Delhi High Court - Orders
M/S Jainsons Westend Pvt Ltd & Ors vs S Tarjit Singh & Ors on 2 August, 2022
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~62 to 66 (Appellate Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RSA 82/2022
M/S JAINSONS WESTEND PVT LTD & ORS...... Appellants
Through: Mr. Jayant K. Mehta, Sr.
Advocate with Mr. Arun Batta and Mr.
Abdul Wahid, Advs.
versus
S TARJIT SINGH & ORS. ..... Respondents
Through: Mr. Asutosh Lohia, Mr Varun
Raghavan, Mr. Rohit Saraswat, Mr. Gaurav
Anand, Ms. Simran Gupta and Ms. Shradha
Bhargava, Advs.
+ RSA 83/2022
M/S JAINSONS AND
COLLECTIONS PVT LTD & ORS. ..... Appellants
Through: Mr. Jayant K. Mehta, Sr.
Advocate with Mr. Arun Batta and Mr.
Abdul Wahid, Advs.
versus
S.TARJIT SINGH & ORS. ..... Respondents
Through: Mr. Asutosh Lohia, Mr Varun
Raghavan, Mr. Rohit Saraswat, Mr. Gaurav
Anand, Ms. Simran Gupta and Ms. Shradha
Bhargava, Advs.
+ RSA 84/2022
M/S JAINSONS FINANCE PVT LTD & ORS ...... Appellants
Through: Mr. Jayant K. Mehta, Sr.
Advocate with Mr. Arun Batta and Mr.
Abdul Wahid, Advs.
versus
Signature Not Verified
Digitally Signed RSA 82/2022 & cont. matters Page 1 of 4
By:SUNIL SINGH NEGI
Signing Date:04.08.2022
12:31:59
S TARJIT SINGH & ORS. .... Respondents
Through: Mr. Asutosh Lohia, Mr Varun
Raghavan, Mr. Rohit Saraswat, Mr. Gaurav
Anand, Ms. Simran Gupta and Ms. Shradha
Bhargava, Advs.
+ RSA 85/2022
M/S SAVILLE ROW COLLECTIONS
PVT LTD & ORS. ..... Appellants
Through: Mr. Jayant K. Mehta, Sr.
Advocate with Mr. Arun Batta and Mr.
Abdul Wahid, Advs.
versus
S TARJIT SINGH & ORS. ..... Respondents
Through: Mr. Asutosh Lohia, Mr Varun
Raghavan, Mr. Rohit Saraswat, Mr. Gaurav
Anand, Ms. Simran Gupta and Ms. Shradha
Bhargava, Advs.
+ RSA 86/2022
M/S POPULAR SALES PVT LTD & ORS. ..... Appellants
Through: Mr. Jayant K. Mehta, Sr.
Advocate with Mr. Arun Batta and Mr.
Abdul Wahid, Advs.
versus
S TARJIT SINGH & ORS. ..... Respondents
Through: Mr. Asutosh Lohia, Mr Varun
Raghavan, Mr. Rohit Saraswat, Mr. Gaurav
Anand, Ms. Simran Gupta and Ms. Shradha
Bhargava, Advs.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 02.08.2022 Signature Not Verified Digitally Signed RSA 82/2022 & cont. matters Page 2 of 4 By:SUNIL SINGH NEGI Signing Date:04.08.2022 12:31:59 CM APPL. 33732/2022, CM APPL. 33748/2022, CM APPL. 33750/2022, CM APPL. 33752/2022 and CM APPL. 33788/2022 (all for exemption)
1. Allowed, subject to all just exceptions.
2. The applications stand disposed of.
RSA 82/2022 and CM APPL. 33731/2022 (stay) RSA 83/2022 and CM APPL. 33747/2022 (stay) RSA 84/2022 and CM APPL. 33749/2022 (stay) RSA 85/2022 and CM APPL. 33751/2022 (stay) RSA 86/2022 and CM APPL. 33787/2022 (stay)
3. The impugned judgment and decree dated 25th/26th May 2022 passed by the learned Additional District Judge ("the learned ADJ") in these Second Appeals under Section 100 of the Code of Civil Procedure, 1908 (CPC), reverses the judgment and decree dated 30th November, 2016 passed by the learned Civil Judge and, consequently, declares the Sale Deeds forming subject matter of these proceedings to be null and void.
4. As these are cases in which the First Appellate Court has reversed the order of the learned Trial Court, issue notice. Notice be served on the respondents by all modes.
5. Notice is accepted on behalf of all the respondents by Mr. Asutosh Lohia.
Signature Not Verified Digitally Signed RSA 82/2022 & cont. matters Page 3 of 4 By:SUNIL SINGH NEGI Signing Date:04.08.2022 12:31:596. List on 11th November 2022 for framing substantial question of law as well as for disposal of the appeals themselves on the basis of the decision on the substantial question of law.
7. Mr. Jayant Mehta, learned Senior Counsel for the appellants, does not, for the present, press for any ad interim order.
C. HARI SHANKAR, J AUGUST 2, 2022 r.bararia Signature Not Verified Digitally Signed RSA 82/2022 & cont. matters Page 4 of 4 By:SUNIL SINGH NEGI Signing Date:04.08.2022 12:31:59