Delhi High Court - Orders
M/S Jamia Hamdard vs South Delhi Municipal Corporation on 31 January, 2019
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~1, 2, 3, 4, 5, 30, 31 and 32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) No. 544/2019 & CM APPL. Nos. 2487-2489/2019
M/S JAMIA HAMDARD ..... Petitioner
Through: Mr. Vikalp Mudgal & Mr. M.H.
Zahidi, Advs.
versus
SOUTH DELHI MUNICIPAL CORPORATION ..... Respondent
Through: Ms. Madhu Tewatia & Mr. Adhirath
Singh, Advs.
+ W.P.(C) No. 551/2019 & CM APPL. Nos. 2527-2528/2019
M/S JAMIA HAMDARD ..... Petitioner
Through: Mr. Vikalp Mudgal & Mr. M.H.
Zahidi, Advs.
versus
SOUTH DELHI MUNICIPAL CORPORATION ..... Respondent
Through: Ms. Madhu Tewatia & Mr. Adhirath
Singh, Advs.
+ W.P.(C) No. 556/2019 & CM APPL. Nos. 2539-2540/2019
M/S JAMIA HAMDARD ..... Petitioner
Through: Mr. Vikalp Mudgal & Mr. M.H.
Zahidi, Advs.
versus
SOUTH DELHI MUNICIPAL CORPORATION ..... Respondent
Through: Ms. Madhu Tewatia & Mr. Adhirath
Singh, Advs.
+ W.P.(C) No. 561/2019 & CM APPL. Nos. 2553-2554/2019
M/S JAMIA HAMDARD ..... Petitioner
Through: Mr. Vikalp Mudgal & Mr. M.H. Zahidi,
Advs.
versus
SOUTH DELHI MUNICIPAL CORPORATION ..... Respondent
Through: Ms. Madhu Tewatia & Mr. Adhirath
Singh, Advs.
+ W.P.(C) No. 565/2019 & CM APPL. Nos.2931-2932/2019
M/S JAMIA HAMDARD ..... Petitioner
Through: Mr. Vikalp Mudgal & Mr. M.H.
Zahidi, Advs.
versus
SOUTH DELHI MUNICIPAL CORPORATION ..... Respondent
Through: Ms. Madhu Tewatia & Mr. Adhirath
Singh, Advs.
+ W.P.(C) No. 9145/2017
M/S JAMIA HAMDARD ..... Petitioner
Through: Mr. Vikalp Mudgal & Mr. M.H.
Zahidi, Advs.
versus
SOUTH DELHI MUNICIPAL CORPORATION ..... Respondent
Through: Ms. Madhu Tewatia & Mr. Adhirath
Singh, Advs.
+ W.P.(C) No. 9170/2017
M/S JAMIA HAMDARD ..... Petitioner
Through: Mr. Vikalp Mudgal & Mr. M.H.
Zahidi, Advs.
versus
SOUTH DELHI MUNICIPAL CORPORATION ..... Respondent
Through: Ms. Madhu Tewatia & Mr. Adhirath
Singh, Advs.
+ W.P.(C) No. 9198/2017
M/S JAMIA HAMDARD ..... Petitioner
Through: Mr. Vikalp Mudgal & Mr. M.H.
Zahidi, Advs.
versus
SOUTH DELHI MUNICIPAL CORPORATION ..... Respondent
Through: Ms. Madhu Tewatia & Mr. Adhirath
Singh, Advs.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 31.01.2019 By last order dated 21.01.2019, this court had directed the petitioner to file a table indicating certain details relating to the property tax assessments for various years in question, which table was required before proceeding further in these matters. Learned counsel for the petitioner states that they need some more time to prepare such table.
At request of counsel for the petitioner, re-list for the above purpose on 14th February, 2019.
ANUP JAIRAM BHAMBHANI, J.
JANUARY 31, 2019/uj