Delhi High Court - Orders
Suresh Kuamr Kg vs Union Of India And Ors on 17 December, 2021
Author: Yashwant Varma
Bench: Yashwant Varma
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 704/2020
SURESH KUAMR KG ..... Petitioner
Through: Mr. Nikhil Bhardwaj, Adv.
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr. Satya Ranjan Swain, CGSC with
Mr. Kautilya BIrat, Adv.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
`O R D E R
% 17.12.2021
CM APPL. 45914/2021(Direction)
The Court notes the contention of learned counsel for the petitioner
that the penal rent as quantified cannot possibly be recovered during the
currency of the interim order passed by this Court. This since that order
clearly restrains the respondents from taking any coercive action.
However, the Court notes that the penal rent has only been quantified
and there is no material on record which may presently suggest that the same
is being enforced or sought to be recovered.
In view of the aforesaid, learned counsel appearing for the respondent
is granted time to take instructions and apprise the Court whether the
respondents propose to enforce the demand of penal rent.
List again on 10.01.2022.
YASHWANT VARMA, J.
DECEMBER 17, 2021/neha Signature Not Verified Digitally Signed By:NEHA Signing Date:20.12.2021 14:57:56