Delhi High Court - Orders
Shri. Mohd. Yasin vs Delhi Metro Rail Corporation & Anr on 3 June, 2021
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2823/2021 & CM APPLN. 8509/2021
SHRI. MOHD. YASIN ..... Petitioner
Through Mr. Gaurav Bhardwaj, Advocate
versus
DELHI METRO RAIL CORPORATION & ANR. ..... Respondents
Through Mr. Arjun Natarajan, Mr. Mayank
and Sasank Iyer, Advocates
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 03.06.2021
1. The hearing was conducted through video conferencing.
2. Learned counsel appearing for the parties submit that the pay orders have been handed over to the petitioner and his brothers
3. Learned counsel for the petitioner submits that the original Relinquishment Deed as well as copies of the documents signed by the petitioner have not been provided to the petitioner.
4. Learned counsel for the respondent submits that the documents are ready and can be collected from the office of Mr. Alok Kumar, Project Manager-IV any time on 07.06.2021.
5. Learned counsel for the petitioner undertakes on behalf of the petitioner that petitioner shall vacate and hand over the peaceful Digitally Signed Signature Not Verified By:JUSTICE SANJEEV SACHDEVA Digitally Signed By:KUNAL MAGGU W.P.(C) 2823/2021 Signing Date:03.06.2021 1 Signing Date:03.06.2021 20:04:28 19:28 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
vacant possession of the subject property to the respondents on or before 20.06.2021. The undertaking is accepted.
6. In view of the above, no further order is called for in the petition.
7. The petition is accordingly disposed of.
8. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.
SANJEEV SACHDEVA, J JUNE 3, 2021 'rs' Digitally Signed Signature Not Verified By:JUSTICE SANJEEV SACHDEVA Digitally Signed By:KUNAL MAGGU W.P.(C) 2823/2021 Signing Date:03.06.2021 2 Signing Date:03.06.2021 20:04:28 19:28 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.