Kunal Saha Appellant (S)
Vs. Sukumar Mukherjee and Ors.
O R D E R
Leave granted.
Vide its judgment dated
August 7, 2009, delivered in Criminal Appeal Nos.1191-1194 of 2005, this Court directed
as under: "We further direct that if any foreign experts are to be examined
it shall be done only through video conferencing and at the cost of respondents."
Mr. Krishnamani, learned senior counsel appearing on behalf of the appellant submits
that he wishes to examine only two experts, namely, Prof. John Broughton and Prof.
John F. Burke, Economists.
However, he has given
up two other experts. Learned counsel for the respondents submits that to avoid
unnecessary expenses, the appellant may be permitted to examine these two experts
on internet conferencing instead of video conferencing. We order accordingly. Mr.
Krishnamani, learned senior counsel undertakes to bear the expenses for examination
of these experts by internet conferencing. Mr. Krishnamani further submits that
he would ascertain the convenience of the experts and after fixing up the date and
time of these experts for examination and cross-examination through internet conferencing,
he would intimate the parties within two weeks.
The internet conferencing
would be conducted in the presence of Mr. R.S. Chhabra former Joint Registrar, Delhi
High Court, (Add: A-8, Shekhar Apartment, Mayur Vihar, Phase I Extension, Delhi,
Ph: 22743713, 9868806561) for which he shall be paid Rs.25,000/- by the appellant.
A short report be submitted by Mr. Chhabra to the National Commission. Let the entire
process be completed within four weeks from today. After the internet conferencing
is complete, we request the National Consumer Disputes Redressal Commission to decide
the case as expeditiously as possible. With these observations and directions this
appeal is disposed of. A copy of this order be sent to Mr. Chhabra forthwith.
.....................J.
(DALVEER BHANDARI)
.....................J.
(DEEPAK VERMA)
New
Delhi;
April
7, 2011.
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