Delhi High Court - Orders
Vardhman Grand Plaza Welfare ... vs North Delhi Municipal Corporation And ... on 11 March, 2026
Author: Amit Bansal
Bench: Amit Bansal
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8645/2022 with CM APPL. 26023/2022 & CM APPL.
63408/2025
VARDHMAN GRAND PLAZA WELFARE
ASSOCATION .....Petitioner
Through: Ms. Gitanshi Arora, Advocate.
(Through video-conferencing)
versus
NORTH DELHI MUNICIPAL CORPORATION
AND ORS .....Respondents
Through: Mr. Siddhant Nath, Standing Counsel
for MCD with Mr. Bhavishya
Makhija & Mr. Amaan Khan,
Advocates.
Mr. Dhruv Rohatgi, Panel Counsel
with Mr. Dhruv Kumar, Advocate for
GNCTD.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 11.03.2026 CM APPL. 63408/2025 (seeking amendment of memo of parties and the petition)
1. This application has been filed on behalf of the petitioner seeking to amend the memo of parties as well the writ petition.
2. For the reasons stated, the amendment application is allowed.
3. The application stands disposed of.
W.P.(C) 8645/2022
4. In view of the order passed above, the amended memo of parties as well as the amended writ petition are taken on record.
W.P.(C) 8645/2022 Page 1 of 2This 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 12/03/2026 at 21:27:07 4.1. Let a copy of the amended writ petition be supplied to counsel appearing on behalf of the respondents.
5. Counter-affidavit(s)/ status report(s), be filed within six (6) weeks.
6. Rejoinder(s) thereto, if any, be filed within three (3) thereafter.
7. List on 4th August, 2026.
AMIT BANSAL, J MARCH 11, 2026 at W.P.(C) 8645/2022 Page 2 of 2 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 12/03/2026 at 21:27:07