Delhi High Court - Orders
Vemparala Srikant And Anr vs General Secretary, India Bulls Centrum ... on 1 August, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~56
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11375/2022
VEMPARALA SRIKANT AND ANR. ..... Petitioners
Through: Mr. Harsh V. Singhal, Adv.
versus
GENERAL SECRETARY, INDIA BULLS CENTRUM FLAT
OWNERS WELFARE CO-OPERATIVE SOCIETY, HYDERABAD
..... Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 01.08.2022 Notice. Although the respondent is stated to have been placed on advance notice, none has appeared on its behalf when the matter was called.
Learned counsel for the petitioner draws the attention of the Court to the decisions rendered by the Bombay High Court in Venus Co-op Housing Society and Anr. vs. Dr. J Y Detwani and Ors. [WP No. 1948/1997], Sunanda Janardan Rangnekar vs. Rahul Apartment No. 11 [WP No. 1406/2005] and the Gujarat High Court in Satyagrah Chhavni Co- operative Housing Ltd. vs. Sharendra V. Joshi [Letters Patent Appeal No. 1661/2012] to contend that the view taken by National Consumer Disputes Redressal Commission [NCDRC] would not merit acceptance. The submission was that the insistence of CAM charges being relatable to the area of each individual flat is clearly illegal. Matter requires consideration.
Signature Not Verified Digitally Signed By:NEHA Signing Date:02.08.2022 17:21:34The noticed respondent shall file its reply on the writ petition on or before the next date fixed.
List again on 18.01.2023.
YASHWANT VARMA, J.
AUGUST 1, 2022 SU Signature Not Verified Digitally Signed By:NEHA Signing Date:02.08.2022 17:21:34