Council For Scientific & ... vs Archana Sharma
2017 Latest Caselaw 6048 Del

$~32
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 6919/2017 & C.M. No. 28761/2017 (stay)
       COUNCIL FOR SCIENTIFIC & INDUSTRIAL RESEARCH
                                                       ..... Petitioner
                    Through: Mr. Jayesh K. Unni Krishna,
                    Ms. Akanksha Goyal and Mr. Praveen Swaroop,
                    Advocates.

                         versus

       ARCHANA SHARMA                             ..... Respondent
                   Through: Mr. V.P. Sharma, brother of the
                   respondent.

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
       HON'BLE MS. JUSTICE REKHA PALLI
                        ORDER

% 31.10.2017

1. Mr. V.P. Sharma, brother of the respondent is present pursuant to the order dated 25.9.2017 and states that he has not received a complete set of the paper book. Another copy has been furnished to Mr. Sharma.

2. We have enquired from learned counsel for the petitioner as to the next date of hearing in the O.A. filed by the respondent before the Central Administrative Tribunal. Learned counsel states that the next date of hearing is 07.12.2017. He submits that pleadings in the application filed by the petitioner for seeking vacation of the interim order dated 13.7.2017 are complete but the same remains pending before the Tribunal and for one reason or the other, arguments have been deferred. He states that one of the reasons for the delay is that the respondent (petitioner before the Tribunal)

has been repeatedly filing miscellaneous applications, one after the other.

3. It is deemed appropriate to dispose of the present petition with a request made to the learned Tribunal to hear arguments on the application filed by the petitioner, for seeking vacation of the interim order dated 13.7.2017 on the next of hearing, i.e. 07.12.2017. Till appropriate orders are passed on the said application, no other/further application filed by the respondent shall be entertained by the Tribunal.

4. Having regard to the submission made by learned counsel for the petitioner that whenever the respondent appears in person before the learned Tribunal, she indulges in levelling personal allegations against the Senior Advocate and the counsel appearing for the petitioner, it is directed that Mr. M.K. Bhardwaj, Advocate, who is appearing on behalf of the respondent before the Tribunal, shall remain present and address arguments on the application filed by the petitioner herein for seeking vacation of the interim order dated 13.7.2017.

5. The petition is disposed of along with pending application.

HIMA KOHLI, J

REKHA PALLI, J OCTOBER 31, 2017 ap/na