Delhi High Court - Orders
V.K. Sharma vs Official Liquidtor on 12 February, 2021
Author: C.Hari Shankar
Bench: C.Hari Shankar
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CCP(CO.) 5/2019
V.K. SHARMA ..... Petitioner
Through Mr. Dheeraj Gupta, Adv.
versus
OFFICIAL LIQUIDTOR ..... Respondent
Through Ms. Niyati Patwardhan, Adv.
for contemnor
CORAM:
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 12.02.2021
CA 969/2019 (exemption)
1. Allowed, subject to all just exceptions.
2. The application stands disposed of.
CA 1221/2019 (for modification of order dt. 18.10.2019)
1. It is seen, regrettably, that CA 1221/2019, which was allowed by this Court on 20th November, 2019, has repeatedly been re-listed before this Court on 17th December, 2019, 7th February, 2020, 14th December, 2020, 18th December, 2020, 3rd February, 2021 and today.
2. This Court has had more than one occasions to remark, in the past, that the Registry is not being circumspect about listing Signature Not Verified Digitally Signed By:SUNIL CCP(CO.) 5/2019 Page 1 of 2 SINGH NEGI Signing Date:15.02.2021 09:57:41 applications and that applications, which already stand disposed of, are being re-listed before the Court. This results in confusion, and, at times, avoidable study of applications which are no longer pending. Before this Court calls upon the concerned officials in this regard, it deems it appropriate to direct the Registry, yet again, to ensure that this kind of lapse does not occur in future.
3. Let a copy of this order be placed before the learned Registrar General, so that appropriate directions could be issued to the Registry to be more careful in future while listing applications.
CCP(CO.) 5/2019
1. Ms. Niyati Patwardhan, learned counsel for the contemnor, seeks a short accommodation to place the reply to the contempt petition, which has already been filed and is under objections, on record. She is permitted to do so within a period of three days from today.
2. She also submits that she is led by Mr. Vivek Sood, learned Senior Counsel, who is not available today owing to certain personal reasons.
3. Accordingly, renotify for hearing and disposal of this contempt petition on 28th April, 2021.
C.HARI SHANKAR, J FEBRUARY 12, 2021 r.bararia Signature Not Verified Digitally Signed By:SUNIL CCP(CO.) 5/2019 Page 2 of 2 SINGH NEGI Signing Date:15.02.2021 09:57:41