Delhi High Court - Orders
Vishwas Nagar Vikas Samiti (Regd.) vs East Delhi Municipal Corporation And ... on 24 April, 2023
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4432/2014
VISHWAS NAGAR VIKAS SAMITI (REGD.) ..... Petitioner
Through: Mr.Rishabh Kapur, Advocate
versus
EAST DELHI MUNICIPAL
CORPORATION AND ORS ..... Respondents
Through: Mr.Ankit Siwach, Advocate for
respondents No.1 to 6.
Mr.Jivesh Tiwari and Ms.Samiksha,
Advocates for Impleader.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 24.04.2023 CM. APPL. No.16197/2014
1. By way of present application, the applicants seek impleadment to the present petition. They claim that they are necessary and proper parties as they are the residents of the subject property against which relief is sought.
2. Learned counsel for the petitioner submits that he has no objection the prayer made in the present application.
3. In view of the averments made in the present application as well as no objection given on behalf of the petitioner, the present application is allowed.
4. The application is disposed of. W.P.(C) 4432/2014
1. In view of the above order passed today in CM. APPL. 16197/2014, Sh.Sunil Kumar S/o Sh.Hukum Singh and Dr.B.R.Ambedkar Residents Digitally Signed By:NIJAMUDDEEN ANSARI Signing Date:27.04.2023 12:56:23 Welfare Association be impleaded as respondents No.4 and 5 to the present petition.
2. Let an amended memo of parties be placed on record before the next date of hearing.
3. Re-notify on 16.08.2023.
MANOJ KUMAR OHRI, J APRIL 24, 2023/v Digitally Signed By:NIJAMUDDEEN ANSARI Signing Date:27.04.2023 12:56:23