Delhi High Court - Orders
Arun Singla And Ors vs Maitri Nagar Co Operative Group Housing ... on 19 January, 2026
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~42 to 44
* IN THE HIGH COURT OF DELHIAT NEW DELHI
(42)+ W.P.(C) 12756/2025&CM APPL. 52119/2025
ARUN SINGLA AND ORS .....Petitioners
Through: Mr. Fanish K. Jain, Adv.
versus
MAITRI NAGAR CO OPERATIVE GROUP HOUSING SOCIETY
LTD THROUGH ITS PRESIDENT SECRETARY MAITRI NAGAR
CO OP G H SOCIETY LTD AND ORS .....Respondents
Through: Mr. Mohit Gupta and Ms. Nandani
Garg, Advs. for R1.
Mr. Manoj Sharma and Mr. Kapil
Kaushik, Advs. for R4 to R10.
Ms. Shobhana Takiar, Standing
Counsel for DDA with Mr. Shivam
Takiar, Mr. Prateek Dhir and Mr.
Kuljeet Singh, Advs.
(43)+ W.P.(C) 12775/2025&CM APPL. 52180/2025, CM APPL.
52181/2025, CM APPL. 52182/2025
UMANG SAHAI AGGARWAL & ANR. .....Petitioners
Through: Ms. Suruchi Aggarwal, Sr. Adv. with
Mr. Gurmeet Singh with Petitioners-
in-person
(Mb. 9650954007)
versus
THE REGISTRAR COOPERATIVE SOCIETY LTD GNCT OF
DELHI & ORS. .....Respondents
Through: Mr. Akhil Mittal, ASC for DDA with
Ms. Riddhi Jain and Ms. Shayna Das
Pattanayak, Advs.
Mr. Mohit Gupta and Ms. Nandani
Garg, Advs. for R4.
Mr. Manoj Sharma and Mr. Kapil
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 22/01/2026 at 20:32:15
Kaushik, Advs. for R5 to R11.
Mr. Vikas Chopra Standing Counsel
for MCD with Mr. Neeraj Kumar,
Ms. Amita Mishra and Ms. Khushi,
Advs.
(Mb. 9212036118)
(44) + W.P.(C) 19788/2025&CM APPL. 82655/2025
RAKESH KUMAR BHASIN .....Petitioner
Through: Ms. Neha Kapoor and Mr. Kaushal
Mehta, Advs.
versus
MAITRI NAGAR CO OPERATIVE GROUP HOUSING SOCIETY
LTD & ORS. .....Respondents
Through: Mr. Ashutosh Kaushik, Adv. for R3.
Mr. Manoj Sharma and Mr. Kapil
Kaushik, Advs. for R4 to R11.
CORAM:
JUSTICE PRATHIBA M. SINGH
JUSTICE MADHU JAIN
ORDER
% 19.01.2026
1. This hearing has been done through hybrid mode. CM APPL. 52180/2025 (exemption) in W.P.(C) 12775/2025
2. Allowed, subject to all just exceptions. Accordingly, the application is disposed of.
CM APPL. 52182/2025 in W.P.(C) 12775/2025
3. This application seeks permission to file lengthy synopsis and list of dates.
4. Having considered the contents of the application, the same is allowed.
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 22/01/2026 at 20:32:15
5. The application is disposed of.
W.P.(C) 12756/2025 & CM APPL. 52119/2025 W.P.(C) 12775/2025 & CM APPL. 52181/2025 W.P.(C) 19788/2025 & CM APPL. 82655/2025
6. Counter affidavits are stated to have been filed on behalf of the RCS, as also on behalf of DDA.
7. Let all the private Respondents file their written submissions that they wish to rely upon, along with an affidavit, within a period of two weeks.
8. Let the said affidavits be brought on record. Delay in any is condoned.
9. List these matters for hearing on 23rd February, 2026 on Top of the Board.
PRATHIBA M. SINGH, J MADHU JAIN, J JANUARY 19, 2026 b/ss 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 22/01/2026 at 20:32:15