MOTIAN DEVI LAMBA Vs. CHET RAM GUPTA

JUDGEMENT

(1.) The present application has been filed on behalf of defendant Nos.2, 3 & 5 seeking direction for defendant No.6 (Additional Commissioner of police, Economic Offences Wing, Crime Branch, New Delhi) to conduct video conferencing as per orders dated 18.04.2011 and 19.05.2011 passed by this Court for examination of plaintiff, Smt. Motian Devi Lamba through video conferencing, in view of different stands taken by her from time to time in two pending cases. It is submitted that vide order dated 18.04.2011 the Court had directed the learned counsel for the defendant No.6 to conduct video conferencing to examine the plaintiff.

(2.) On 19.05.2011, the Court directed the Indian Embassy, U.K. to provide necessary assistance for examination of the plaintiff by video conferencing and recording through video conferencing for examination of the plaintiff within a period of six weeks. On 13.06.2011, defendant No.6 filed an application being I.A. No.10042/2011 before the Court seeking directions for payment of money for holding the video conferencing, however, till 18.07.2011 the process fee for the said application was not filed by defendant No.6 and on 18.07.2011, fresh notice was issued by the Court in the said application to the plaintiff through counsel. On 29.08.2011, I.A. No.10042/2011 was disposed of with the direction that the expenses which are likely to be incurred for video conferencing, shall be borne by the plaintiff, who has prayed that his witnesses be examined through video conferencing.

(3.) It is stated that defendant No.6 is unnecessarily delaying the compliance of orders passed by this Court and has, neither obtained the CFSL report nor made any progress in investigations which has resulted in further delay. SI Gyaneshwar Singh appearing on behalf of defendant No.6 denied the submission of defendants No.2, 3 & 5.