 2005, this Court directed as under:
"We further direct that if any foreign experts are to be examined it shall be done only through video conferencing and at the cost of respondents."
Mr. Krishnamani, learned senior counsel appearing on behalf of the appellant submits that he wishes to examine only two experts, namely, Prof. John Broughton and Prof. John F. Burke, Economists. However, he has given up two other experts. -2-
Learned counsel for the respondents submits that to avoid unnecessary expenses, the appellant may be permitted to examine these two experts on internet conferencing instead of video conferencing. We order accordingly.
Mr. Krishnamani, learned senior counsel undertakes to bear the expenses for examination of these experts by internet conferencing.
Mr. Krishnamani further submits that he would ascertain the convenience of the experts and after fixing up the date and time of these experts for examination and cross-examination through internet conferencing, he would intimate the parties within two weeks. The internet conferencing would be conducted in the presence of Mr. R.S. Chhabra - former Joint Registrar, Delhi High Court, (Add: A-8, Shekhar Apartment, Mayur Vihar, Phase I Extension, Delhi, Ph: 22743713, 9868806561) for which he shall be paid Rs.25,000/- by the appellant. A short report be submitted by Mr. Chhabra to the National Commission.
-3-
Let the entire process be completed within four weeks from today. After the internet conferencing is complete, we request the National Consumer Disputes Redressal Commission to decide the case as expeditiously as possible.
With these observations and directions this appeal is disposed of.
A copy of this order be sent to Mr. Chhabra forthwith.
.....................J (DALVEER BHANDARI) .....................J (DEEPAK VERMA) New Delhi;
April 7, 2011.