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Judgment
When the matter is called out, twice the matter has been passed over at the request made on behalf of the counsel for the petitioner. On both the occasions, counsel for the respondent has attended the hearing.
Even in the third round of calling out the matter, counsel appearing of the petitioner submitted that the arguing counsel is not available. It is submitted by the counsel of the respondent that despite the order of this Tribunal dated 13.7.2022 in the present Cyber Appeal, this appellant has not deposited Rs. 15 Lakhs.
We, therefore, issue bailable warrant of Rs. 2 Lakhs in the name of Mr. Mohit Rajpal, S/o. Mr. Prem Prakash Rajpal, R/o. 10/62, Old Rajinder Nagar, Delhi – 110060, Ph. No. 9873325947.
We also direct this appellant to remain personally present before this Tribunal on the next date of hearing i.e. 2.12.2022.
We also direct BSES Rajdhani, Shankar Road, New Delhi Pin code: 110060 to disconnect the electricity connection at the aforesaid address of the respondent after 12 noon of 19.9.2022. The electricity at the aforesaid address shall be disconnected by the aforesaid electricity company.
The matter is, therefore, adjourned to 2.12.2022.