Supreme Court - Daily Orders
Ravinder Kumar Kohli vs Anil Kumar Kohli on 15 April, 2025
Author: Surya Kant
Bench: Surya Kant
ITEM NO.1 COURT NO.3 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Civil) No(s).1470-1474/2024
RAVINDER KUMAR KOHLI Petitioner(s)
VERSUS
ANIL KUMAR KOHLI & ORS. Respondent(s)
(IA No.125445/2023 - EX-PARTE STAY)
Date : 15-04-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) :Petitioner-in-person
For Respondent(s) :Mr. Vikas Sethi, Adv.
Mr. Deepak Goel, AOR
Ms. Alka Goyal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. In continuation of the previous order dated 17.03.2025, the parties have produced a photostat copy of the communication dated 18.03.2025 sent by Delhi Development Authority (in short, the “DDA”) requiring to deposit of outstanding dues in the sum of Rs.1,14,674/- in respect of Plot No.11, Block-B, Panchsheel Enclave, Masjid Moth Residential Scheme. We are informed that respondent no.1 (Anil Kumar Kohli) has already deposited that amount. There is another communication of the even date sent by DDA asking the parties to deposit a sum of Rs.1,66,350/- on account of Ground Rent and interest of Ground Rent. Respondent no.1 (Anil Signature Not Verified Kumar Kohli) appears to be disputing the said liability, however, Digitally signed by ARJUN BISHT Date: 2025.04.16 17:21:24 IST Reason: the difference as indicated is around Rs.9,000/- or so. 1
2. That being the state of affairs, respondent no.1 is directed to deposit a sum of Rs.1,66,350/- and produce the challan in the office of Lease Administration Branch (Residential) of DDA within one week.
3. On doing so and thereafter, the parties shall within two weeks submit an application to DDA for conversion of the property from leasehold to freehold. A photostat copy of that application shall be brought on record on the next date of hearing.
4. As regard to Shop No.3, LSC at Munirka Wing-C, Phase-II, Delhi, the petitioner (Ravinder Kumar Kohli) undertakes that as and when the demand notice will be received from DDA, he will immediately deposit the demanded amount.
5. In this view of the matter, the Commercial Estate Branch of DDA is directed to calculate the dues and communicate the same to the petitioner to enable him to deposit the same.
6. Post the matters for further consideration on 05.05.2025.
(ARJUN BISHT) (PREETHI T.C.)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR
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