Delhi High Court - Orders
Harsh Vardhan Bansal vs East Delhi Municipal Corporation And ... on 18 January, 2022
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13465/2021 & CM. APPL. 42465/2021
HARSH VARDHAN BANSAL ..... Petitioner
Through Ms. Sonali Malhotra with Ms. Chhavi
Arora, Advocates
versus
EAST DELHI MUNICIPAL
CORPORATION AND ANR ..... Respondents
Through Mr. Manu Chaturvedi, Standing
Counsel alongwith Mr. Malhar Desai,
Advocate for EDMC
Mr. Devesh Singh, ASC (Civil),
GNCTD with Mr. Manas Bhatnagar,
Advocate
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 18.01.2022 CM. APPL. 42466-67/2021 (Exemption) Allowed, subject to all just exceptions. CM. APPL. 3177/2022 (amendment of writ) Since notice has not yet been issued in the petition, the application is allowed. Amended writ petition is taken on record. Application is disposed of.
W.P.(C) 13465/2021
1. The hearing was conducted through video conferencing.
2. Issue notice. Notice is accepted by learned counsel appearing for the respondents. While objecting to the maintainability of the Digitally Signed Signature Not Verified By:JUSTICE SANJEEV SACHDEVA Digitally Signed By:KUNAL MAGGU W.P.(C) 13465/2021 1 Signing Date:18.01.2022 Signing Date:18.01.2022 22:38:14 20:10 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
petition, they pray for time to file reply. Let the same be filed within four weeks. Rejoinder within three weeks thereafter.
3. List on 08.03.2022, the enbloc date to be listed along with W.P. (C) 9658/2019 & W.P.(C) 2394/2021.
4. In the meantime, subject to the petitioner continuing to pay the property tax as per the existing rate and furnishing an undertaking that in case the writ petition is dismissed, the entire tax arrears alongwith interest for the delayed period and necessary interest as this Court may direct, shall be paid to the respondent, no coercive action shall be taken against the petitioner. Undertaking be filed within one week.
5. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.
SANJEEV SACHDEVA, J JANUARY 18, 2022 'rs' Digitally Signed Signature Not Verified By:JUSTICE SANJEEV SACHDEVA Digitally Signed By:KUNAL MAGGU W.P.(C) 13465/2021 2 Signing Date:18.01.2022 Signing Date:18.01.2022 22:38:14 20:10 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.