Delhi High Court

Jayant Ghadia vs District And Session Judge Hq ... on 5 May, 2025

                          $~71
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                            Date of Decision: 05th May, 2025
                          +    CM(M) 833/2025 & CM APPL. 27081/2025 & CM APPL.
                               27082/2025
                               JAYANT GHADIA
                                                                               .....Petitioner
                                             Through: Mr. Visheshwar Shrivastav and Mr.
                                                      Manoj Kumar Gautam, Advocates.

                                                     versus

                                DISTRICT AND SESSION JUDGE HQ ADMINISTRATIVE
                                JUDGE CENTRAL TIS HAZARI COURT DELHI & ANR.
                                                                           .....Respondent
                                              Through: Mr. Swapan Singhal and Mr. Sameer
                                                       Vashisht, Standing Counsel, Civil,
                                                       GNCTD.

                                CORAM:
                                HON'BLE MR. JUSTICE MANOJ JAIN
                                              J U D G M E N T (oral)

1. The grievance of the petitioner is, merely limited to the effect that a civil suit No.666/2001 was decided way back on 22.10.2009 and he is unable to inspect record thereof. He submits that appeal i.e. RCA No.2/2008 was also filed against such judgment but even such appeal has also been decided. However, despite his best efforts, the record of the abovesaid civil suit is still not available.

2. It seems that the record in question is missing and as per one communication dated 28.04.2025 sent to the learned counsel for the petitioner by the concerned Vigilance Branch, a fact-finding inquiry is already underway and the missing record is being re-constructed.

3. Such enquiry and re-construction has already been assigned to the

Court of Mr. Sahil Gupta, learned Civil Judge, Central, Tis Hazari Courts.

4. Since the record is missing and the re-construction is underway, naturally, there is no possibility of providing the petitioner with the record for inspection purposes.

5. The petition is disposed with direction to the concerned fact-finding inquiry authority to conclude such enquiry and re-construction of record as expeditiously as possible. As and when such re-construction is done, appropriate communication in this regard be sent to the learned counsel for the petitioner herein.

6. Pending application, if any, stand disposed of in aforesaid terms.

7. A copy of this order be also sent to learned Civil Judge/Inquiry Authority for information and due compliance.

(MANOJ JAIN) JUDGE MAY 5, 2025/ss/pb