VED PRAKASH TALWAR Vs. CANARA BANK

JUDGEMENT

(1.) MR . Anuj Aggarwal, Advocate, is present on behalf of non - applicants/respondent Nos.2 and 3. Ms. Anupama Bhatnagar, Director, News Service Division, AIR, Akashwani, New Delhi is present in court in compliance with the order dated 04.03.2014.

(2.) MR . Anuj Aggarwal submits that the cost of Rs.15,000/ - has been paid by him in court through cheque in favour of the counsel for the applicant. Counsel also submitted that he had already filed reply on 02.04.2014.

(3.) IN the light of the above, let an affidavit be filed by the Director General, News Service Division, AIR, Akashwani, New Delhi for failure to appear in the court despite directions given by this court vide orders dated 10.01.2014 and 21.02.2014. Affidavit shall be filed within a period of three weeks. The court is also appalled to find that no prompt steps were taken by the said depbment to file reply to the review petition as the same is still not on record.