Delhi High Court - Orders
Delhi Development Authority vs Yamuna Khadar Slum Union & Ors on 14 June, 2021
Bench: Navin Chawla, Asha Menon
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 681/2019, CMs No. 18707-08/2021
DELHI DEVELOPMENT AUTHORITY .....Appellant
Through: Ms.Prabhsahay Kaur, Standing
Counsel with Ms. Vrinda Kapoor
and Ms.Shilpa Dewan, Advs.
Versus
YAMUNA KHADAR SLUM UNION & ORS .....Respondents
Through: Mr. Haider Ali and Ms. Anupradha
Singh, Advs. for R-1
Mr. Parvinder Chauhan, Standing
Counsel alongwith Mr. Nitin Jain,
Advs. for R-2/DUSIB
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
HON'BLE MS. JUSTICE ASHA MENON
ORDER
% 14.06.2021 These applications have been heard by way of video conferencing.
CM No. 18708/2021 (Exemption from filing notarized affidavits) This application has been filed seeking exemption from filing duly notarized affidavits.
Binding the deponent of the affidavit to the contents of the application, the exemption is granted.
CM No. 18707/2021 (for early hearing)
1. We are informed that the writ petition filed by the respondent no.1 is still pending adjudication.
Signature Not Verified Digitally Signed By:SHALOO BATRA 14.06.2021 23:18:38 LPA 681/2019 Page 1 of 22. As this appeal has been filed challenging the interim order passed on the very first date of hearing of the Writ Petition, which in turn was stayed in this appeal, and that the Writ Petition is still pending, we find that no ground for an early hearing of the appeal is made out.
3. The application is accordingly dismissed.
(NAVIN CHAWLA) VACATION JUDGE (ASHA MENON) VACATION JUDGE JUNE 14, 2021/s Signature Not Verified Digitally Signed By:SHALOO BATRA 14.06.2021 23:18:38 LPA 681/2019 Page 2 of 2