Tanveer Alam vs Gnctd &Anr
2022 Latest Caselaw 2174 Del

                                      $~19

                                      *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      %                                  Judgment delivered on: 15.07.2022

                                      +      W.P.(C) 10682/2022 & C.M. No. 31024-26/2022

                                      TANVEER ALAM                                         ..... Petitioner
                                                                versus
                                      GNCTD &ANR                                           ..... Respondents
                                      Advocates who appeared in this case:
                                      For the Petitioner: Mr. R.S.Kaushik and Mr. B.Sengupta, Advocates,
                                                          Advocate.
                                      For the Respondent: Mr. Nitesh Kumar Singh, Advocate, Advocate.

                                      CORAM:-
                                      HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                                      HON'BLE MR. JUSTICE TUSHAR RAO GEDELA

                                                          JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner impugns orders dated 11.07.2022 and 13.07.2022.

2. Petitioner had approached the Tribunal by way of an original application which was filed on 08.07.2022. The petition was listed before the Tribunal on 11.07.2022 when notice was issued and matter was again listed on 13.07.2022.

3. On 13.07.2022 after hearing the parties the Tribunal was of the view that it was not in a position to grant any interim relief at that stage in view of certain clarification which was sought from the respondent. The petition has been listed before the Tribunal today, i.e.

Signature Not Verified Digital Signed By:KUNAL MAGGU Signing Date:19.07.2022 16:18:22 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

on 15.07.2022.

4. Learned counsel for the petitioner submits that since the Tribunal has not passed any interim protective order on 11.07.2022 and 13.07.2022, petitioner has approached this Court as in case petitioner does not get any interim protection today also the petitioner would lose an opportunity of a lifetime.

5. Perusal of orders dated 11.07.2022 and 13.07.2022 show that the said orders do not decline to grant any relief. The fact that Tribunal has listed the matters on 11.07.2022 and 13.07.2022 and now today on 15.07.2022 on the application seeking interim relief shows that the Tribunal is examining the matter in detail. Orders dated 11.07.2022 and 13.07.2022 merely listing the matter today for further hearing are not appealable orders warranting any interference by this Court.

6. In view thereof there is no merit in the petition. The petition is dismissed. It is clarified that this Court has neither considered nor commented on the merits of the contentions of either parties.

SANJEEV SACHDEVA, J

TUSHAR RAO GEDELA, J

JULY 15, 2022 rk

Signature Not Verified Digital Signed By:KUNAL MAGGU Signing Date:19.07.2022 16:18:22 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.