Delhi High Court - Orders
Pushpa Thakkar vs Registrar Cooperative Society & Anr on 30 August, 2022
Author: Sachin Datta
Bench: Sachin Datta
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CONT.CAS(C) 644/2022
PUSHPA THAKKAR ..... Petitioner
Through: Ms. Nandni Sahni, Adv.
versus
REGISTRAR COOPERATIVE SOCIETY & ANR. ..... Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 30.08.2022 The present petition has been filed by the petitioner alleging wilful disobedience of the directions contained in the order dated 12.08.2010 passed in W. P.(C) 5298/2010, in terms of which the respondent society was directed to hand over the possession of the flat in question to the petitioner within a period of seven days from the aforesaid order. Learned counsel for the petitioner submits that although notional possession was granted to the petitioner on 24.08.2010, the respondent has thereafter acted in a manner so as to deprive the possession to the petitioner on some pretext or the other and has embroiled the petitioner in various legal proceedings. Attention is drawn to an Award dated 16.03.2017 whereby the petitioner was directed to pay certain amount. The said amount is stated to have been paid by the petitioner. Learned counsel for the petitioner further submits that an appeal against the said Award also came to be dismissed by the Delhi Cooperative Signature Not Verified Digitally Signed By:ANU KAPOOR Signing Date:02.09.2022 15:17:06 Tribunal vide order dated 24.04.2019. Despite the same, the possession of the flat has still not been handed over to the petitioner and a lock has been put by the society on the petitioner's flat.
Issue notice to the respondents through all permissible modes, including electronically. Dasti in addition.
List on 17.01.2023.
Respondent Nos.2 & 3 shall remain personally present in Court on the next date of hearing.
SACHIN DATTA, J AUGUST 30, 2022/ssc Signature Not Verified Digitally Signed By:ANU KAPOOR Signing Date:02.09.2022 15:17:06