Delhi High Court - Orders
Vardhman Properties Ltd vs Dsiidc & Anr on 19 March, 2024
Author: Sudhir Kumar Jain
Bench: Sudhir Kumar Jain
$~38
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2950/2013
VARDHMAN PROPERTIES LTD. ..... Petitioner
Through: Mr. Rohit Gandhi, Mr. Hargun Singh
Kalra, Mr. Surender Sheron,
Mr. Akshit Nigam, Advocates.
versus
DSIIDC & ANR ..... Respondents
Through: Ms. Anusuya Salwan, Ms. Simran
Sakunia, Ms. Sonika Singh,
Mr. Rachit Wadhwa, Mr. Bankim
Garg and Ms. Nikita Salwan,
Advocates for DSIIDC with
Mr. Waseem Ahmad, LA of DSIIDC.
CORAM:
HON'BLE DR. JUSTICE SUDHIR KUMAR JAIN
ORDER
% 19.03.2024
1. Mr. Rohit Gandhi, Advocate for the petitioner seeks 04 weeks' time to take appropriate instructions from the petitioner regarding filing of the representation before the respondent for revision of the rate to be paid as conversion charges from leasehold to freehold.
2. List on 15.05.2024.
DR. SUDHIR KUMAR JAIN, J MARCH 19, 2024 sk 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 22/03/2024 at 02:41:51