Delhi High Court
Mahesh Kumar vs Delhi Development Authority And Anr on 9 March, 2022
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~58, 59 & 60
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 09.03.2022
+ FAO 56/2022 & CM.APPL.12180-81/2022
MAHESH KUMAR ..... Appellant
versus
DELHI DEVELOPMENT AUTHORITY & ANR. ..... Respondent
FAO 57/2022 & CM.APPL.12182-83/2022
PRATAP SINGH RATHI ..... Appellant
versus
DDA & ANR. ..... Respondent
AND
FAO 58/2022 & CM.APPL.12184-85/2022
RAJINDER ..... Appellant
versus
DDA & ANR. ..... Respondent
Advocates who appeared in this case:
For the Appellants: Mr.Abhijat and Mr. Jatan Singh, Advocates.
For the Respondent: Ms. Shobhana Takiar, Advocate for DDA (Through VC)
Mr. Ajjay Aroraa, Standing Counsel with and Mr.Kapil
Dutta, Advocates for SDMC.
FAO 56, 57 & 58/2022 1
Digitally Signed
Signature Not Verified By:JUSTICE SANJEEV
Digital Signed By:KUNAL SACHDEVA
MAGGU Signing Date:10.03.2022
Signing Date:10.03.2022 12:33:16 00:09
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.
CORAM:-
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
JUDGMENT
SANJEEV SACHDEVA, J. (ORAL)
1. Appellants impugn orders dated 03.03.2022, whereby the trial court while issuing notice to the respondents has vacated the stay order granted on 05.02.2022.
2. The trial court has noticed the contention of learned counsel for the appellant that his son was suffering from COVID. The counsel for the appellant was connected through VC and a proxy counsel was present in the Court, who erroneously mentioned that counsel was suffering from COVID and the trial court has held that the court was not satisfied with the reasons stated therein.
3. It is submitted by counsel for the appellant that son of the counsel was unwell being Covid Positive and the family was under
home quarantine and even the office of the counsel was not functional, because of which the process fee could not be filed.
4. The appeal is also accompanied with an affidavit of the counsel, who has deposed to the above effect.
5. It is noticed that by order dated 05.02.2022, while issuing notice, the trial court had directed that the order impugned in the FAO 56, 57 & 58/2022 2 Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digital Signed By:KUNAL SACHDEVA MAGGU Signing Date:10.03.2022 Signing Date:10.03.2022 12:33:16 00:09 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
appeal dated 01.11.2021 shall be kept in abeyance till the next date.
6. By order dated 03.03.2022, while the interim has been vacated, notice has been issued returnable on 21.03.2022.
7. Issue notice. Notice is accepted by learned counsel for respondents.
8. The affidavit of the counsel categorically states that the counsel was on home quarantine and the office was also not functional. Medical record annexed shows that the son of the counsel was Covid Positive.
9. The impugned order records that the counsel was connected through VC. The trial has not believed the statement of the counsel and has gone primarily on the statement of the proxy counsel who was present in Court.
10. Even otherwise since the counsel and son of the counsel are residing in the same premises, there is no ground to disbelieve the statement of the counsel that he was in home quarantine.
11. The appeal is listed before the trial court on 21.03.2022. Accordingly, in view of the above, these appeals are allowed. The interim order granted on 05.02.2022 by the trial court shall continue to operate till 21.03.2022.
FAO 56, 57 & 58/2022 3 Digitally Signed Signature Not Verified By:JUSTICE SANJEEV Digital Signed By:KUNAL SACHDEVA MAGGU Signing Date:10.03.2022 Signing Date:10.03.2022 12:33:16 00:09 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
12. Since the subject appeals are listed before the Trial Court for service of the Respondents for 21.03.2022, let copy of the appeal paper books be served on the Respondents through the respective counsel for the respondents.
13. Appeals are accordingly allowed in the above terms.
SANJEEV SACHDEVA, J
MARCH 09, 2022
NA
FAO 56, 57 & 58/2022 4
Digitally Signed
Signature Not Verified By:JUSTICE SANJEEV
Digital Signed By:KUNAL SACHDEVA
MAGGU Signing Date:10.03.2022
Signing Date:10.03.2022 12:33:16 00:09
This file is digitally signed by PS
to HMJ Sanjeev Sachdeva.