Delhi High Court - Orders
Karanpreet Singh & Ors vs State Of Nct Delhi & Ors on 31 May, 2024
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~53
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8550/2024
KARANPREET SINGH & ORS. ..... Petitioners
Through: Mr. Siddharth Kaushik, Advocate.
versus
STATE OF NCT DELHI & ORS. ..... Respondents
Through:
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 31.05.2024
1. Petitioner has approached this Court for a direction to the Respondents to comply with the mandate of Section 51(2) and 89(4) of the Registration Act, 1908 for registering the sale certificate issued to the Petitioner, who is an auction purchaser.
2. Learned Counsel for the Petitioner places reliance on the Judgment of the Apex Court in Esjaypee Impex Pvt. Ltd. v. Asst. General Manager and Authorized Officer, Canara Bank, (2021) 11 SCC 537, to contend that sale certificate given to an auction purchaser needs to be entered into book No.I as per Section 89 of the Registration Act.
3. Issue Notice.
4. On Petitioner's taking steps, let notice be served on the Respondents through all permissible modes, including Dasti.
5. List on 31.07.2024.
SUBRAMONIUM PRASAD, J MAY 31, 2024 Rahul This is a digitally signed order.
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