Delhi High Court - Orders
Dlf Homes Rajapura Pvt Ltd vs Union Of India & Anr on 15 January, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:16.01.2021
12:58:56
$~51 to 53
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 100/2018 & CM APPLs. 2825/2018, 20127/2018
DLF HOMES RAJAPURA PVT LTD ..... Petitioner
Through: Mr. Piyush, Advocate.
versus
UNION OF INDIA & ANR ..... Respondents
Through: Mr. Kartik Nayyar, Mr. Kartik Raj &
Mr. Shankar Divate, Advocates.
52 WITH
+ CM(M) 664/2018 & CM APPLs. 23358/2018, 5843/2019
LUCINA LAND DEVELOPMENT LTD ..... Petitioner
Through: Ms. Kanika Agnihotri & Mr. Amer
Vaid, Advocates. (M-9818239395)
versus
UNION OF INDIA & ORS ..... Respondents
Through: Mr. Piyush Singh & Ms. Aditi Sinha,
Advocates for R2 to 52.
53 AND
+ CM(M) 1333/2019 & CM APPL. 40236/2019
DLF HOMES RAJAPURA PVT LTD ..... Petitioner
Through: Mr. Piyush, Advocate.
versus
UNION OF INDIA & ORS ..... Respondents
Through: Mr. Anil Soni, CGSC for UOI.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 15.01.2021
1. This hearing has been done by video conferencing.
2. List these matters along with the connected batch matters on 19th February, 2021 at 2:30 p.m. Interim orders to continue.
PRATHIBA M. SINGH, J JANUARY 15, 2021Rahul/T Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:16.01.2021 00:53