Delhi High Court - Orders
Atul Gulati & Anr vs Varsha Mehra & Ors on 31 January, 2019
Author: I.S.Mehta
Bench: I.S.Mehta
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX. S.A. 2/2018
ATUL GULATI & ANR ..... Appellants
Through: Mr. Deepak Kr. Sharma, Advocate
with Mr. Ashish Sharma, Mr. Kunal
Vashist & Mr. Ajay Soudhi,
Advocates.
versus
VARSHA MEHRA & ORS ..... Respondents
Through: Mr. Sanjeev Sindhwani, Senior
Advocate with Mr. Aman Nandrajog
& Mr. Siddharth Sharma, Advocates
for R-1.
CORAM:
HON'BLE MR. JUSTICE I.S.MEHTA
ORDER
% 31.01.2019 The file received on transfer.
EX. S.A. 2/2018, CM APPL. 54552/2018 (Stay) & CM APPL. 1396/2019 (Vacation of Stay) It is brought to the notice of this Court that one stay application and one vacation of stay application is pending for disposal.
Learned senior counsel for respondent No.1 submits that the construction at the site is going on as per the sanction plan and has to be completed as per the time period allotted to the respondents. Learned counsel for the appellant has not denied the construction at the spot.
In these circumstances, the construction may go on as per the sanction plan till the next date. If any lease right accrues, same would be determined at the time of the final disposal of the appeal.
List on 25.03.2019 Dasti.
I.S.MEHTA, J JANUARY 31, 2019 nd