Delhi High Court - Orders
Mukesh Kumar vs Edcil (India) Ltd & Ors on 27 March, 2023
Author: Jyoti Singh
Bench: Jyoti Singh
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 47/2020
MUKESH KUMAR ..... Appellant
Through: Appellant in person.
versus
EDCIL (INDIA) LTD & ORS ..... Respondents
Through: Mr. K.C. Dubey, Advocate with
Mr. Vatan Kumar Atri, Advocate for
EDCIL.
Mr. Rajesh Kumar and Mr. Shaurya Katoch,
Advocates for UOI.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 27.03.2023 On the last date of hearing, the Court had summoned the concerned records. Learned Counsel appearing on behalf of Respondent No.3/Union of India (MHRD) submits that the Registrar of Copyright is now under Department of Industrial Policy and Promotion, Ministry of Commerce, by a Notification dated 17.03.2016, issued pursuant to the Government of India (Allocation of Business) Rules, 1961 and therefore, it is necessary that the said Ministry be impleaded as a party so that the records can be produced. On oral request of the Appellant who appears in person, Department of Industrial Policy and Promotion, Ministry of Commerce is impleaded as Respondent no.4 herein.
Learned counsel for Respondent No.3 submits that he will enter appearance on behalf of the newly added Respondent and the records will be produced on the next date of hearing.
In the meantime, amended memo of parties be filed by the Appellant within one week.
List on 27.04.2023.
JYOTI SINGH, J MARCH 27, 2023/pkv Signature Not Verified Digitally Signed By:KAMAL KUMAR Signing Date:28.03.2023 15:57:31