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Delhi High Court - Orders

Shahi Idgah Managing Committee vs Delhi Development Authority & Ors on 1 October, 2024

Author: Tushar Rao Gedela

Bench: Tushar Rao Gedela

                                    $~27
                                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           LPA 959/2024
                                                SHAHI IDGAH MANAGING COMMITTEE                                                        .....Appellant
                                                                                      Through:                 Mr.Viraj R.Dattar, Sr.Advocate with
                                                                                                               Mr.Imran Ahmed, Mr.Haji Mohd.
                                                                                                               Iqbal, Mr.Shuaib Ahmed, Mr.Sajid
                                                                                                               Ahmed, Mr.Budh Singh and Mr.Banu
                                                                                                               Ram, Advocates.
                                                                                      versus

                                                DELHI DEVELOPMENT AUTHORITY & ORS.
                                                                                                                                   .....Respondents
                                                                                      Through:                 Mr.Arvind Varma, Sr.Advocate with
                                                                                                               Ms.Shobhana Takiar, Mr.Kuljeet
                                                                                                               Singh, Ms.Smridhi Sharma,
                                                                                                               Mr.Prateek Dhir, Advocates for DDA.
                                                                                                               Mr.Manu Chaturvedi, standing
                                                                                                               counsel with Ms.Devika Singh Roy
                                                                                                               Chowdhary, Advocates for MCD.
                                                                                                               Mr.Bijendra Kumar,
                                                                                                               Dy.Director/DDA.
                                                                                                               ACP Hira Lal, SHO, Sadar Bazar.
                                                CORAM:
                                                HON'BLE THE CHIEF JUSTICE
                                                HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
                                                                                      ORDER

% 01.10.2024 C.M.No.57620/2024

1. Present application has been filed on behalf of the appellant under Section 151 CPC seeking permission to delete paragraph nos.33 and 34 as well as the averments made in the List of Dates while describing the events of 20th September, 2024 and 23rd September, 2024 in the present appeal.

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 03/10/2024 at 22:59:07

2. Keeping in view the unconditional apology, which is accompanied by an affidavit, present application is allowed and the said paragraphs are deleted.

3. Accordingly, the application stands disposed of. LPA 959/2024 & C.M.Nos.56363-56364/2024

4. At the request of Mr.Viraj R.Dattar, learned senior counsel for the appellant, adjourned to 04th October, 2024.

5. The appellant is directed to place on record the amended appeal as well as the amended List of Dates during the course of day.

CHIEF JUSTICE TUSHAR RAO GEDELA, J OCTOBER 1, 2024 KA 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 03/10/2024 at 22:59:07