Delhi High Court - Orders
Mrs. Rajeshwari vs M Tech Developers Pvt. Ltd on 4 February, 2019
Author: Jayant Nath
Bench: Jayant Nath
$~CP-1 to 5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CO.PET. 403/2015
MRS. RAJESHWARI .... Petitioner
versus
M TECH DEVELOPERS PVT. LTD. ..... Respondent
+ CO.PET. 860/2015
SMT. RAJ KUMARI ..... Petitioner
versus
M-TECH DEVELOPERS PVT. LTD. ..... Respondent
+ CO.PET. 882/2015
SANJAY VASHIST ..... Petitioner
versus
M-TECH DEVELOPERS LIMITED. ..... Respondent
+ CO.PET. 971/2015
SH. NIMIT BHARDWAJ ..... Petitioner
versus
M-TECH DEVELOPERS LTD. ..... Respondent
+ CO.PET. 42/2016
DALEL SINGH ..... Petitioner
versus
M-TECH DEVELOPERS PVT LTD & ORS. ..... Respondents
Present: Ms.Puja Agarwal and Mr.Vibhor Agarwal, Advs. for the
petitioner in CO.PET. 403/2015.
Mr.A.N.Shukla, Adv. for the petitioner in CO.PET. 860/2015.
Mr.Manish Vats, Adv. for the petitioner in CO.PETs. 882 &
971/2015.
Mr.Vivek Kumar Tandon and Mr.Siddhant Tyagi, Advs. for
petitioner in CO.PET. 42/2016.
Mr.Sushil Aggarwal and Mr.R.K.Tripathi, Advs. for the
respondent company alongwith Sh.Amit Jha, Director the
respondent company in person.
CORAM:
HON'BLE MR. JUSTICE JAYANT NATH
ORDER
% 04.02.2019 The learned counsel appearing for the respondents, on instructions from Sh.Amit Jha, Director of the respondent company who appears in person, submits that they are willing to offer 3BHK Flats to the petitioners at Dharuhera, Bhiwadi, Rajasthan or Goa (Near Bits Palani). The parties are free to inspect the said Flats.
List on 27.05.2019.
JAYANT NATH, J.
FEBRUARY 04, 2019/v