Delhi High Court - Orders
Debasish Tarafdar And Others vs Union Of India And Others on 19 April, 2023
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait, Neena Bansal Krishna
$~32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14868/2022
DEBASISH TARAFDAR AND OTHERS ..... Petitioners
Through: Mr. Soumava Karmakar & Mr.
Nishant Singh, Advocates.
versus
UNION OF INDIA AND OTHERS ..... Respondents
Through: Ms. Richa Dhawan, Sr. Panel Counsel
with Mr. Sumit Joshi & Ms. Vanshika
Agarwal, Advocates for UOI.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 19.04.2023 CM APPL. 2578/2023 & CM APPL. 2579/2023 (u/O I Rule 10 r/w Section 151 of CPC)
1. With the consent of the learned counsel for the parties, the captioned applications have been taken up for consideration.
2. Vide the present applications, the applicants are seeking following reliefs:
CM APPL. 2578/2023"a.) Allow the present application for impleadment on behalf of the applicant/intervener in the interest of justice.CM APPL. 2579/2023
a.) Allow the present application for impleadment on behalf of the Applicant in the interest of justice."
3. Learned counsel on behalf of the respondents submits that she has no objection if the present applications are allowed.
4. Accordingly, in view of the submission made by the counsel for the W.P.(C) 14868/2022 Page 1 of 2 Signature Not Verified Digitally Signed By:SAHIL SHARMA Signing Date:20.04.2023 18:40:02 respondents, the applications are allowed.
5. Therefore, we hereby implead the applicants, namely, Mr. Pholay Kumar and Mr. Nishan Singh, in the present petition as petitioner Nos. 40 and 41 respectively.
6. The next date of hearing i.e., 22.05.2023 is hereby cancelled.
7. The present applications are accordingly disposed of. W.P.(C) 14868/2022 & CM APPL. 45723/2022
8. Let amended memo of parties be filed within two days from today.
9. It is made clear that further recovery vis-à-vis the newly impleaded petitioner Nos. 40 and 41 shall remain stayed till further orders.
10. Re-notify on 22.05.2023, the date already fixed. CM APPL. 19138/2023 (Early hearing)
11. Vide the present application, the applicant/intervener seeks early hearing.
12. In view of the order passed in the applications i.e., CM APPL. 2578/2023 & CM APPL. 2579/2023, no further order is required to be passed in the present application.
13. Accordingly, the present application is dismissed being infructuous.
SURESH KUMAR KAIT, J NEENA BANSAL KRISHNA, J APRIL 19, 2023 S.Sharma W.P.(C) 14868/2022 Page 2 of 2 Signature Not Verified Digitally Signed By:SAHIL SHARMA Signing Date:20.04.2023 18:40:02