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Delhi High Court - Orders

Renaissance Realty vs Royalgolf Link City Projects Pvt Ltd on 4 December, 2023

                                    $~1
                                    *       IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +       ARB.P. 92/2023
                                            RENAISSANCE REALTY             ..... Petitioner

                                                                     Through:                 Ms. Suneha Jain, Adv. (joined
                                                                                              through VC) & Mr. Aman
                                                                                              Kumar Thakur, Adv. (physically)

                                                                     Versus

                                            ROYALGOLF LINK CITY PROJECTS PVT LTD
                                                                           ..... Respondent

                                                                     Through:                 None.

                                            CORAM:
                                            JOINT REGISTRAR (JUDICIAL) MS. PRIYA
                                            MAHENDRA, (DHJS)
                                                           ORDER

% 04.12.2023 ARB.P. 92/2023 The Retainership Agreement dated 11.07.2019 was ordered to be impounded as it was found to be unstamped, vide order dated 19.10.2023 passed by the Hon'ble Court. Accordingly, it was impounded. Pursuant thereto, the petitioner had paid the requisite Stamp Duty amounting to Rs.50/- alongwith penalty of Rs.500/- as directed by the Hon'ble Court by way of Demand Draft bearing No.830076 dated 16.11.2023 issued by UCO Bank, Delhi High Court Branch in favour of Registrar General, Delhi High Court. Further, in compliance of the order of the Hon'ble Court dated 19.10.2023, an Authenticated Copy of Original Retainership Agreement dated 11.07.2019 and Certificate as provided in Section 38(1) of the Indian Stamp Act, 1899 have been prepared. The Registry is directed to transmit (a) the Authenticated Copy of 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 07/12/2023 at 22:22:42 Retainership Agreement; b) Certificate and c) Original Demand Draft of Rs.550/- bearing no.830076 dated 16.11.2023 issued by UCO Bank, Delhi High Court Branch to the concerned Collector at the place where the Retainership Agreement was executed. The UCO Bank, Delhi High Court Branch, Delhi is directed to remit the amount of the aforesaid bank draft i.e. Rs.550/- in the favour of the concerned Collector. Copy of this order be sent to the concerned Collector for information.

At request, the matter may be placed before the Hon'ble Court on date already fixed i.e. 13.12.2023, for further directions.

PRIYA MAHENDRA (DHJS) JOINT REGISTRAR (JUDICIAL) DECEMBER 4, 2023/ab Click here to check corrigendum, if any 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 07/12/2023 at 22:22:42