Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.3273-3274 OF 2009
[ Arising out of SLP [C] Nos.9683-9684 of 2009 ]
M/s Water and Power Consultancy
Services[India]Ltd. …. Appellant
VERSUS
Sudha Gadodia and Anr. … Respondents
O R D E R
1. Leave granted.
th
2. This appeal has been preferred against an order dated 25 of February, 2009, passed by a
learned judge of the High Court of Delhi at New Delhi in CMM No.143 of 2009 and CMM No.2725
of 2009, by which the High Court reversed an order of the Additional District Judge directing the
respondent to withdraw the admitted rent in respect of the property in question against furnishing
of a bank guarantee.
3. We have heard learned counsel for the parties and after going through the impugned order
and other materials on record, we are not inclined to interfere with the order of the High Court.
However, from a perusal of the impugned order, it appears that the High Court has directed the
th
Chairman of the appellant company to be personally present in Court on 8 of April, 2009.
Considering the facts and circumstances, we do not think that such an order ought to have been
passed directing the Chairman to be personally present in Court only because the appellant
sought number of adjournments.
4. Accordingly this part of the impugned order directing the Chairman of the appellant
company to be personally present in Court is deleted. The appeal is thus disposed of. Since, this
order has been passed in the absence of the respondent, we keep it open for the respondent to
apply for recall of this order, if so advised.
…………………………J.
[ TARUN CHATTERJEE ]
NEW DELHI: ………………………….J.
MAY 01,2009 [ H.L. DATTU ]