Delhi High Court - Orders
Antriksh Bhawan Flat Owners And ... vs Gopal Ansal Huf & Ors on 29 March, 2023
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 157/2023
ANTRIKSH BHAWAN FLAT OWNERS AND OCCUPANTS
WELFARE SOCIETY REGD. ..... Plaintiff
Through: Mr. Kanwal Chaudhary and Ms.
Niharika, Advocates
versus
GOPAL ANSAL HUF & ORS. ..... Defendants
Through: Mr. Bikash Mohanty, Mr. Umesh
Agarwal, Mr. Apratim Animesh
Thakur and Mr. Yash Pratap,
Advocates for D-2
Mr. Ajay Digpaul, CGSC for UOI
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 29.03.2023 I.A. 6172/2023 (Under Section 151 and Section 152 of the CPC)
1. The instant application under Sections 151 and 152 of the Code of Civil Procedure, 1908 has been filed on behalf of the defendant no. 2/applicant seeking clarification and modification of the order dated 21 st March, 2023 passed by this Court.
2. Learned counsel appearing for the plaintiff/non-applicant appearing on advance notice fairly conceded and clarified that the suit property as mentioned in paragraph 7 of the order dated 21st March, 2023 means the Signature Not Verified Digitally Signed By:GAURAV SHARMA Signing Date:05.04.2023 17:41:11 common area of the 8th Floor of the building. Therefore, there is no error in paragraph 7 of the said order.
3. On the above statement, learned counsel appearing on behalf of the applicant/defendant no. 2 submitted that the instant application may be disposed of as nothing has been left for further clarification or modification of the said order.
4. In view of the above facts and circumstances, nothing survives for further adjudication in the instant application.
5. Accordingly, the instant application stands disposed of.
CHANDRA DHARI SINGH, J MARCH 29, 2023 gs/ak Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:GAURAV SHARMA Signing Date:05.04.2023 17:41:11