Delhi Transport Corporation vs Trimax It Infrastructure And ...
2020 Latest Caselaw 3545 Del

                                      $~49
                                      *IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      %                                  Judgment delivered on: 24.12.2020

                                      +     CM(M) 662/2020 & CM APPL.34876-77/2020
                                      DELHI TRANSPORT CORPORATION                          ..... Petitioner

                                                                versus

                                      TRIMAX IT INFRASTRUCTURE AND
                                      SERVICES LTD & ANR.                                  ..... Respondents
                                      Advocates who appeared in this case:
                                      For the Petitioner:        Mr. Manish Vashisht, Standing Counsel, DTC with
                                                                 Mr. Manashwy Jha and Ms.U rvi Kapoor,
                                                                 Advocates.
                                      For the Respondent:        Mr. Jeevesh Nagrath with Mr. Chitvan Singhal,
                                                                 Advocates.

                                      CORAM:-
                                      HON'BLE MR. JUSTICE SANJEEV SACHDEVA

                                                                   JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. The hearing was conducted through video conferencing.

2. Petitioner seeks a direction to the Trial Court to consider and decide the application of the petitioner seeking vacation of stay.

3. Learned counsel for the respondents submits that the petitioner himself has at times been the cause of delay of the proceedings. He, however, concedes that directions may be issued for expeditious disposal of the entire proceedings. Signature Not Verified Digitally Signed By:KUNAL MAGGU Signing Date:24.12.2020 20:12:40 CM(M) 662/2020 Page 1 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

4. In view of the above, without commenting upon the allegations and counter allegations and without going into the issue as to who has been responsible for the delay in the progress, as in these proceedings there is an issue with regard to encashment of a bank guarantee which has been injuncted by Court, it would be expedient to direct the concerned Court to expeditiously consider and dispose of the petition.

5. In view of the above, this petition is disposed of with a direction to the Trial Court to expedite the proceedings and endeavour to conclude the same expeditiously.

6. Copy of the Order be uploaded on the High Court website and be also forwarded to learned counsels through email.

SANJEEV SACHDEVA, J DECEMBER 24, 2020 rk

Signature Not Verified Digitally Signed By:KUNAL MAGGU Signing Date:24.12.2020 20:12:40 CM(M) 662/2020 Page 2 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.