Delhi High Court - Orders
Taneja Developers And Infrastructure ... vs Raj Kumar on 18 July, 2024
$~81
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 2934/2024 & CM APPL. 39608-39609/2024
TANEJA DEVELOPERS AND INFRASTRUCTURE LTD & ANR.
.....Petitioner
Through: Ms. Kanika Agnihotri, Mr. Sachin
Sharma, Mr. Harshit Kiran and Mr.
Abhishek Das, Advocates
versus
RAJ KUMAR .....Respondent
Through: Mr. Avadh Kaushik, Ms. Saloni Mahajan
& Mr. Rishabh Kumar, Advocates
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
ORDER
% 18.07.2024 CM APPL. 39609/2024 (exemption) Exemption allowed subject to all just exceptions. CM(M) 2934/2024 & CM APPL. 39608/2024
1. Mr. Avadh Kaushik, learned counsel for respondent appears on advance notice and accepts notice.
2. At the very outset, it is contended by Mr. Kaushik that the present petition filed under Article 227 of the Constitution of India is not maintainable before this Court in view of Siddhartha S Mookerjee v. Madhab Chand Mittar, Civil Appeal Nos. 3915-16/2024.
3. Ms. Agnihotri, learned counsel for petitioner refutes the above and contends that said judgment is not applicable here.
4. Both the sides are requested to file short synopsis and the precedents relied by them qua the aspect related to maintainability.
5. List on 23.07.2024 at 12.30 PM.
MANOJ JAIN, J JULY 18, 2024/dr 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 20/07/2024 at 04:02:55