Delhi High Court - Orders
Sanvik Engineers India Pvt.Ltd & Anr vs Government Of National Capital ... on 20 January, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~12 to 15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5627/2020, CM APPL. 20379/2020
SANVIK ENGINEERS INDIA PVT.LTD & ANR. ..... Petitioners
Through: Mr. Jai Sahai Endlaw and Mr.
Subhoday Banerjee, Advs.
versus
GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF
DELHI THROUGH: ITS DEPARTMENT OF URBAN
DEVELOPMENT & ANR. ..... Respondents
Through: Mr. Anupam Srivastava, ASC for
GNCTD with Mr. Dhairya Gupta,
Adv. for Respondents.
WITH
+ W.P.(C) 7887/2020, CM APPLs. 25859/2020, 7950/2021
SH AJAY SINGHAL ..... Petitioner
Through: Mr. Ishan Sanghi and Mr. Satyendra
Kumar, Advs.
versus
GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF
DELHI & ORS. ..... Respondents
Through: Mr. Rishikesh Kumar, ASC, GNCTD
WITH
+ W.P.(C) 7952/2020, CM APPLs. 25990/2020 (Stay), 1959/2021
SH AJAY SINGHAL ..... Petitioner
Through: Mr. Ishan Sanghi and Mr. Satyendra
Kumar, Advs.
versus
GOVERNMENT OF NCT OF DELHI & ORS. ..... Respondents
Through: None
WITH
+ W.P.(C) 7198/2021, CM APPL. 22697/2021 (Stay)
BLUE BIRD PROPERTIES PVT LTD NOW BLUEBIRD
PROPERTIES LLP ..... Petitioner
Through: Mr. Ishan Sanghi and Mr. Satyendra
Kumar, Advs.
versus
GOVT OF NCT OF DELHI & ORS. ..... Respondents
Signature Not Verified
Digitally Signed
By:BHAWNA
Signing Date:21.01.2022
15:47:54
Through: None
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 20.01.2022 [VIA VIDEO CONFERENCING] The Court has heard Mr. Jai Sahai Endlaw and Mr. Anupam Srivastava, learned counsels appearing for respective parties in lead writ petition No. 5627/2020.
Mr. Ishan Sanghi, learned counsel appearing for the petitioner in W.P.(C) 7887/2020, 7952/2020 and 7198/2021 has adopted the submissions addressed by Mr. Endlaw. The pending application for amendment in W.P.(C) 7887/2020 which is not opposed is allowed. The appropriate amendment shall accordingly be construed to have been duly inserted and incorporated.
Mr. Rishikesh Kumar, learned counsel who represents the respondents in the connected matters, is unable to address submissions on account of technical difficulties on his side.
On his request, this batch shall stand adjourned to enable him to conclude arguments on behalf of respondents.
List for further hearing on 21.01.2022 in the category of "End of Board" matters.
YASHWANT VARMA, J.
JANUARY 20, 2022 SU Signature Not Verified Digitally Signed By:BHAWNA Signing Date:21.01.2022 15:47:54