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H S Banka vs Mohan Lal on 22 December, 2022

Author: Manmeet Pritam Singh Arora

Bench: Manmeet Pritam Singh Arora

                             $~75
                             *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                             +      RC.REV. 49/2018
                                    H S BANKA                                    ..... Petitioner
                                                       Through:      Ms. Sonali Malhotra, Amicus Curiae.

                                                       versus

                                    MOHAN LAL                                    ..... Respondent
                                                       Through:      Mr. Gaurav Garg with Mr. Rahul
                                                                     Garg, Advocates.

                             CORAM:
                             HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
                                                       ORDER

                             %                         22.12.2022
                             CM APPL. 56217/2022

1. This is an application filed by the Amicus Curiae, Ms. Sonali Malhotra, seeking a discharge from the present matter. She states that the learned Counsel for the Respondent apprised this Court and the Petitioner, with respect to the demise of the Respondent. She further states that the information regarding the legal representatives of the deceased Respondent was also provided by the learned counsel for Respondent on last date of hearing i.e., on 07.10.2022.

2. She states that she has drafted an application to bring the legal representatives of the deceased Respondent on record, however, the Petitioner has not come forward to sign the application and therefore, she has been unable to file the said application.

3. In this view of the matter, she states that she may be discharged and Signature Not Verified Digitally Signed By:PRAMOD KUMAR VATS Signing Date:26.12.2022 20:15:48 she further suggests that the matter may be referred to Delhi High Court Middle Income Legal Services Committee to contact the Petitioner and inquire if he seeks any further legal assistance.

4. Accordingly, the present application is allowed and Ms. Sonali Malhotra, Amicus Curiae is discharged.

5. Issue Court notice to the Petitioner for the date already fixed i.e., 23.03.2023.

6. Further, the Delhi High Court Middle Income Legal Services Committee is directed to contact the Petitioner and inquire if he seeks any legal assistance.

MANMEET PRITAM SINGH ARORA, J DECEMBER 22, 2022/msh/aa Signature Not Verified Digitally Signed By:PRAMOD KUMAR VATS Signing Date:26.12.2022 20:15:48