Pushpanjali Farm Owners And Residents ... vs Municipal Corporation Of Delhi & Ors on 6 November, 2025

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Delhi High Court - Orders

Pushpanjali Farm Owners And Residents ... vs Municipal Corporation Of Delhi & Ors on 6 November, 2025

Bench: Prathiba M. Singh

                          $~44
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +                             LPA 301/2025 & CM APPL. 68883/2025
                                    PUSHPANJALI FARM OWNERS AND RESIDENTS
                                    ASSOCIATION                                   .....Appellant
                                                 Through: Ms. Smiti Verma, Mr. Pranay Chitale,
                                                          Mr. Beeleena Biju and Ms. Ankita
                                                          Singh, Advs.
                                                 versus

                                    MUNICIPAL CORPORATION OF DELHI & ORS. .....Respondents
                                                   Through: Mr. Ankit Rana, Ms. Shipra Bali, Mr.
                                                            Bharat Khurana & Mr. Sarthak
                                                            Malhotra, Advs.
                                                            Ms. Gauri Goburdhun, Sr. Panel
                                                            Counsel.
                                                            Mr. Ashutosh Gupta, ASC with Mr.
                                                            Arman Monga and Ms. Pragya Sharma,
                                                            Advs.
                                    CORAM:
                                    JUSTICE PRATHIBA M. SINGH
                                    JUSTICE MADHU JAIN
                                             ORDER

% 06.11.2025

1. This hearing has been done through hybrid mode. CM APPL. 68883/2025 (for impleadment)

2. The present application has been filed by the Appellant under Order 1 Rule 10(2) of the Code of Civil Procedure, 1908 read with Section 151 of the Code of Civil Procedure, 1908, inter alia, seeking impleadment of the lessees M/s Elite Hospitality Group, Mr. Sandeep Bawa, Mr. Sanjeev Sethi and Mr. Karan Bawa.

3. Mr. Ankit Rana, ld. Counsel appearing for the aforesaid Respondents This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 12/11/2025 at 20:46:39 submits that Mr. Karan Bawa has no role to play in respect of the property concerned in the present matter.

4. Accordingly, the impleadment of Mr. Karan Bawa is not required.

5. Let the other three Respondents i.e., M/s Elite Hospitality Group, Mr. Sandeep Bawa, Mr. Sanjeev Sethi be impleaded as Respondent Nos. 7 to 9.

6. Issue Notice. Mr. Ankit Rana, ld. Counsel accepts notice on behalf of Respondent Nos.7 to 9.

7. Accordingly, the present application is disposed of, leaving open all the objections on merits.

LPA 301/2025

8. If the newly impleaded Respondents choose to file any affidavit or reply, they are at liberty to do so by the next date of hearing.

9. List on 2nd December, 2025 i.e., the date already fixed.

PRATHIBA M. SINGH, J.

MADHU JAIN, J.

NOVEMBER 6, 2025 jyh/sm This is a digitally signed order.

The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 12/11/2025 at 20:46:39

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Delhi High Court - Orders