Supreme Court - Daily Orders
Ravinder Kumar Kohli vs Anil Kumar Kohli on 19 May, 2025
Author: Surya Kant
Bench: Surya Kant
ITEM NO.28 COURT NO.2 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Civil) No(s). 1470-1474/2024
RAVINDER KUMAR KOHLI Petitioner(s)
VERSUS
ANIL KUMAR KOHLI & ORS. Respondent(s)
(IA No. 125445/2023 - EX-PARTE STAY)
Date : 19-05-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) : Petitioner-in-person
For Respondent(s) : Mr. Vikas Sethi, Adv.
Mr. Deepak Goel, AOR
Ms. Alka Goyal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. The parties are present in person.
2. With regard to their Plot No.11, Block B, Panchsheel Enclave, Masjid Moth Residential Scheme, they have jointly informed that the DDA authorities on 08.05.2025 asked them to furnish some original record regarding allotment of the plot in favour of their deceased father and the deposit of allotment price. Those documents have been furnished and the matter is under consideration of the authorities. The Deputy Director (Commercial Estate) may verify the documents furnished by the petitioner and respondent No.1 and if they are found in order, let leasehold property be converted Signature Not Verified Digitally signed by NITIN TALREJA Date: 2025.05.20 into freehold in accordance with rules.
17:54:00 IST Reason:
3. As regard to Shop No.3, LSC at Munirka, Wing – C, Phase II, 1 Delhi, the petitioner informs that the DDA authorities though verbally agreed that the outstanding dues of Rs.5,07,227/- are liable to be recalculated but nothing has been informed formally so far. The petitioner accordingly agrees that he will deposit the above-mentioned amount without prejudice to seek refund of the excess payment. Ordered accordingly. Let the petitioner deposit a sum of Rs.5,07,227/- at the earliest along with necessary documents for transfer of the leasehold rights of the shop. In this regard, let the due amount be deposited within two weeks whereupon, the DDA (Commercial Estate) will take an appropriate decision.
4. It seems that Case under Article 227 No.10310/2024 pending before the Allahabad High Court can also be disposed of in terms of the settlement arrived at between the parties. Consequently, we direct the Registrar General of the High Court to obtain necessary orders from Hon’ble the Chief Justice of the High Court for out of turn hearing of that case, which is to be disposed of in terms of settlement between the parties.
5. List on 16.07.2025.
(NITIN TALREJA) (PREETHI T.C.)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR
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