Ashok Kriplani vs Asstt Director B K Singh
2018 Latest Caselaw 6514 Del

    * IN THE HIGH COURT OF DELHI AT NEW DELHI
    %                                Date of decision:29th October, 2018
+    LPA 682/2017

     ASHOK KRIPLANI                                          ..... Appellant
                  Through:                In person.

                    versus


     ASSTT DIRECTOR B K SINGH                                ..... Respondent

                             Through:     Mr. Amit Mahajan, CGSC for UOI

     CORAM:
     HON'BLE THE CHIEF JUSTICE
     HON'BLE MR. JUSTICE V. KAMESWAR RAO

    V. KAMESWAR RAO, J. (ORAL)

CM No. 35527/2018

1. Respondent is served and is represented by Mr. Amit

Mahajan, learned CGSC.

2. In the application, the appellant has prayed for the following

relief:

"In view of abovesaid facts and circumstances, it is prayed most respectfully to this Hon'ble Court to modify the judgment and order dated 08/8/2018 in terms of as follows:

1. Direct the respondent to allow the appellant to inspect file of his complaint filed before the

respondent with a liberty to take copies of the documents and orders therein,

2. Direct the appellant authority of the Enforcement Directorate to decide the appeal of the appellant within six months of time when the appellant prefers his appeal against the impugned order dated 13/9/2017 of the respondent,

And pass any other order as deem fit and proper to this Hon'ble Court."

3. According to the appellant, this application is necessitated,

as such a prayer even though made in the writ petition, could not be

pressed when the writ petition was disposed of on August 08, 2018.

He has drawn our attention to page 59 of the paper book to contend

that he has made an application dated July 04, 2017 requesting the

authority to allow him to inspect the file mentioned therein, but no

order has been passed.

4. He submits that an appeal shall be meaningful, if he is

allowed to inspect the record. We say nothing on the said request

made by the petitioner except that the petitioner shall file his request

dated July 04, 2017 with the authority concerned along with a copy

of this order within ten days from today. The authority shall

consider the request made by the appellant in terms of the

instructions within one week thereafter and intimate the decision to

the petitioner.

5. The appellant shall file the appeal as directed by this Court

on August 08, 2018 within one month from the date of receipt of

intimation from the authority concerned. The aforesaid is agreeable

to Mr. Amit Mahajan. Accordingly, the application is disposed of.

V. KAMESWAR RAO, J

CHIEF JUSTICE

OCTOBER 29, 2018/aky