Delhi High Court - Orders
Delhi Development Authority vs Ram Pal Om Prakash Roshan Lal Chhedi Lal ... on 23 March, 2023
Author: Rekha Palli
Bench: Rekha Palli
$~4 to 8 & 45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4708/2013
+ W.P.(C) 4710/2013
+ W.P.(C) 4712/2013
+ W.P.(C) 4713/2013
+ W.P.(C) 4714/2013
+ W.P.(C) 4703/2013
DELHI DEVELOPMENT AUTHORITY ..... Petitioner
Through: Mr.Arun Birbal with Mr.Sanjay
Singh, Advs.
versus
RAM PAL
OM PRAKASH
ROSHAN LAL
CHHEDI LAL
RANA PRATAP
RAM KISHAN ..... Respondents
Through: Mr.Shubham Pundhir, Adv.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 23.03.2023
1. Rule was already issued in the petitions on 17.02.2014.
2. List the matters in the category of regular matters as per their own turn.
3. In the meanwhile, the respondents are granted last opportunity of eight weeks to file their respective counter affidavits. Rejoinder(s) thereto, if any, be filed within six weeks thereafter.
REKHA PALLI, J MARCH 23, 2023 sr Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:24.03.2023 16:15:46