PAMPA BARAT Vs. KHAITAN LAND LIMITED & ANR.

JUDGEMENT

(1.) Pursuant to our order dated 21st December, 2011, Mr. Vinod Kumar, Deputy Director, Forensic Department is personally present in Court. He assures this Court that in terms of our earlier order, the opinion and report shall be submitted in a sealed cover within seven to ten days.

(2.) However, for abundant precaution we grant fortnight time to finalize it. Mr. Kumar and his department are free to take such measures for coming to the conclusion, as they would think fit and proper. However, the parties will be free to give their suggestions in writing about the methodology to be adopted within a week from date. The Deputy Director will consider the suggestions and will be free to accept or to reject the suggestions. His opinion should not be guided or influenced by anyone else. The Registrar, Original Side of this Court shall render all assistance to supply all the documents which are in the custody of the Court as and when the Deputy Director will call for the documents and for this purpose, he will send his competent officials to collect the same from the Registrar, Original Side.

(3.) It is submitted that usual fee, under the law, of Rs. 5000/- is required to be pre-paid. Therefore, we direct the parties to share the aforesaid fee of Rs. 5000/- in the following manner: