Delhi High Court - Orders
Swo Multi State Co-Operative Housing ... vs Rera, Nct Of Delhi Through Its Chairman & ... on 5 December, 2024
Author: Navin Chawla
Bench: Navin Chawla
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14474/2024 & CM APPL. 60702/2024 - EX, CM
APPL. 60703/2024
SWO MULTI STATE CO-OPERATIVE HOUSING SOCIETY
LIMITED & ANR. .....Petitioners
Through: Adv. (appearance not given)
versus
RERA, NCT OF DELHI THROUGH ITS CHAIRMAN &
ANR. .....Respondents
Through: Mr. Ripudaman Bhardwaj,
CGSC with Mr. Rudra Paliwal,
Adv. for UOI/R-2.
Mr. Siddharth Panda, Adv. for
R-3.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
HON'BLE MS. JUSTICE SHALINDER KAUR
ORDER
% 05.12.2024
1. Issue notice.
2. Mr. Ripudaman Bhardwaj, the learned counsel for respondent 2 & Mr. Siddharth Panda, the learned counsel for respondent no.3, who appear on advance notice and accept notice. They pray for and are granted four weeks' time to file counter affidavit. Rejoinder thereto, if any, be filed at least two days in advance of the next date.
3. Let notice be issued to the remaining respondents, through all permissible modes, returnable on 22nd January, 2025 at 2:30 PM. The 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 11/12/2024 at 21:35:06 counter affidavit, if any, be filed within four weeks of receipt of the notice. Rejoinder thereto, if any, be filed at least two days in advance of the next date.
NAVIN CHAWLA, J SHALINDER KAUR, J DECEMBER 5, 2024/ab/B 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 11/12/2024 at 21:35:06