Delhi High Court - Orders
Shri. Mohd. Yasin vs Delhi Metro Rail Corporation & Anr on 3 March, 2021
Author: Sanjeev Sachdeva
Bench: Sanjeev Sachdeva
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2823/2021 & CM APPLN. 8509/2021
SHRI. MOHD. YASIN ..... Petitioner
Through Mr. Gaurav Bhardwaj, Advocate
versus
DELHI METRO RAIL
CORPORATION & ANR. ..... Respondents
Through Mr. Arjun Natarajan, Mr. Sasank Iyer
and Mr. Mayank Sapra, Advocates for
DMRC
CORAM:
HON'BLE MR. JUSTICE SANJEEV SACHDEVA
ORDER
% 03.03.2021
1. The hearing was conducted through video conferencing.
2. Issue notice. Notice is accepted by learned counsel appearing for the respondents.
3. Learned counsel appearing for the respondents submits that the parties were on the verge of settlement, however, the same could not be go through as there appeared to be some dispute between legal the representatives. He submits that that dispute now seems to have been resolved as a Relinquishment Deed dated 03.01.2021 has been filed. He prays for some time to examine the same and explore the possibility of finally settling the disputes with the petitioner.
4. At request of learned counsel for the respondent, renotify on Signature Not Verified Digitally Signed By:KUNAL MAGGU W.P.(C) 2823/2021 1 Signing Date:04.03.2021 09:25:48 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.
07.04.2021.
5. Petitioner shall produce the original Relinquishment Deed in the office of the respondent for their perusal.
6. Learned counsel appearing for the petitioner assures that in case any further documentation is required, petitioner shall provide the same to show that he now has absolute title to the subject property.
7. Copy of the order be uploaded on the High Court website and be also forwarded to learned counsels through email by the Court Master.
SANJEEV SACHDEVA, J MARCH 3, 2021 'rs' Signature Not Verified Digitally Signed By:KUNAL MAGGU W.P.(C) 2823/2021 2 Signing Date:04.03.2021 09:25:48 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.