Delhi High Court - Orders
Kamaljit Singh Pahwa vs Financial Commissioner And Ors on 29 July, 2025
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11656/2024 & CM APPL. 48409/2024, CM APPL.
48410/2024
KAMALJIT SINGH PAHWA .....Petitioner
Through: Mr. Bharat Bhushan Bhatia, Adv.
versus
FINANCIAL COMMISSIONER AND ORS. .....Respondents
Through: Ms. Rachita Garg & Mr. Agam
Rajput, Advs. for R-1, 3 & 4.
Ms. Shobhna Takiar, Standing
Counsel with Mr. Mayank Bamniyal,
Advs. for R-2/ DCHFC.
Mr. Rajiv Vig, Adv. for R-5.
CORAM:
HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 29.07.2025
1. We have heard Mr. Bharat Bhushan Bhatia, the learned counsel appearing for petitioner for some time.
2. The order impugned is dated 12th July 2024, wherein the proceedings initiated by petitioner came to be dismissed in view of the pendency of intervention application before the Apex Court for the similar relief.
3. Mr. Bhatia, on instructions, states that petitioner will approach the Apex Court for withdrawal of the intervention application being IANo.113363/2024 in Special Leave Petition (Civil) No.013372- 013373/2019.
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 30/07/2025 at 22:37:38
4. Mr. Bhatia further assures that he will place on record a copy of the order of the Apex Court, wherein he is permitted to withdraw the intervention application to enable this Court to deal with the issue of petitioner on merit.
5. Accordingly, we defer the hearing of present petition by four weeks.
6. We permit petitioner to place on record steps taken before the Apex Court in the abovesaid matter, in accordance with his submission before this Court that he does not intent to press the intervention application.
7. He shall also place on record copy of the order passed by the Apex Court on the intervention application dealing with the aforesaid request.
8. List on 11th September2025.
9. Order be uploaded to the website of this Court.
NITIN WASUDEO SAMBRE, J ANISH DAYAL, J JULY 29, 2025 ab/bp 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 30/07/2025 at 22:37:38