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Delhi High Court - Orders

Citius Real Estate Pvt Ltd vs Union Of India And Anr on 24 September, 2020

Author: Prateek Jalan

Bench: Chief Justice, Prateek Jalan

                                $~4
                                *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                +      W.P.(C) 6904/2020 & CM APPLs. 23718-23719/2020

                                       CITIUS REAL ESTATE PVT LTD                ..... Petitioner
                                                     Through: Mr.Parvinder Chauhan, Adv. with
                                                     Mr. Nitin Jain, Adv.

                                                                    versus

                                       UNION OF INDIA AND ANR                   ..... Respondents
                                                     Through: Mr. Chetan Sharma, ASG with
                                                     Mr.Kirtiman Singh, CGSC, Mr. Sahaj Garg, Mr.
                                                     R.V. Prabhat, Mr. Amit Gupta, Mr. Waize Ali
                                                     Noor & Mr.Rohan Anand, Advocates for UOI/R-1
                                                     Mr. Ramesh Singh, SC, GNCTD with Mr. Gautam
                                                     Narayan, ASC and Ms.Dacchita Shahi, Advocates
                                                     for R-2

                                CORAM:
                                HON'BLE THE CHIEF JUSTICE
                                HON'BLE MR. JUSTICE PRATEEK JALAN

                                                    ORDER

% 24.09.2020 The proceedings in the matter have been conducted through video conferencing.

CM APPL.23719/2020 (exemption) Exemption allowed, subject to all just exceptions. The application stands disposed of. W.P.(C) 6904/2020 & CM APPL. 23718/2020 (for ex-parte ad-interim direction) Issue notice.

Signature Not Verified Digitally Signed By:PANKAJ KUMAR W.P.(C) 6904/2020 Page 1 of 2 Location: Signing Date:25.09.2020 12:27

Mr. Kirtiman Singh, learned Central Government Standing Counsel accepts notice on behalf of respondent No.1 and Mr. Gautam Narayan, learned Additional Standing Counsel accepts notice on behalf of respondent No.2.

It is submitted by learned Additional Solicitor General for the Union of India that this matter be heard along with W.P.(C)10786/2019.

List along with W.P.(C)10786/2019 on 10th November, 2020.

CHIEF JUSTICE PRATEEK JALAN, J SEPTEMBER 24, 2020 ns Signature Not Verified Digitally Signed By:PANKAJ KUMAR W.P.(C) 6904/2020 Page 2 of 2 Location: Signing Date:25.09.2020 12:27