Delhi High Court - Orders
Splendor Landbase Ltd vs Aparna Ashram Society & Anr on 15 September, 2023
Author: Sachin Datta
Bench: Sachin Datta
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 366/2021 & IA No. 10176/2021
SPLENDOR LANDBASE LTD. ..... Petitioner
Through: Mr. Sacchin Puri, Sr. Adv. alongwith
Mr. Sarthak Gupta, Mr. Aehsas Puri,
Ms. Aashna Bhola, Ms. Shweta Arora
and Mr. Saksham Thareja, Advs.
versus
APARNA ASHRAM SOCIETY & ANR. ..... Respondents
Through: Mr. Surya Prakash, Adv.
Mr. Sanjay Khanna, Ms. Pragya
Bhushan and Mr. Amit Singh, Advs.
for R-1 and R-2.
Mr. P. V. Kapur, Sr. Adv. alongwith
Mr. Adhirath Singh, Mr. Viren
Bansal, Mr. Harshit Kapoor, Mr.
Manav Mitra, Mr. Sidhant Kapur,
Mrs. Kaveri Kapur, Mr. Dhananjay
Sahai, Mr. Shiv Raj Syal, Advs. for
R-3 to 6.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 15.09.2023 IA No. 18260/2022 (exemption from filing the certified copies of the documents) Allowed, subject to all just exceptions.
The application stands disposed of.
Review Pet. 301/2022 (U/O XLVII Rule 1 of CPC, on behalf of R-1, seeking review of the order dated 20.10.2022) 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 18/09/2023 at 22:18:41 Learned counsel for the applicant seeks leave to withdraw the present review petition. Accordingly, the present review petition stands dismissed as withdrawn.
IA No. 20490/2022 (on behalf of petitioner, for transfer the present petition before Hon‟ble Mr. Justice Anup Jairam Bhambhani) Learned senior counsel for the petitioner/applicant seeks leave to withdrawn the present application. Accordingly, the same is dismissed as withdrawn.
IA No. 7862/2023 (for placing on record the copy of the Judgment dated 28.03.2023 passed by the Hon‟ble Punjab and Haryana High Court in CWP No. 494/2021) This is an application for placing on record the copy of the Judgment dated 28.03.2023 passed by the Hon‟ble Punjab and Haryana High Court in CWP No. 494/2021.
Having considered the averments made in the application, the same is allowed. The aforesaid judgement is taken on record. IA No. 12592/2023 (for placing on record the short synopsis on behalf of respondent no.1) This is an application filed on behalf of the respondent no.1 seeking to place on record the short synopsis.
Having considered the averments made in the application, the same stands allowed. The aforesaid document is taken on record. IA No. 18261/2022 (for placing on record the copy of the order dated 29.04.2017) This is an application seeking to place on record the true copy of the order dated 29.04.2017 passed by the Court of ADJ, Saket in CS 7634/2016 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 18/09/2023 at 22:18:41 titled as "Alok & Ors. v. Laxman & Ors." and the copy of letter sent by Registrar of Societies to Income Tax Department dated 30.01.2020.
Having considered the averments made in the application, the same is allowed. The aforesaid documents are taken on record. IA No. 19304/2022 (on behalf of the intervener/objector through its partner Dr. Santosh Kumar Bangla, under Order 1 Rule 10 of CPC) None appears for the applicant.
It is noted that there has been no appearance on behalf of the applicant even on the previous dates of hearing. Accordingly, this application is dismissed for non-prosecution.
IA No. 18015/2022 (for placing on record the written submissions on behalf of R-1) This is an application seeking to place on record the written submissions on behalf of the respondent no.1.
Having considered the averments made in the application, the same is allowed. The aforesaid document is taken on record.
IA No. 18840/2022This is an application seeking to place on record the list of dates and events, copy of email/registered notice sent by respondent no.1/Laxman to the respondent no.3 to 6 and the copy of the judgment dated 04.12.2021 passed by Ld. ADJ, Saket in CS 207447/2016.
Having considered the averments made in the application, the same is allowed. The aforesaid documents are taken on record.
ARB.P. 366/2021Learned senior counsel for the petitioner has been heard in part. List for remaining arguments on 13.10.2023.
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 18/09/2023 at 22:18:42 The parties are at liberty to file an updated short synopsis, not exceeding three pages, alongwith the judgments sought to be relied upon, before the next date of hearing.
SACHIN DATTA, J SEPTEMBER 15, 2023/r 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 18/09/2023 at 22:18:42