Jasmeet Kaur vs Barinder Pal Singh Manchanda & Ors
2019 Latest Caselaw 6748 Del

$~12
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                       Date of decision: 23rd December, 2019

+      LPA 72/2019 & CM APPL. 4983/2019

       JASMEET KAUR                                          ..... Appellant
                          Through:     None

                          versus

       BARINDER PAL SINGH MANCHANDA & ORS .... Respondents
                    Through: Mr. Jasmeet Singh,
                             Mr. Saurabh Tiwari and Mr. Humraz
                             Singh, Advs. for R-1 to 3
       CORAM:
       HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE C.HARI SHANKAR

                          ORDER

       %                  23.12.2019

D.N. PATEL, CHIEF JUSTICE (ORAL)

LPA 72/2019

1. When the matter is called out, nobody appears on behalf of the petitioner.

2. We have heard learned counsel for Respondent Nos. 1 to 3.

3. It is submitted that this Letters Patent Appeal was preferred against an interim order dated 19th December, 2018 passed by the learned Single Judge in W.P. (C) 13538/2018. It is further submitted by learned counsel for Respondent Nos.1 to 3 that now the said writ petition has been finally

disposed of by the learned Single Judge vide judgment and order dated 11th December, 2019.

4. Learned counsel for Respondent nos.1 to 3 has tendered a photocopy of judgment and order dated 11th December, 2019 passed by this Court in W.P.(C) 13538/2018. The same is taken on record.

5. Having heard learned counsel for Respondent Nos.1 to 3 and looking to the facts and circumstances of the case, it appears that the present appeal was preferred mainly for the reason that in W.P. (C) 13538/2018, the learned Single Judge had directed this appellant to remain personally present on two different occasions.

6. Being aggrieved and feeling dissatisfied by the aforesaid order dated 19th December, 2018, requiring the presence of this appellant, the present appeal was preferred.

7. On both the occasions, stay was granted by this Court initially vide order dated 1st February, 2019 and subsequently vide order dated 9th December, 2019.

8. Now the W.P. (C) 13538/2018 has already been finally disposed of and the interim orders have been merged in the final order.

9. There is no need of presence of this appellant now whatsoever arises in the writ petition being W.P.(C) 13538/2018.

10. Hence, this appeal is hereby disposed of in view of the final disposal of W.P. (C) 13538/2018 vide judgment and order dated 11th December, 2019.

CM APPL. 4983/2019(stay)

1. In view of the order passed in the appeal, this application is disposed of.

CHIEF JUSTICE

C.HARI SHANKAR, J.

DECEMBER 23, 2019 dsn