Delhi High Court - Orders
M/S Abaskar Constructions Pvt Ltd vs New Delhi Municipal Corporation on 8 January, 2019
Author: Valmiki J. Mehta
Bench: Valmiki J. Mehta
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 802/2018
M/S ABASKAR CONSTRUCTIONS PVT LTD ..... Appellant
Through: Mr. Jasmeet Singh, Advocate with
Mr. Aditya Madaan, Advocate.
(9810064790)
versus
NEW DELHI MUNICIPAL CORPORATION ..... Respondent
Through: Mr. Arjun Mitra, ASC for NDMC
(9810412737)
CORAM:
HON'BLE MR. JUSTICE VALMIKI J. MEHTA
ORDER
% 08.01.2019 CM No.38821/2018 (stay)
1. For the reasons stated in the order dated 25.9.2018, the interim order dated 25.9.2018 is made absolute till the disposal of the appeal.
CM stands disposed of.
RFA No. 802/2018
2. Learned counsel for the respondent states that the judgment in the case of Ved Marwah and Ors Vs. New Delhi Municipal Council (NDMC) and Ors. 248 (2018) DLT 781; MANU/DE/1214/2018 has been challenged by the respondent in the Supreme Court and the matter is pending in the Supreme Court in SLP(C) Diary No(s) 28752/2018. Accordingly, liberty is granted to the parties to seek hearing of this matter as per the decision of the Supreme Court in SLP(C) Diary No(s) 28752/2018.
3. Copy of the order of the Supreme Court dated 14.9.2018 in SLP(C) Diary No(s) 28752/2018 is placed on record.
4. ADMIT.
5. List in due course.
VALMIKI J. MEHTA, J JANUARY 08, 2019 ib