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Delhi High Court - Orders

Mukesh Kumar vs Edcil (India) Ltd & Ors on 1 September, 2023

Author: Jasmeet Singh

Bench: Jasmeet Singh

                                    $~80
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           RFA 47/2020
                                                MUKESH KUMAR                                                               ..... Appellant
                                                                                      Through:

                                                                                      versus

                                                EDCIL (INDIA) LTD & ORS                                                    ..... Respondents
                                                                                      Through:                 Mr. Rajesh Kumar, SPC with Ms.
                                                                                                               Ramneet Kaur, Adv.
                                                                                                               Mr. KC Dubey, Mr. Rishav Dubey,
                                                                                                               Advs.
                                                CORAM:
                                                HON'BLE MR. JUSTICE JASMEET SINGH
                                                                                      ORDER

% 01.09.2023 CM APPL. 40910/2023

1. On 16.01.2023, this Court directed the respondent to produce before the Court the file containing notings relating to passing of the impugned order dated 18.06.2013.

2. Ms. Ramneet Kaur, advocate on behalf of Mr. Rajesh Kumar has filed an application seeking exemption from producing the original documents as the file is not traceable in the office of the Copyright Board, which was shifted from Ministry of HRD to Department for Promotion of Industries and Internal Trade (DPIIT). It is stated that the relevant documents were transferred to IPR-VII section of DPIIT, which has stated that the record of the documents are not available with it.

3. The same is not acceptable. The application does not state as to who This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/09/2023 at 15:36:42 were the people who were responsible for maintaining the file and keeping it in safe custody. The application also does not seem to indicate any action taken against the concerned officer for dereliction of duty

4. Let an affidavit indicating the above be filed within 6 weeks from today, failing which adverse inference shall be drawn against the respondent.

5. List on 29.11.2023.

JASMEET SINGH, J SEPTEMBER 1, 2023/DM Click here to check corrigendum, if any This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/09/2023 at 15:36:42