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Govind Dewan vs State (Govt. Of Nct Of Delhi) on 8 January, 2018

Bench: N.V. Ramana, S. Abdul Nazeer

     ITEM NO.29                                 COURT NO.9                   SECTION II-C

                                    S U P R E M E C O U R T O F          I N D I A
                                            RECORD OF PROCEEDINGS

     Miscellaneous Application No.1319/2017 in SLP (Crl.) No. 9917/2014

     (Arising out of impugned final judgment and order dated                          10-07-2017
     in MCA No. 9917/2014 passed by the Delhi)

     GOVIND DEWAN                                                                Petitioner(s)
                                                          VERSUS
     STATE (GOVT. OF NCT OF DELHI)                                               Respondent(s)

     (FOR ADMISSION and IA No./- and IA No.119600/2017-APPROPRIATE
     ORDERS/DIRECTIONS and IA No.119613/2017-EXEMPTION FROM FILING THE
     CERTIFIED COPIES OF THE ORDERS)

     Date : 08-01-2018 These matters were called on for hearing today.

     CORAM :
                               HON'BLE MR. JUSTICE N.V. RAMANA
                               HON'BLE MR. JUSTICE S. ABDUL NAZEER

     For Petitioner(s)
                                         Mr. Ajay Kumar Pipaniya, Adv.
                                         Ms. Sunita Sharma, AOR
     For Respondent(s)
                                         Ms.   Vibha Datta Makhija, Sr. Adv.
                                         Mr.   B. V. Balaram Das, AOR
                                         Ms.   Manjula Gupta, Adv.
                                         Mr.   Venkateshwar Rao Anumolu, Adv.
                                         Mr.   Parnam Prabhakar, Adv.

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Heard the learned counsel appearing for the petitioner and the learned Senior counsel appearing for the respondent – Govt. of NCT of Delhi and also perused the additional affidavit filed on behalf of complainant viz. Baljeet Singh.

On enquiry, learned Senior counsel appearing for the Govt. of NCT of Delhi also submits that genuine compromise has taken place between the petitioner and the complainant.

In view of the above, the application is allowed and as prayed for in Para (a) of Page 8, we direct the Registrar, Hon'ble High Digitally signed by VISHAL ANAND Date: 2018.01.08 16:29:58 IST Court of Delhi for releasing of the interest bearing F.D.R. Reason: No.2758404002419/1 dated 6-1-2015 having customer I.D. no.18759113 (Canara Bank, Sector 15, Rohini, Delhi) which is deposited with the  -2- Registrar General of Delhi High Court in compliance of the order dated 12-12-2014 passed by this Court and further direct the concerned Bank to credit the FDR amount with interest in the Bank Account of the petitioner.

The Applications are disposed of in the afore-stated terms. Pending application filed in the matter also disposed of.

(VISHAL ANAND)                                          (RENUKA SADANA)
COURT MASTER (SH)                                       ASST.REGISTRAR