NEELU CHAWLA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Adjournment requested by counsel for petitioners on the ground that grandmother of the arguing counsel Mr. Karan Nagrath has suffered heart attack. Learned counsel for respondents strongly opposed the adjournment request, pointing out that there are multiple advocates appearing on behalf of petitioners and Mr. Karan Nagrath, Advocate is not the arguing counsel. Learned counsel for respondents also contended that the arguing counsel is deliberately avoiding appearance to somehow get these matters adjourned.

(2.) By way of the orders impugned in these petitions, request of the present petitioners to examine their witnesses through videoconferencing was declined. By way of order dtd. 8/2/2023, the learned predecessor bench stayed the operation of the impugned orders making a reference to the Delhi High Court Rules for Video Conferencing, 2021.

(3.) After some discussion, learned counsel for respondents on instructions in the interest of expeditious disposal of the main proceedings submits that with consent, the impugned orders may be set aside, permitting examination of the witnesses of the present petitioners through videoconferencing strictly in accordance with the abovementioned Rules.