Suneet Kumar, J. - (1.) Pursuant to order dated 17 April 2017 passed by Hon'ble Supreme Court in Contempt Petition (C) No. 927 of 2016. Contempt Petition (C) No. 378 of 2015 in SLP (C) No. 16659 of 2011, application filed by Shri P.K. Dalmia is being taken up for disposal on priority.
(2.) Sri J.N. Pandey, learned counsel has put in appearance on behalf of the applicant Sri P.K. Dalmia. Sri Pradeep Singh Sisodia, learned counsel has put in appearance on behalf of the Official Liquidator.
(3.) Sri P.K. Dalmia by means of the instant application seeks the following reliefs : i) That according to the orders of Hon'ble Supreme Court, Interest calculations in claim petition may please be checked; ii) The respondent too may please be directed to file its calculation of interest for delay of 45 years in payment of dues of your petitioner; iii) That petitioner is entitled for payment of interest part of claim not only as per Company Court Rules, but also as per Sec.34 of CPC & Sec.80 of Negotiable Instrument Act; iv) The petitioner may please be allowed to a chance of hearing to put his point of view before this Hon'ble Court and a date for the same may please be fixed with intimation to the petitioner by Speed Post; v) Order for quick payment of interest part of the claim;;