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Judgment
7 paragraphs · 268 wordsSince long this matter is going on before this Tribunal. Time and again several orders have been passed. We had issued a Non Bailable Warrant upon Mr. Rajagopal Satish and Mr. K Raja vide our order dated 21.2.2023.
Today Mr. K Raja is present before this Tribunal. We have, therefore, called upon Police from Chanakayapuri Police Station, Delhi, for the arrest of Mr. K Raja in pursuance of our order dated 21.2.2023, which was for Non Bailable Warrant upon Mr. K Raja.
Counsel appearing for the respondent submitted that Mr. Rajagopal Satish upon whom also Non Bailable Warrant was issued, is not present as he is suffering from Corona. No certificate has ever been produced for any type of sickness of Mr. Raja Gopal Satish.
It is submitted by the counsel for the respondent that Mr. K Raja is present and they are moving proper application/applications by tomorrow. Mr. K Raja will also remain present before this Tribunal tomorrow at 11 AM. On this condition, the execution of the Non Bailable Warrant is postponed by tomorrow.
It appears that since long the respondent is not obeying the order passed by this Tribunal.
We have issued an order of deposition of Rs.70 Lakhs on 23.5.2022. Thereafter Bank Account of the respondent was ordered to be freezed by our order dated 27.7.2022 and thereafter we have issued Bailable Warrant and thereafter Non Bailable Warrant. It also appears to this Tribunal that respondents have no respect for justice delivery system.
Upon request by the counsel for the respondent, this matter is adjourned to 19.04.2023.
