Delhi High Court - Orders
Union Of India vs Suraj Bhan & Anr on 20 September, 2022
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~61 (Appellate)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LA.APP. 247/2022 & CM APPL. 41586/2022, CM APPL.
41587/2022, CM APPL. 41588/2022
UNION OF INDIA ..... Appellant
Through: Mr. Yeeshu Jain, Standing
Counsel for UOI with Ms. Jyoti Tyagi and
Mr. V. Balaji, Advs.
versus
SURAJ BHAN & ANR. ..... Respondents
Through: Ms. Mrinalini Sen, Standing
Counsel with Mr. Tanmay Yadav, Advs. for
DDA/R-2
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 20.09.2022 CM APPL. 41588/2022 (exemption)
1. Learned Counsel for the appellant seeks and is granted six weeks time to file court fee.
2. The application is allowed accordingly.
LA.APP. 247/2022, CM APPL. 41586/2022 (stay) and CM APPL. 41587/2022 (for condonation of delay of 990 days in filing)
3. Issue notice, returnable on 23rd February 2023. Notice is accepted on behalf of Respondent 2/DDA by Ms. Mrinalini Sen.
4. Let notice issue to Respondent 1 by all modes including dasti.
Signature Not Verified Digitally Signed By:KAMLA RAWAT LA.APP. 247/2022 Page 1 of 2 Signing Date:22.09.2022 13:07:275. Reply, if any, be filed within a period of four weeks, with advance copy to learned Counsel for the appellant who may file rejoinder thereto, if any, within a period of two weeks thereof.
6. Subject to the appellant depositing the decretal amount with the Registry of this Court within a period of four weeks, there shall be a stay of execution of the order under challenge.
C. HARI SHANKAR, J.
SEPTEMBER 20, 2022 dsn Signature Not Verified Digitally Signed By:KAMLA RAWAT LA.APP. 247/2022 Page 2 of 2 Signing Date:22.09.2022 13:07:27