IN THE SUPREME COURT OF INDIA

CIVIL  APPELLATE JURISDICTION  

CIVIL APPEAL NO. 3173   OF 2011

(Arising out of SLP(C) No.27071/2010)

KUNAL SAHA                              Appellant(s)

                    :VERSUS:

SUKUMAR MUKHERJEE AND ORS.                Respondent(s)

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.

 -2-

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.  

-3-

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.