Delhi High Court - Orders
Neelam vs Ratan Singh Solanki & Ors on 10 April, 2024
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ I.P.A. 2/2019, I.A. 4369/2019
NEELAM ..... Petitioner
Through: Ms. K.B. Hina and Mr. Sunil Kadian,
Advocates.
versus
RATAN SINGH SOLANKI & ORS. ..... Respondents
Through: Mr. Shubham Seth and Ms. Mrinal
Chaudhary, Advocates for D1 & D9
to D13.
Mr. S.C. Sagar and Ms. Swati,
Advocates for D2.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 10.04.2024 I.A. 8643/2019 (under Section 151 CPC filed on behalf of the defendant No. 1 for stopping the constructions being carried on by the plaintiff)
1. The application under Section 151 CPC has been filed on behalf of the defendant No. 1 for stopping the construction being carried on by the defendant.
2. The application has become infructuous and is accordingly disposed of.
I.A. 1464/2021 (under Section 151 CPC read with Section 94(E) of CPC filed on behalf of the defendant No. 1 for seeking the permission to carry out the repair work in the Suit property being in his possession), I.A. 3000/2021 (under Section 151 CPC filed on behalf of the plaintiff seeking directions to the defendant No. 1 to stop the construction work immediately over the Suit property), I.A. 4078/2021 (under Section 151 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 15/04/2024 at 23:42:12 CPC read with Section 94(E) of CPC filed on behalf of the defendant No. 2 for seeking the permission to carry out the repair wok of boundary wall of property bearing Khasra No. 58/3/2 vide Khata No. 121/4, Area measuring 600 sq. yards situated at Village Palam, Delhi i.e.Suit property being in his possession since 1982 till date)
3. The application being I.A. 1464/2021 under Section 151 CPC read with Section 94(E) of CPC has been filed on behalf of the defendant No. 1 seeking the permission to carry out the repair work in the Suit property being in his possession.
4. The application being I.A. 3000/2021 under Section 151 CPC has been filed on behalf of the plaintiff seeking directions to the defendant No. 1 to stop the construction work immediately over the Suit property.
5. The application being I.A. 4078/2021 under Section 151 CPC read with Section 94(E) of CPC has been filed on behalf of the defendant No. 2 seeking the permission to carry out the repair work of boundary wall of property bearing Khasra No. 58/3/2 vide Khata No. 121/4, Area measuring 600 sq. yards situated at Village Palam, Delhi i.e. Suit property being in his possession since 1982 till date.
6. The afore-mentioned applications have become infructuous and are accordingly disposed of.
I.A. 5921/2021 (under Section 151 CPC filed on behalf of the R3 and R5 for issuance of directions against the respondent No. 1 Sh. Ratan Singh and Respondent No. 2 Randhir Singh Solanki thereby restraining the respondent No. 1 and 2 from raising the further construction in the Suit property)
7. The application under Section 151 CPC has been filed on behalf of the respondent and respondent No. 5 for issuance of directions against the respondent No. 1 Sh. Ratan Singh and respondent No. 2 Sh. Randhir Singh 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 15/04/2024 at 23:42:12 Solanki thereby restraining the respondent Nos. 1 and 2 from raising the further construction in the Suit property.
8. The application is permitted to be withdrawn as infructuous and accordingly disposed of.
I.A. 3203/2022 (under Order XXXIX Rule 2A read with Section 151 CPC filed on behalf of the plaintiff seeking directions/initiating contempt of court proceedings against the defendant No. 1 for disobedience of the Order dated 06.08.2019 and 06.02.2020 and to transfer suit property/interest to third party)
9. The application under Order XXXIX Rule 2A read with Section 151 CPC filed on behalf of the plaintiff seeking directions/initiating Contempt of Court proceedings against the defendant No. 1 for disobedience of the Order dated 06.08.2019 and 06.02.2020 and to transfer Suit property/interest to third party.
10. The application has also become infructuous and is disposed of accordingly.
I.P.A. 2/201911. Learned counsel for the respondent No. 1 is in personal difficulty and seeks adjournment.
12. Learned counsel for the respondent No. 1 submits that he has obtained the Report of financial status and he would share it with the respondent No. 2 and the petitioner, if he so desires.
13. Be listed for arguments on 13.11.2024.
NEENA BANSAL KRISHNA, J APRIL 10, 2024/RS 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 15/04/2024 at 23:42:13