KAMLESH Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) Heard learned counsel for parties.

(2.) This petition impugns the order dtd. 14/9/2021 passed by the Financial Commissioner. By the aforesaid order while entertaining a revision petition, the Financial Commissioner issued notice to the respondents therein. The Authority, however, after having heard counsel for the revisionist refused to grant interim relief. The order passed and impugned herein reads thus:-

(3.) When the matter was entertained initially, this Court on 25/10/2021 had noticed that the Financial Commissioner had failed to record even rudimentary reasons for refusing the prayer for interim stay. The Court had also taken notice of the submission of learned counsel for the petitioner who contended that since proceedings on remand pursuant to the order dtd. 26/7/2021 were likely to commence and proceed, it was incumbent upon the Financial Commissioner to consider the application for stay on merits.