Delhi High Court - Orders
Anjali Vaid And Ors vs Manish Sisodia And Ors on 24 March, 2022
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 254/2022
ANJALI VAID AND ORS ..... Petitioners
Through Mr. Nikhilesh Kumar, Mr. Rishabh,
Advocates
versus
MANISH SISODIA AND ORS ..... Respondents
Through Ms. Avnish Ahlawat, Advocate with
Mr. Neeraj Pal, Advocate
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 24.03.2022 CM APPLs. 14572-73/2022 (Exemption) Allowed, subject to all just exceptions. CM APPL. 14571/2022 in CONT.CAS(C) 254/2022
1. This is an application for directions wherein the petitioners have prayed as under:-
"a) Allow the present application and direct the Respondent No.2 to extend the time for providing copies of self cheques for another period of 10 days;
b) And any further orders as this Hon'ble Court deems fit and proper in the facts and circumstances of the present case be passed in favour of the Petitioner against the contemnors."
2. It is stated by learned counsel for the petitioner that after filing of the application, they have received an email dated 23.03.2022 from the Signature Not Verified Digitally Signed By:HARIOM SINGH KIRMOLIYA CONT.CAS(C) 254/2022 Page 1 of 2 Signing Date:03.04.2022 14:28 respondents which reads as under:-
"Respective Teachers, This is to inform you that in view of your trailing mail, the appropriate authority has extended the time for submission of inquiry report. In this connection, the Inquiry Team wish to invite your attention towards email dated 17.03.2022 sent to you at 7:52 AM wherein you were advised to collect the information, as deemed appropriate by you, from your bank as the requisite information can be sought by the account holder herself, being the personal information. As requested by you, you may submit the desired documentary proof through email to both the members of the Inquiry Team as and when you receive it from the bank so that the Inquiry Team could examine the same and take pursuant action immediately. Further, the hard copy of the documents collected from the bank may be submitted to the Inquiry Team in person on the next date of hearing on 28.03.2022, at 3:15 PM at Govt Coed Sarvodaya Vidalaya, Sector 13, Dwarka, New Delhi. If needed, one more opportunity could be provided to the teachers on the next day."
3. In view of the above, the prayer sought in the application stands answered. Consequently, the learned counsel for the petitioner seeks permission to withdraw the application.
4. Permission, as prayed for, is granted. The application is disposed of as withdrawn.
SUBRAMONIUM PRASAD, J MARCH 24, 2022 hsk Signature Not Verified Digitally Signed By:HARIOM SINGH KIRMOLIYA CONT.CAS(C) 254/2022 Page 2 of 2 Signing Date:03.04.2022 14:28