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Delhi High Court

K R Chitra vs Advocates Welfare Fund Trustee ... on 7 September, 2018

Author: V. Kameswar Rao

Bench: Chief Justice, V. Kameswar Rao

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                              Date of Decision: 07.09.2018

+      LPA 517/2018

       K R CHITRA                                        ..... Appellant
                          Through:     Appellant-in-person.

                          versus

       ADVOCATES WELFARE FUND TRUSTEE COMMITTEE & ORS
                                             ..... Respondents

Through: Mrs. Suparna Srivastava, CGSC with Ms. Sanjna Dua, Adv. for R-3.

CORAM:

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE V. KAMESWAR RAO RAJENDRA MENON, CHIEF JUSTICE (ORAL) CM APPL. 36332/2018 (exemption) Allowed, subject to just exceptions.
The application stands disposed of.
LPA No.517/2018
1. Seeking exception to an order passed by the learned writ Court listing the matter for hearing on 18.02.2019, this appeal has been filed under Clause 10 of the Letters Patent primarily on the ground that the matter is pending since 2014, many interlocutory applications are also pending for consideration and a long date granted by the Court may not be in the interest of justice.
LPA No.517/2018 Page 1 of 2

2. We find from the facts that have been brought on record that due to paucity of time the matter was adjourned on 09.08.2018 and the appellant has approached this Court without filing any application before the Court below seeking preponement of the date or an alternate prayer for disposal of the interlocutory application. If such a prayer was made, the learned writ Court would have bestowed its anxious consideration on the same and passed an appropriate order.

3. Keeping in view all these factors in mind, we are of the considered view that the applicant should file an appropriate application seeking preponement of the date or, in the alternate, orders on the interlocutory applications which are pending consideration and we are hopeful that the learned writ Court would consider the same and pass appropriate orders.

4. With the aforesaid liberty to the appellant for the present, we dispose of the appeal.

CHIEF JUSTICE V. KAMESWAR RAO, J SEPTEMBER 07, 2018 kks LPA No.517/2018 Page 2 of 2