Delhi High Court - Orders
Dera Ismail Khan House Building ... vs Government Of National Capital ... on 18 July, 2024
Author: Dharmesh Sharma
Bench: Dharmesh Sharma
$~43
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8985/2017 & CM APPL. 36772/2017
DERA ISMAIL KHAN HOUSE BUILDING CO-OPERATIVE
SOCIETY .....Petitioner
Through: None.
versus
GOVERNMENT OF NATIONAL CAPITAL TERRITORY
DELHI & ORS .....Respondent
Through: Ms.Kritika Gupta, Advocate for
DDA through VC.
Ms.Puja Kalra, Advocate for
MCD.
CORAM:
HON'BLE MR. JUSTICE DHARMESH SHARMA
ORDER
% 18.07.2024
1. None appeared for the petitioner when the matter was called out.
2. Learned counsel for the DDA/respondent No.3 is present through VC and submits that the DDA has no involvement in the land in question. Learned counsel appearing for respondent No.2/North- DMC submits that the land in question is a private land and MCD has no say in the present matter. It is also pointed out that the reliefs claimed in the present petition are basic in nature.
3. Since none has cared to appear for the petitioner society today, the present petition is dismissed for non-appearance as well as non- prosecution.
DHARMESH SHARMA, J.
JULY 18, 2024/VLD 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 20/07/2024 at 04:18:26