Ramjas College vs Delhi University & College ...
2015 Latest Caselaw 4211 Del

21
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*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+     Ex. P. No. 348/2014

      RAMJAS COLLEGE                           ..... Decree Holder
                               Through Mr.Amit Bansal, Advocate

                         versus

      DELHI UNIVERSITY & COLLEGE KARAMCHARI
      UNION & ORS.                   ....... Judgment Debtors
                          Through: Mr.Tarkeshwar Nath and
                          Mr.Shrey Yadav, Advocates with
                          Mr.Dhanraj Poswal, Acting General
                          Secretary/JD-2 in person

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                         ORDER

% 25.05.2015

1. Learned counsel for the Judgment Debtors states that he has

filed an additional affidavit of Judgment Debtor no. 3, under an index

dated 22.5.2015, with a copy to the other side.

2. Learned counsel for the Decree Holder states that the deponent

of said affidavit has not offered an unconditional apology to the Court.

In support of the said submission, he draws the attention of the court

to para 7 of the said additional affidavit.

3. At that stage, learned counsel for the Judgment Debtors had

sought a pass over to enable him to prepare another affidavit of the

Judgment Debtor No.2 and submit it across the Board. At the request

of the counsel for the Judgment Debtors, the case was passed over.

4. On the second call, learned counsel for the Judgment Debtors

hands over a freshly drafted affidavit of the Judgment Debtor No.2 and

states that an unconditional apology has been tendered therein to the

court and the Judgment Debtors have undertaken to abide by the

terms and conditions of the judgment and decree dated 6.8.2014,

passed in CS(OS) No.1929/2011. Counsel for the Judgment Debtors

assures the court that his clients shall adhere to maintaining a

distance of 100 meters from the office of the Principal of the

plaintiff/College, for purposes of holding demonstrations/dharnas/

meetings etc., as per the site plan enclosed with the plaint.

5. A copy of the aforesaid additional affidavit is handed over to the

other side and the original is taken on record.

6. Learned counsel for the Decree Holder states that in view of the

undertakings given by the Judgment Debtors in the recently handed

over additional affidavit, the petition may be disposed of.

7. Accordingly, the Judgment Debtors are bound down by the

undertakings given by them, in terms of the directions recorded in the

judgment and decree dated 6.8.2014, passed in CS(OS)

No.1929/2011.

8. The present petition is disposed of.

HIMA KOHLI, J

MAY 25, 2015 mk/ap