Delhi High Court - Orders
Raghunath Builders Pvt Ltd vs Anant Raj Limied on 14 December, 2022
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait, Neena Bansal Krishna
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) (COMM) 220/2017
RAGHUNATH BUILDERS PVT LTD ..... Appellant
Through: Mr. Sanjiv Sen Senior Advocate with
Mr. Ujjal Banerjee, Mr. Swapnil
Gupta and Mr. A. Khurana,
Advocates
versus
ANANT RAJ LIMIED ..... Respondent
Through: Mr. Soham Kumar and Ms. Prarthana
Singhania, Advocates.
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 14.12.2022 CM APPL. 53801/2022
1. Vide the present application, the applicant/respondent seeks to restrain the appellant from creating any third party interest in the suit land and status quo till the disposal of the present appeal.
2. Notice issued.
3. Learned counsel for non-applicant/appellant accepts notice and submits that there is no attempt made or intention to create any third party interest in the suit property.
4. In view of the submissions of the learned counsel for the non- applicant/ appellant, no order is required to be passed in this application.
5. Accordingly, the present application is disposed of.
Signature Not Verified Digitally Signed By:SAHIL SHARMA Signing Date:16.12.2022 13:22:04FAO(OS) (COMM) 220/2017
6. Learned counsels for the parties jointly seek time and are granted four weeks' time to file the written submissions.
7. Renotify on 21.02.2023, i.e. the date already fixed.
SURESH KUMAR KAIT, J NEENA BANSAL KRISHNA, J DECEMBER 14, 2022/va Signature Not Verified Digitally Signed By:SAHIL SHARMA Signing Date:16.12.2022 13:22:04