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Delhi High Court - Orders

Om Vir & Ors vs Uoi & Anr on 26 April, 2022

Author: Anu Malhotra

Bench: Anu Malhotra

                      $~67
                      *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                      +      W.P.(C) 3917/2005
                             OM VIR & ORS.                                        ..... Petitioner
                                                 Through:     None.

                                                 versus

                             UOI & ANR.                                           ..... Respondent
                                                 Through:     None.

                             CORAM:
                             HON'BLE MS. JUSTICE ANU MALHOTRA
                                                 ORDER

% 26.04.2022 The matter has been taken up on an office note dated 22.04.2022 informing to the effect that an amount of Rs.77,800/- stands deposited with maturity value of Rs.81,844/- maturing on 06.04.2023, that the petition was disposed on 04.05.2006 but there are no orders for release of the said amount.

A perusal of the record indicates that vide order dated 04.05.2006, there is a mention of W.P.(C) 12538/2004 which was disposed of on 12.08.2004 and W.P.(C)3917/2005 was disposed of on 04.05.2006 with it having been directed that if there were any arrears inclusive of damages and interest as per licence fee due on that date, they be cleared within a period of four weeks, whereafter, the respondents could be within their rights to initiate all appropriate legal proceedings.

A perusal of the record also indicates that vide order dated 07.03.2005 W.P.(C) 3917/2005 Page 1 of 2 Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:29.04.2022 17:20:22 This file is digitally signed by PS to HMJ ANU MALHOTRA.

in C.M. No.2932/2005, the petitioner was directed to continue to pay the licence fee at the current demanded rate, subject to which the petitioner was not to be dispossessed with it having been directed that the release of the same would be subject to the disposal of the petition.

Court notice is directed to be issued to the petitioner and the counsel for the respondents in the matter, process being returnable for the next date of hearing.

The matter be re-notified for 20.07.2022. Copy of this order be also served on the counsel for either side.

ANU MALHOTRA, J APRIL 26, 2022 nc W.P.(C) 3917/2005 Page 2 of 2 Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:29.04.2022 17:20:22 This file is digitally signed by PS to HMJ ANU MALHOTRA.