Ved Prakash Talwar vs Canara Bank & Ors.
2014 Latest Caselaw 1860 Del

$~-4
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P. (C) No. 9257/2004
      VED PRAKASH TALWAR                               ..... Petitioner
                   Through:          None

                        versus

      CANARA BANK & ORS.                               ..... Respondents
                  Through:           Mr. Pradeep Diwan, Sr. Advocate
                                     with Mr. Rahul Jain, Advocate for R-
                                     1 along with Mr. S.S. Mehra,
                                     Manager, Canara Bank

                                     Mr. Anuj Aggarwal & Mr. Gaurav
                                     Khanna, Advocates for R-2 and R-3
                                     along with Ms. Anupama Bhatnagar,
                                     Director, News Service Division,
                                     AIR, Akashwani, New Delhi
      CORAM:
      HON'BLE MR. JUSTICE KAILASH GAMBHIR
                        ORDER

%                       04.04.2014

Rev. Pet. No.284/2009

Mr. Anuj Aggarwal, Advocate, is present on behalf of non-

applicants/respondent Nos.2 and 3. Ms. Anupama Bhatnagar, Director,

News Service Division, AIR, Akashwani, New Delhi is present in court in

compliance with the order dated 04.03.2014.

Mr. Anuj Aggarwal submits that the cost of Rs.15,000/- has been paid

by him in court through cheque in favour of the counsel for the applicant. Counsel also submitted that he had already filed reply on 02.04.2014.

Heard.

Vide order dated 10.01.2014, this court directed the personal presence

of Director General, News Service Division, AIR, Akashwani, New Delhi

for the next date. However, the Director General, News Service Division,

AIR, Akashwani, New Delhi failed to appear on the said date due to which,

this court directed the personal presence of Mr. Rajiv Mehra, learned

Additional Solicitor General of India on the same date. Mr. Rajiv Mehra,

ASG appeared in court and gave assurance that he would personally look

into the conduct of the Director General, News Service Division, AIR,

Akashwani, New Delhi, and shall ensure his presence before the court on the

next date. Mr. Rajiv Mehra, ASG also submitted that he would personally

look into the controversy involved in the present matter so as to assist the

court.

In the light of the above, let an affidavit be filed by the Director

General, News Service Division, AIR, Akashwani, New Delhi for failure to

appear in the court despite directions given by this court vide orders dated

10.01.2014 and 21.02.2014. Affidavit shall be filed within a period of three

weeks.

The court is also appalled to find that no prompt steps were taken by

the said department to file reply to the review petition as the same is still not

on record.

Let the counsel take steps to place the said reply on record before the

next date of hearing. Rejoinder, if any, be filed by the applicant within a

period of four weeks.

List this matter for final disposal on 23rd May, 2014.

KAILASH GAMBHIR, J APRIL 04, 2014 v