Sh. Suraj Kumar Gupta vs Government Of Nct Of Delhi Through ...
2022 Latest Caselaw 2588 Del

                          $~10
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      W.P.(C) 903/2022, CM APPL. 2561/2022
                                 SH. SURAJ KUMAR GUPTA                                ..... Petitioner
                                                    Through:      Mr. Atul T. N. and Mr. Rajat and Ms.
                                                                  K. Pallavi, Advs.
                                                    versus

                                 GOVERNMENT OF NCT OF DELHI THROUGH THE DISTRICT
                                 COLLECTION OFFICER                ..... Respondent
                                                    Through:      Mr. Archit Krishna, Adv. for Mr.
                                                                  Jawahar Raja, ASC, GNCTD for R-1.
                                                                  Mr. Rohit Verma, Adv.
                          %                         Date of Decision: 23rd August, 2022
                          CORAM:
                          HON'BLE MR. JUSTICE DINESH KUMAR SHARMA

                                                        JUDGMENT

DINESH KUMAR SHARMA, J. (Oral)

1. The present writ petition has been filed with following prayers: "a. Issue an appropriate writ, order or direction thereby directing the Respondent to the execute the Recovery Certificate dated 25.02.2021,

b. Allow the present Petition with costs in favour of the Petitioner,"

2. This Court vide order dated 9th March, 2022 recorded that the sum of Rs.18, 79, 200/- has been deposited.

3. Pursuant to the deposit of this amount, the writ petition stands satisfied and disposed of.

Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:24.08.2022 13:35:27

4. Mr. Atul T. N., learned counsel for the petitioner submits that this Court had released only Rs.3, 79, 200/- to the workman and remaining amount was kept in a fixed deposit on auto renewal mode.

5. Learned counsel for the petitioner submits that entire amount is required to be released and he shall move an appropriate application for release the same.

6. In view of the submissions made, learned counsel for the petitioner is at liberty to move such application and the present writ petition along with the pending application stands disposed of.

DINESH KUMAR SHARMA, J

AUGUST 23, 2022 Pallavi

Signature Not Verified Digitally Signed By:PALLAVI VERMA Signing Date:24.08.2022 13:35:27