Delhi High Court - Orders
Smt. Nirmal Gupta & Anr vs Govt. Of Nct Of Delhi & Ors on 19 January, 2026
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~86
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 19542/2025 and CM APPL. 81513/2025
SMT. NIRMAL GUPTA & ANR. .....Petitioners
Through: Mr. Shantanu Awasthi, and
Mr.Shikhar Mittal, Advocates.
Versus
GOVT. OF NCT OF DELHI & ORS. .....Respondents
Through: Ms Harshita Nathrani, Advocate for
Mr Sameer Vashisht SC (Civil)
GNCTD.
Mr. S.D. Sanjay, ASCI with Mr.
Shubham Prakash Mishra, Mr.
Akshat, Mr. Dheeraj, Mr. Shiven, Mr.
Shubh, Mr Harpinder and Mr.
Khushal, Advocatess.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 19.01.2026
1. The counter affidavit to the petition is stated to have been filed on behalf of respondent no.2.
2. It is the case of the respondents that the subject property belongs to the Government and after multiple exercises, the impugned decision has been taken, which does not call for any interference.
3. Learned counsel for the petitioner seeks some time to file the rejoinder.
This is a digitally signed order.
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4. Let the rejoinder be filed within three working days from today.
5. The parties are directed to keep their short note ready in hard copy on the next date of hearing.
6. List on 27.01.2026.
7. In the meantime, the arrangement made vide earlier order shall remain in force.
PURUSHAINDRA KUMAR KAURAV, J JANUARY 19, 2026 Nc/amg 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 20/01/2026 at 20:38:19