Delhi High Court - Orders
Bhagmal Singh vs The State & Others on 31 August, 2022
Author: Amit Bansal
Bench: Amit Bansal
$~12-13 * IN THE HIGH COURT OF DELHI AT NEW DELHI + TEST.CAS. 81/2014, I.A. 15352/2018 (u/S 47 Indian Evidence Act) BHAGMAL SINGH ..... Petitioner Through: Mr.P.K. Rawal, Mr. Rishabh Sharma, Ms.Tarna Agarwal and Ms.Neetu Singh, Advocates. Mrs. Garima Walia, Assistant Director Truth Labs. versus THE STATE & OTHERS ..... Respondents Through: Mr.Sanjeev Sagar and Ms.Nazia Parveen, Advocates. + CS(OS) 602/2014 and I.A. 3879/2014 (O-XXXIX R-1 & 2 of CPC) SADHNA VERMA & ORS ..... Plaintiffs Through: Mr.Sanjeev Sagar and Ms.Nazia Parveen, Advocates. versus BHAGMAL SINGH & ORS ..... Defendants Through: Mr.P.K. Rawal, Mr. Rishabh Sharma, Ms.Tarna Agarwal and Ms.Neetu Singh, Advocates. Mrs. Garima Walia, Assistant Director Truth Labs. CORAM: HON'BLE MR. JUSTICE AMIT BANSAL ORDER
% 31.08.2022
1. Counsel for the parties submit that the mediation proceedings have not been successful.
2. Vide order dated 20th May, 2019, this Court had appointed M/s Truth Labs to appoint a handwriting expert to submit a report on the genuineness of the signatures on the Will. It was further directed that the cost of the Signature Not Verified Digitally Signed By:AMIT BANSAL TEST.CAS. 81/2014 & conn.matter Page 1 of 2 Signing Date:01.09.2022 14:06:46 expert is fixed at Rs.50,000/- to be shared equally between the petitioner and the respondents in TEST.CAS. 81/2014 i.e., Rs.25,000/- each.
3. The representative of M/s. Truth Labs is present in Court and submits that fees of Rs.25,000/- has been received from the petitioner, however, the outstanding fees of Rs.25,000/- has not been received from the respondents. Counsel for the petitioner has handed over a bank draft of Rs.25,000/- to the representative of M/s Truth Labs in Court today, being the amount payable by the respondents.
4. Counsel for the respondents submits that a sum of Rs.25,000/- has already been paid to M/s Truth Labs.
5. In this view of the matter, the counsel for the respondents is directed to place on record proof in respect of payment of Rs.25,000/- within one week from today. Upon failure to do so, Rs.25,000/- shall be paid by the respondents to the petitioner within two weeks.
6. Report from M/s Truth Labs has been handed over in Court today and the same is taken on record. Copy of the said report shall be supplied to the counsels for the petitioner and the respondents within one weeks from today.
7. List before the Joint Registrar for examination of the author of the aforesaid Report on 19th October, 2022.
8. Representative of M/s Truth Labs, Mrs. Garima Walia, Assistant Director, M/s Truth Labs, submits that the author of the Report Dr. B.A. Vaid, Director, M/s Truth Labs, shall be present before the Joint Registrar on the next date of hearing for his evidence.
AMIT BANSAL, J AUGUST 31, 2022/sr Signature Not Verified Digitally Signed By:AMIT BANSAL TEST.CAS. 81/2014 & conn.matter Page 2 of 2 Signing Date:01.09.2022 14:06:46