Delhi High Court - Orders
M/S Kotak Mahindra Bank vs Sub-Registrar-Ina And Anr on 24 August, 2020
Author: Jayant Nath
Bench: Jayant Nath
$~A-28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11984/2019
M/S KOTAK MAHINDRA BANK ..... Petitioner
Through Mr.Rohit Gandhi, Adv.
versus
SUB-REGISTRAR-INA AND ANR. ..... Respondents
Through Mr.Anupam Srivastava, ASC with
Mr.Dhairya Gupta, Adv. for R-1/
GNCTD.
CORAM:
HON'BLE MR. JUSTICE JAYANT NATH
ORDER
% 24.08.2020 This hearing is conducted through video conferencing. CM APPL. No.13030/2020 Learned counsel for the petitioner submits that the appeal filed by the petitioner bank under section 72 of the Registration Act, 1908 has been disposed of by the District Magistrate and the matter has been remanded back to the Sub-Registrar-VII.
This aspect is confirmed by the learned counsel for respondent No.1. In view of the above, nothing further survives in this application. The same is accordingly disposed of.
JAYANT NATH, J.
AUGUST 24, 2020/v