MY PALACE MUTUALLY AIDED CO OPERATIVE SOCIETY vs. B. MAHESH

NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION IVIL PPEAL O F   C  A  N . 5784 O  2022   IVIL O   (@ S.L.P (C ) N . 7015/2022)   M Y  P ALACE  M UTUALLY  A IDED              …A PPELLANT ( S ) C O ­O PERATIVE  S OCIETY                                                    ERSUS V B. M AHESH   & O RS .                                                   …R ESPONDENT ( S ) J U D G M E N T N. V. Ramana, CJI Leave granted. 1. The present Civil Appeal has been filed by the appellant against 2. impugned final judgment and order dated 21.09.2021, passed by the   High   Court   of   Telangana   in   Interlocutory   Application   No. 5/2020 in Application No. 837/2013 in CS No. 7/1958.  3. The brief facts of this case necessary for the disposal of the appeal Signature Not Verified Digitally signed by Rajni Mukhi Date: 2022.08.23 17:18:34 IST Reason: are as follows: the present dispute relates to Sy. No. 57 (Old Sy. 1 No. 274) in Shamsguda Village, Ranga Reddy District, Telangana forming part of S. No. 252 of the list of Mukthas in the preliminary decree dated 06.04.1959 by the erstwhile High Court of Andhra Pradesh in CS No. 7/1958.  The underlying original suit was filed in 1953 before the City Civil 4. Court,   Hyderabad   by   one   Smt.   Sultana   Jahan   Begum,   the daughter   of   Nawab   Moinuddowla   Bahadur.   The   plaintiff   was seeking partition of properties of the Nawab known as ‘Asman Jahi Paigah’.  This suit was ultimately transferred to the file of the High Court numbered as C.S. No. 7/1958. The suit along with certain applications were disposed of by a preliminary­cum­final decree dated 06.04.1959 passed by the learned Judge of the High Court of   Andhra   Pradesh.     The   judgment   recorded   that   the   plaintiff withdraws   the   suit   against   defendant   Nos.   27   to   49.     It   also recorded that a compromise was affected amongst some of the defendants.   The   litigation   relating   to   this   original   suit subsequently enters a complicated phase, wherein several different parallel proceedings take place. Suffice to state, that even after 60 years, the issues in the same are not settled.  5. It is the say of the present appellant that they acquired the property in Sy. No. 57 of Shamsguda Village under an Assignment Deed 2 dated 16.09.2000 executed by the earlier predecessor­in­interest under the preliminary decree.   The predecessors­in­interest had also executed a Conveyance Deed dated 03.08.2003 in favour of the   appellant,   conveying   the   schedule   property   with   specific boundaries. As the earlier Assignment Deed dated 16.09.2000 and Conveyance Deed dated 03.08.2003 were unregistered documents, the predecessors­in­interest also executed a registered document in   favour   of   the   appellant,   namely   a   ‘Deed   of   Declaration/ Confirmation’ dated 12.08.2011.  6. On the above basis, an application (No. 837/2013) was filed in C.S. No. 7/1958 by the appellant herein along with a party (not before us) for passing a final decree in their favour in respect of property measuring Acs 92.56 cts. and Acs. 27.00 gts land in Sy. No. 57 of Shamsguda Village, Balanagar Mandal, Ranga Reddy District. A further prayer was made for a direction to deliver the physical possession of the said properties. 7. The learned Single Judge of the High Court of Andhra Pradesh allowed   the   said   Application   in   part   vide   final   decree   dated 19.09.2013 as sought by the appellant, and granted a declaration that they are the absolute owners of Acs. 92.56 cts in Sy. No. 57 of Shamsguda Village.   3 The State of Andhra Pradesh challenged the said order in OSA SR 8. No. 3744 of 2014. After formation of the State of Telangana on the bifurcation of the composite State of Andhra Pradesh, the State of Telangana filed IA No. 2 of 2016 seeking condonation of delay of 182   days   in   filing   the   Appeal.   Responding   to   the   said   IA,   the appellant stated that the delay in filing of the Appeal is much longer, amounting to 729 days. Thereafter, I.A. No. 2 of 2017 was filed by the State of Telangana to condone a delay of 913 days in filing the Appeal. 9. By order dated 22.12.2020, the Division bench of the High Court of Telangana dismissed the two applications for condonation of delay in filing the appeal, being I.A. No. 2 of 2016 and I.A. No. 2 of 2017. As a consequence of the same, the State of Telangana’s appeal, OSA SR No. 3744 of 2014 was dismissed. 10. In these circumstances, after lapse of nearly 7 years since the final decree   was   granted   in   favor   of   the   appellant   herein,   the respondents herein filed 6 IAs (in Application 837/2013 in CS No. 7/1958) before the High Court of Telangana in 2020. The details of the applications are as follows: 4

11. A Division Bench of the High Court of Telangana  vide  order dated 05.01.2021, allowed IA No. 1/2021 preferred by the respondents and granted them leave to file the application recalling the final 5 decree dated 19.09.2013, passed by the learned Single Judge of the High Court in Application No. 837/2013 in C.S No. 7/1958.  12. The aforesaid order was challenged before this Court in an earlier Special Leave Petition, being SLP(C) No. 8025/2021. This Court, by order dated 06.07.2021, dismissed the said petition and gave the parties   liberty   to   raise   all   objections   when   the   substantial application for recalling the final decree was being heard. 13. After hearing the submissions of the parties, the Division Bench of the High Court in I.A No. 5/2020 in Application No. 837 of 2013 in CS No. 7 of 1958, passed the impugned order dated 21.09.2021, allowing the recall of the final decree dated 19.09.2013.  14. One of the primary objections taken by the appellant herein before the Division Bench of the High Court related to the fact that the senior member of the Bench hearing the recall application was presiding   over   the   Bench   which   had   heard   and   dismissed   the appeal   filed   by   the   State   of   Telangana   against   the   same   final decree dated 19.09.2013. On this issue, the Division Bench held that the earlier appeal filed by the State of Telangana had been dismissed as a consequence of the dismissal of the application for condonation of delay in filing the appeal filed by the State. There was no discussion on the merits of the matter, particularly the 6 claim of the appellant. Further, the Division Bench held that as per the roster prepared by the Hon’ble Chief Justice of the High Court of Telangana, all matters arising out of C.S. No. 7 of 1958 were placed before it. As such, the Division Bench held that there were no strong reasons put forth by the appellant for the said member of the Bench to recuse from the hearing of the present matter.  15. The High Court, on merits, held that the appellant had obtained the final decree dated 19.09.2013 by suppressing certain information and by  exercising  its   powers   under  Section 151,  Code  of   Civil Procedure, 1908 (“ CPC ”), has recalled its earlier final decree dated 19.09.2013.   At   the   same   time,   the   High   Court   clarified   that recalling of the order would not enure to the benefit of the State of Telangana,   whose   appeal   had   already   been   dismissed,   or   the respondents, who would have to establish their right, title and interest in the subject property in appropriate proceedings.  16. Aggrieved by the impugned judgment of the High Court recalling the final decree dated 19.09.2013, the appellant has approached this Court by way of the present Civil Appeal.  7 17. It   is   appropriate   to   mention   here   that   the   State   of   Telangana, despite   dismissal   of   its   appeal   in   2020,   and   the   specific observations of the High Court in the impugned order, initially filed an impleadment application, being IA No. 98965/2022, in the present Civil Appeal. This Court dismissed the abovementioned application for impleadment  vide  order dated 22.07.2022.  18. The State of Telangana also filed separate Special Leave Petitions challenging the present impugned order dated 22.12.2020, as well and the earlier order dated 22.12.2020 dismissing their intra court appeal [SLP (C) No. 13453 of 2022 and SLP (C) No. 13454­ 13456 of 2022]. These Special Leave Petitions were heard on 01.08.2022 by this Court and were dismissed in light of the observations made by the High Court in paragraph 116 of the impugned order. In any case, the claim of the State over the scheduled property is not sufficiently supported by any documentary evidence.  19. Dr. A. M. Singhvi, learned Senior Counsel appearing on behalf of the appellant, submitted as follows: (i) No recall application could have been filed by the respondents. Their only remedy was a separate civil suit for declaration of title. (ii) The   preliminary   decree   in   the   matter   was   passed   on 06.04.1959 and the final decree in favour of the appellant was 8 passed on 19.09.2013. The appeal preferred by the State of Telangana challenging the final decree was dismissed by the High Court on 22.12.2020. The respondents’ application for recall of final decree, in which the impugned order has been passed, was filed before the High Court on 16.12.2020, raising issues of fraud for the first time. The High Court ought to have dismissed the application for recall on the grounds of delay.  (iii) A   reading   of   the   impugned   order   shows   that   the   survey numbers claimed by the respondents are distinct from those claimed by the appellant.  (iv) The Senior Judge heading the Division Bench, Justice M.S. Rama   Chander   Rao   who   passed   the   impugned   judgment appeared on behalf of one of the parties who were claiming possession   in   parallel   proceedings   relating   to   the   subject property,   which   party   had   also   filed   an   FIR   against   the appellant herein. (v) The respondents alleged fraud on the basis of non­disclosure of certain orders passed against the appellant. The first such order   is   of   10.06.2003,   whereby   the   High   Court   set   aside recognition of the assignment deed in favor of the appellant. The   second   order   is   of   26.08.2013,   passed   in   injunction 9 proceedings preferred by the appellant against the revenue authorities. However, both these orders were passed at a time when   the   assignment  deed   in   favour   of   the   appellant   was unregistered. At the time when final decree was passed in 2013 the appellant had a registered assignment deed in their favour with respect to the subject property. The earlier orders are therefore not relevant.  (vi) The fact that the subject property had certain proceedings pending against it was recorded in the preliminary decree, and the same was in the notice of the learned Single Judge at the time of passing of the final decree in 2013. No fraud can be alleged on this ground by the respondents.  20. Mr. Dushyant Dave, learned Senior Counsel also appearing on behalf of the appellant, submitted as follows: (i) After   the   final   decree   was   passed   on   19.09.2013,   the respondents, who are rank outsiders to the proceedings, filed the application for recall only in 2020. The respondents have neither provided an explanation as to the delay, nor have they filed any application for condonation of delay.  (ii) The affidavit supporting the application for recall was filed by power of attorney holders. The person who signs the affidavit 10 must   have   personal   knowledge   of   the   facts.   Without   such personal knowledge, such an affidavit could not have been filed.  (iii) The   present   litigation   is   nothing   but   a   proxy   litigation. Unrelated third parties are seeking to interfere in the present matter as the value of the subject property is very high. (iv) The allegations of fraud were never taken before any forum until the impugned recall application before the High Court. Such plea taken by the third party without any supporting documents cannot be raised at a belated stage. (v) Once the State’s appeal against the final decree was dismissed on   grounds   of   delay,   the   respondents’   recall   application should have been similarly dismissed.  21. Mr. C. S. Sundaram, learned Senior Counsel appearing on behalf of respondent No. 1, submitted as follows:  (i) respondent No.1 is claiming through the original pattedar of the property.   The   recall   applications   were   filed   soon   after   his possession   over   the   property   was   sought   to   be   disturbed. Therefore, the question of delay does not arise. (ii) The   preliminary   decree   indicates   that   the   title   to   the   suit property was conditional. The respondents’ claim was upheld 11 in the Atiyat Court, which was not shown before the learned Single Judge at the time of passing of the final decree on 19.09.2013. (iii) Respondents had also filed another application seeking leave to file the recall application, which was allowed by the High Court on 05.01.2021. The Special Leave Petition against the same was  dismissed by this  Court on 06.07.2021 and,  as such, the locus of the parties to file recall application cannot be questioned at this stage.  (iv) The Court always has the power to recall its order, if such an order was obtained by playing fraud upon the Court.  (v) Ultimately, the impugned order does not decide the title of the parties. The parties have been relegated to file a civil suit to decide title. The appellant may exercise its right and do the same.  22. Mr. V. Giri, learned Senior Counsel appearing on behalf of the respondents no. 3 to 8, submitted as follows: (i) The preliminary decree was a conditional decree as it was subject to pending Revenue Court proceedings.  (ii) The respondents are the pattedars of the property who were owners in possession. 12 (iii) The   appellant’s   earlier   application   seeking   delivery   of   the property on the basis of assignment deed was remanded to the Single Judge and subsequently dismissed for non­prosecution as   it   was   not   pressed.   They   abandoned   their   original application. Additionally, the civil suit filed by the appellant for injunction in 2007 was also dismissed.  (iv) None of these facts and findings against the appellant were disclosed by them in 2013 when the final decree was sought. It is a clear case of fraud on the Court. (v) In any event, no final decree could have been passed on the assignment deed as no order for partition of property was ever passed. (vi) These points moved the learned Division Bench in allowing the recall application filed by the respondents. The impugned order therefore, merits no interference by this Court.  23. Mr. Yatin Oza, learned Senior Counsel appearing on behalf of the respondent no. 4, submitted as follows: (i) The   conduct   of   the   appellant   is   clear   for   all   to   see.   They committed fraud on the Court to have the final decree dated 19.9.2013 passed in their favour by supressing judgement of Nazim Atiyat. 13 (ii) The fundamental principle of equity is that the parties must come to Court with clean hands. In the present case, this Court should not show any indulgence to the appellant by interfering with the well­reasoned impugned judgment of the High Court under Article 136 of the Constitution. 24. We have heard the learned Senior counsel on either side, perused the entire material on record.  Though several grounds have been raised,  the  first  ground   taken  is  that  the  High  Court  erred in exercising   jurisdiction   under   Section   151   of   the   CPC,   when alternate remedies exist under the CPC. Second ground is that the Senior Judge on the Bench, who appeared for one of the parties, ought not to have heard the matter. 25. In response to the first leg of challenge,   i.e. , on the procedural aspect, we may note that the recall application was filed under Section 151 of the CPC against the final decree dated 19.09.2013. It is in this context that we must ascertain whether a third party to a final decree can be allowed to file such applications, by invoking the inherent powers of the Court under Section 151 of the CPC. 26. Section 151 of the CPC provides for Civil Courts to invoke their inherent  jurisdiction  and   utilize  the   same   to  meet the  ends of 14 justice or to prevent abuse of process. Although such a provision is worded broadly, this Court has tempered the provision to limit its ambit to only those circumstances where certain procedural gaps exist, to ensure that substantive justice is not obliterated by hyper technicalities. As far back as in 1961, this Court in  Padam Sen v. State of U.P ., AIR 1961 SC 218, observed as under: “8.   …The inherent powers of the Court are in addition to the powers specifically conferred on the Court by the Code    . They are complementary to those powers and therefore it must be held that the Court is free to exercise them for the purposes mentioned in Section 151 of the Code when the exercise of those powers is not in any way   in   conflict   with   what   has   been   expressly provided in the Code or against the intentions of the Legislature. It is also well recognized that the inherent   power   is   not   to   be   exercised   in   a manner   which   will   be   contrary   to   or   different from   the   procedure   expressly   provided   in   the Code.” ( emphasis supplied ) 27. In exercising powers under Section 151 of the CPC, it cannot be said that the civil courts can exercise substantive jurisdiction to unsettle already decided issues. A Court having jurisdiction over the relevant subject matter has the power to decide and may come either to a right or a wrong conclusion. Even if a wrong conclusion is arrived at or an incorrect decree is passed by the jurisdictional 15 court, the same is binding on the parties until it is set aside by an appellate court or through other remedies provided in law.  28. Section   151   of   the   CPC   can   only   be   applicable   if   there   is   no alternate   remedy   available   in   accordance   with   the   existing provisions of law. Such inherent power cannot override statutory prohibitions or create remedies which are not contemplated under the Code.  Section 151 cannot be invoked as an alternative to filing fresh  suits,   appeals,   revisions,   or   reviews.   A  party   cannot find solace in Section 151 to allege and rectify historic wrongs and bypass procedural safeguards inbuilt in the CPC. 29. The respondents in the present case had access to recourse under Section 96 of the CPC, which allows for appeals from an original decree. It must be remembered that the present matter was being heard by the High Court exercising its original jurisdiction. The High Court was in effect conducting a trial, and the final decree passed by the High Court on 19.09.2013 was in effect a decree in an original suit. As such, there existed a right of appeal under Section 96 of the CPC, for the respondents. Though they were not parties to the suit, they could have filed an appeal with the leave of the Court as an affected party. Section 96 of the CPC reads as under: 16 96. Appeal from original decree   .­(1) Save where otherwise   expressly   provided   in   the   body   of   this Code or by any other law for the time being in force, an appeal shall lie from every decree passed by any Court exercising original jurisdiction to the Court authorized   to   hear   appeals   from   the   decisions   of such Court. (2) An appeal may lie from an original decree passed ex parte . (3) No appeal shall lie from a decree passed by the Court with the consent of parties. [(4) No appeal shall lie, except on a question of law, from a decree in any suit of the nature cognizable by Courts of Small Causes, when the amount or value of the subject­matter of the original suit does not exceed [ten thousand rupees.] 30. Sections   96   to   100   of   CPC   deals   with   the   procedure   for   filing appeals from original decrees. A perusal of the above provision makes it clear that the provisions are silent about the category of persons   who   can   prefer   an   appeal.   But   it   is   well   settled   legal position that a person who is affected by a judgment but is not a party to the suit, can prefer an appeal with the leave of the Court. The   sine qua non   for filing an appeal by a third party is that he must have been affected by reason of the judgment and decree which is sought to be impugned.  31. In the light of the above, it can be safely concluded any aggrieved party can prefer an appeal with the leave of the Court.  17 32. The High Court, in the impugned judgment, relied on the judgment of this Court in  ., Indian Bank vs Satyam Fibres (India) Pvt. Ltd (1996) 5 SCC 550, wherein this Court acknowledges the possibility of maintaining a recall application against a judgement if it is obtained by fraud on the Court. However, it went on to hold that in cases of fraud, the Court may direct the affected party to file a separate suit for setting aside the decree obtained by fraud. The Court held as follows: “ 22.   The   judiciary   in   India   also   possesses inherent   power,   specially   under   Section   151 CPC,   to   recall   its   judgment   or   order   if   it   is obtained by fraud on court. In the case of fraud on a party to the suit or proceedings, the court may direct the affected party to file a separate suit   for   setting   aside   the   decree   obtained   by fraud…” 33. The subsequent judgment of this Court in  Ram Prakash Agarwal v. Gopi Krishan ,   (2013) 11 SCC 296  further   clarifies the law on the use of the power under Section 151 of the CPC by the Court in cases of fraud and holds as follows: “13.   Section   151   CPC   is   not   a   substantive provision that confers the right to get any relief of any kind. It is a mere procedural provision which enables   a   party   to   have   the   proceedings   of   a 18 pending   suit   conducted   in   a   manner   that   is consistent with justice and equity. The court can do justice between the parties before it. Similarly, inherent   powers   cannot   be   used   to   re­open settled matters. The inherent powers of the Court must, to that extent, be regarded as abrogated by the legislature. A provision barring the exercise of inherent power need not be express, it may even be   implied.   Inherent   power   cannot   be   used   to restrain the execution of a decree at the instance of one who was not a party to suit. Such power is absolutely   essential   for   securing   the   ends   of justice, and to overcome the failure of  justice. The Court under Section 151 CPC may adopt any procedure   to   do   justice,   unless   the   same   is expressly prohibited. Xxx 19. In view of the above, the law on this issue stands   crystallised   to   the   effect   that   the inherent powers enshrined under Section 151 CPC can be exercised only where no remedy has been provided for in any other provision of CPC . In the event that a party has obtained a decree   or   order   by   playing   a   fraud   upon   the court, or where an order has been passed by a mistake of the court, the court may be justified in rectifying such mistake, either by recalling the said order, or by passing any other appropriate order.   However,   inherent   powers   cannot   be used   in   conflict   of   any   other   existing provision,   or   in   case   a   remedy   has   been provided for by any other provision of CPC. Moreover, in the event that a fraud has been played upon a party, the same may not be a 19 case where inherent powers can be exercised .” (emphasis supplied) 34. The High Court, relying upon the above judgments of this Court which recognizes the power to recall, seems to have lost sight of the   restrictions   imposed   while   exercising   jurisdiction   under Section 151 of the CPC, which were elaborately discussed by this Court in the above referred judgment about exercising of the power under Section 151 of the CPC being only in circumstances where alternate remedies do not exist.  35. Therefore, we are of the firm opinion that recalling a final decree in such circumstances cannot be countenanced under Section 151 of the CPC. The High Court erred in exercising its jurisdiction under Section 151 of the CPC, to hear and pass a detailed judgment recalling   its   earlier   final   decree   dated   19.09.2013,   rather   than directing   the   respondents   to   pursue   the   effective   alternate remedies under law. Having said the above, we must clarify that we are not, in any way, doubting the proposition of law that fraud nullifies all proceedings, or that the Court has power to recall an order   which   was   passed   due   to   a   fraud   played   on   the   Court. However, while exercising the power under Section 151 CPC for 20 setting aside the final judgment and decree, the Division Bench should have taken into consideration the restriction which was observed by this Court in the captioned judgment. Once we have come to the irresistible conclusion that exercising power under Section 151 CPC in the facts and circumstances of the case is bad, we are not inclined to go into further issues that were extensively argued.  36. The other ground that the learned senior judge who passed the present   impugned   order   had   represented   one   of   the   opposite parties   in   certain   collateral   proceedings   related   to   the   subject property, merits some discussion. It appears that although the appellant raised this ground before us, it was neither raised before the High Court nor brought to the attention of the learned senior Judge. The party ought to have raised this issue also at the time of arguments, particularly when the issue of recusal of the learned Judge had been specifically raised on the other ground that he had been the presiding member of the Bench which had dismissed the appeal filed by the State.  When an issue was not raised before the learned Division Bench, 37. we do not wish to spill much ink on this issue. However, the 21 material placed on record by the counsel for the appellant cannot be ignored. Annexure P8 of the appeal paper book indicates that the   Senior   Judge   heading   the   Division   Bench,   while   being   an advocate,   had   represented   the   Andhra   Pradesh   State   Financial Corporation in one of the connected proceedings related to this case. 38. Although we have no doubt in our mind about the absence of bias of any form of the learned senior Judge, we must at the same time also   look   at   the   issue   of   whether   right   minded   persons   could consider there exists any real likelihood of bias. In the case of State of West Bengal v. Shivananda Pathak,  1998 5 SCC 513, this Court held as under:  “34.   In   Metropolitan   Properties   Co.   v.   Lannon [(1968) 1 WLR 815 : (1968) 1 All ER 354] it was observed “whether there was a real likelihood of bias or not has to be ascertained with reference to   right­minded   persons;   whether   they   would consider that there was a real likelihood of bias”. Almost the same test has also been applied here in an old decision, namely, in   Manak Lal   v.   Dr Prem Chand Singhvi   [AIR 1957 SC 425 : 1957 SCR  575]  .  In  that  case,   although  the  Court found that the Chairman of the Bar Council Tribunal appointed by the Chief Justice of the Rajasthan   High   Court   to   enquire   into   the misconduct of Manak Lal, an advocate, on the complaint of one Prem Chand was not biased 22 towards him, it was held that he should not have   presided   over   the   proceedings   to   give effect   to   the   salutary   principle   that   justice should   not   only   be   done,   it   should   also   be   in  view  of   the  fact  that  the seen  to   be  done Chairman,   who,   undoubtedly,   was   a   Senior Advocate  and   an ex­Advocate  General,  had,  at one time, represented Prem Chand in some case. These principles have had their evolution in the field   of   administrative   law   but   the   courts performing   judicial   functions   only   cannot   be excepted from the rule of bias as the Presiding Officers   of   the   court   have   to   hear   and   decide contentious issues with an unbiased mind. The maxim   nemo   debet   esse   judex   in   propria   sua causa  and the principle “justice should not only be   done   but   should   manifestly   be   seen   to   be done” can be legitimately invoked in their cases.” ( emphasis supplied ) It is a well­established principle, both in our jurisprudence and 39. across the world, that “ [N]ot only must justice be done; it must also 1 ”.   In the present circumstances, it may have be seen to be done been more apposite for the concerned Judge to have recused from this case. The appellant should have brought it to the notice of the learned senior Judge at the very first instance, and not at this belated stage. 1  R v. Sussex Justices, ex parte McCarthy, 1924 (1) KB 256. 23 40. In the above circumstances, we are of the opinion that the High Court should not have decided the recall application filed by the respondents, let alone pass such extensive orders which has the effect of   unsettling  proceedings   and   transactions   which  have a history   of   more   than   60   years   in   a   proceeding,   basing   on   an application filed under Section 151 of the CPC.  41. In view of the above, the appeal is allowed by setting aside the order dated 21.09.2021 passed in I.A No. 5/2020 in Application No. 837 of 2013 in CS No. 7 of 1958. ............................CJI. (N. V. RAMANA) ..…..........................J. (KRISHNA MURARI) .........…………….......J.     (HIMA KOHLI) NEW DELHI; AUGUST 23, 2022. 24