Delhi High Court - Orders
Esvee Polymers Manufacturing Company ... vs Union Of India And Anr on 30 September, 2021
Author: Amit Bansal
Bench: Amit Bansal
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LA.APP. 84/2021
ESVEE POLYMERS
MANUFACTURING COMPANY AND ORS.
..... Appellants
Through Mr. S.K. Rout and Ms. Dimple
Dhamija, Mr. Balkishan Sharma and
Mr. Satish Kumar Sharma, Advocates
along with Mr.Achin Saxena one of
the Appellant in person.
versus
UNION OF INDIA AND ANR. ..... Respondents
Through Mr. Yeeshu Jain, Standing Counsel
for UOI/Respondent No.1 with
Ms.Jyoti Tyagi Advocate
Ms. Mini Pushkarna and Ms. Namrata
Mukim, Standing Counsels for North
DMC with Ms. Garima Jindal, Ms.
Latika Malhotra and Ms. Khushboo
Nahar, Advocates.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 30.09.2021 [VIA VIDEO CONFERENCING]
1. This is an appeal filed under Section 54 of the Land Acquisition Act, 1894 impugning the judgment and decree dated 01st February, 2021 and amended judgment and decree dated 02nd September, 2021 passed by the Signature Not Verified Digitally Signed By:MAMTA ARYA LA.APP. 84/2021 Page 1 of 2 Signing Date:01.10.2021 12:15:45 Reference Court in LAC No.66/16, seeking further enhancement in the compensation awarded to the appellants.
2. Learned counsel appearing on behalf of the appellants submits that against the judgment of the Reference Court, an appeal being LA.APP.55/2021 has been filed by the respondent No.2 North Delhi Municipal Corporation (NDMC) and has been admitted by this Court.
3. Admit.
4. Notice of admission is accepted by learned counsels, appearing on advance notice, on behalf of the respondent No.1 Union of India, Land Acquisition Collector and the respondent No.2 NDMC.
5. List along with LA.APP.55/2021 on 21st October, 2021.
6. The Trial Court Record, in digital format, be requisitioned before the next date of hearing.
AMIT BANSAL, J.
SEPTEMBER 30, 2021 dk Signature Not Verified Digitally Signed By:MAMTA ARYA LA.APP. 84/2021 Page 2 of 2 Signing Date:01.10.2021 12:15:45