Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3]

Delhi High Court - Orders

Delhi Factory Owners' Federation vs South Delhi Municipal Corporation & Ors on 15 February, 2019

Author: Anup Jairam Bhambhani

Bench: Anup Jairam Bhambhani

$~25, 26, 27, 28, 29 & 30
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 5340/2016 & CM APPL. No. 22256/2016
      DELHI FACTORY OWNERS' FEDERATION                ..... Petitioner
                         Through: Mr. Vipul Kumar & Mr. Bhargav R.,
                                  Advs.
                         versus
      SOUTH DELHI MUNICIPAL CORPORATION & ORS
                                                     ..... Respondents
                         Through: Mr. Ajjay Aroraa & Mr. Kapil Dutta,
                                  Advs. for SDMC.
                                  Mr. Pawan Mathur, Standing Counsel
                                  for DDA.
                                  Ms. Mansi Gupta, Adv. for NDMC.
                                  Mr. Anuj Aggarwal, ASC for
                                  GNCTD with Mr. Preet Pal Singh,
                                  Adv. for R-5.
                                  Ms. Moni Cinmoy, Adv. for DSIIDC.

+    W.P.(C) 5675/2016 & CM APPL. No. 23488/2016
     R C GUPTA AND BROTHERS (HUF)                ..... Petitioner
                      Through: Mr. Vipul Kumar & Mr. Bhargav R.,
                               Advs.
                      versus
     SOUTH DELHI MUNICIPAL CORPORATION & ORS
                                                     ..... Respondents
                      Through: Mr. Bhargav Swarup Shukla, CGSC
                               with Mr. Sarvan Kumar and
                               Mr.Vinay Kumar, Advs. for UOI.
                               Mr. Sanjeev Sagar, Standing Counsel
                               for DDA with Ms. Nazia Parveen,
                               Adv. for DDA.
                               Ms. Mansi Gupta, Adv. for NDMC.
                               Ms. Moni Cinmoy, Adv. for DSIIDC.

+    W.P.(C) 5706/2016 & CM APPL. No. 23575/2016
     BALRAJ DHINGRA                              ..... Petitioner
                      Through: Mr. B.K. Wali, Adv.
                  versus
    NORTH DELHI MUNICIPAL CORPORATION & ORS.
                                              ..... Respondents
                 Through: Mr. Ajjay Aroraa & Mr. Kapil Dutta,
                          Advs. for NDMC.
                          Ms. Saroj Bidawat, Adv. for UOI.
                          Mr. Rizwan, Adv. for GNCTD.
                          Mr. M.K. Singh, Adv. for DDA.
                          Ms. Moni Cinmoy, Adv. for DSIIDC.

+   W.P.(C) 6027/2016 & CM APPL. No. 24791/2016
    SEVEN SEAS HOSPITALITY PVT LTD AND ANR ..... Petitioners
                     Through: Mr. S.C. Singhal, Adv.
                     versus
    NORTH DELHI MUNICIPAL CORPORATION ..... Respondent
                     Through: Ms. Mansi Gupta, Adv. for NDMC.

+   W.P.(C) 8251/2016 & CM APPL. No. 34198/2016, 5215/2018
    APEX CHAMBER OF COMMERCE & INDUSTRY OF NCT OF
    DELHI                                             ..... Petitioner
                     Through: Mr.     Vivek     Kumar         Tandon,
                              Ms.Mamta Tandon & Mr. Siddhant
                              Tyagi, Advs.
                     versus
    SOUTH DELHI MUNICIPAL CORPORATION & ORS.
                                                   ..... Respondents
                     Through: Mr. Ajjay Aroraa & Mr. Kapil Dutta,
                              Advs. for SDMC.
                              Mr. Rajan Tyagi, ASC with Mr.
                              Deepak Sharma, Adv. for R-
                              2/EDMC.
                              Mr. C. Kumar, Adv. for UOI.
                              Ms. Nikita Salwan, Adv. for DSIIDC.
                              Ms. Kanika Agnihotri, Mr. Rudresh
                              Jagdale, Advs. for Mr. Vaibhav
                              Agnihotri, Adv. for DDA.

+   W.P.(C) 3770/2017 & CM APPL. No. 165902017
       ANSH HOTEL & RESORTS PRIVATE LIMITED ..... Petitioner
                   Through: Mr.     Vivek     Kumar         Tandon,
                            Ms.Mamta Tandon & Mr. Siddhant
                            Tyagi, Advs.
                   versus
      NORTH DELHI MUNICIPAL CORPORATION & ORS
                                                  ..... Respondents
                   Through: Mr. Mukesh Gupta, Standing Counsel
                            with Mr. Shashi Gupta & Mr. Sanjay
                            Baniwal, Advs. for NDMC.
                            Mr. Prasanta Varma, ASC with Ms.
                            Shalu Goswami, Adv. for SDMC.
                            Mr. Pawan Mathur, Standing Counsel
                            for DDA.
                            Ms. Nikita Salwan, Adv. for DSIIDC.
                            Mr. Satyakam, ASC with Mr. Varun
                            Kalia, Advs. for R-5.
                            Mr. Rajendra Sahu, Adv. for R-6.

      CORAM:
      HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                   ORDER

% 15.02.2019 Adjournment slips have been moved in these petitions on behalf of counsel for the petitioners, with no objection from the respondents.

Re-list on 06th March 2019.

In the meantime, pleadings in these matters may be completed.

ANUP JAIRAM BHAMBHANI, J.

FEBRUARY 15, 2019/uj