Delhi High Court - Orders
Flat Owners Of Vardhman City Center Ii ... vs Municipal Corporation Of Delhi & Anr on 9 March, 2026
Author: Amit Bansal
Bench: Amit Bansal
$~22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1979/2025
FLAT OWNERS OF VARDHMAN CITY CENTER II WELFARE
SOCIETY .....Petitioner
Through: Mr. Anuj Malhotra, Advocate
versus
MUNICIPAL CORPORATION OF DELHI
& ANR. .....Respondents
Through: Mr. Tushar Sannu and Ms. Pulak
Gupta Joshi, Advocates for MCD.
Mr. Arjun Birbal and Mr. Sanjay
Singh, Advocates for DDA
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 09.03.2026
1. None appears on behalf of the respondent no.3/GNCTD.
2. Counter-affidavit has been filed on behalf of the respondent no.1/MCD.
3. Counsel for the respondent no.2/DDA seeks further time to file counter-affidavit.
4. Last opportunity of four (4) weeks is given to DDA to file counter- affidavit, failing which the right to file counter-affidavit shall stand closed.
5. Renotify on 10th August, 2026.
AMIT BANSAL, J MARCH 9, 2026/rr 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 10/03/2026 at 21:02:44