Delhi High Court - Orders
Vardhman Properties Ltd vs North Delhi Municipal Corporation & Ors on 15 September, 2022
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7982/2022 and CM APPL. 24321/2022 (Directions)
VARDHMAN PROPERTIES LTD. ..... Petitioner
Through: Mr. Rohit Gandhi, Mr. Hargun Singh
Kalra and Mr. Surender Sheoran, Advocates
versus
NORTH DELHI MUNICIPAL CORPORATION & ORS.
..... Respondents
Through: Mr. Abhay Pratap Singh, Advocate for
Mr. Gaganmeet Singh Sachdeva, ASC for MCD
Ms. Kaadambari, Standing Counsel for
Respondent No.2 (Through V.C.)
Mr. Rishikesh Kumar, ASC with Ms. Sheenu Priya
and Mr. Sudhir Kumar Shukla, Advocates for
respondent No.3
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 15.09.2022
1. Learned counsel for respondent No. 1/Corporation, on instructions, submits that joint removal action was taken by the License Health Department and local police on 26.05.2022 and 27.05.2022, wherein entire encroachment was removed. He seeks some time to file the Status Report.
2. Learned counsel for the petitioner has disputed the fact that entire encroachment has been removed and submits that only partial action has been taken.
3. Let the Status Report be filed before the next date of hearing.
4. Re-notify on 02.12.2022.
MANOJ KUMAR OHRI, J SEPTEMBER 15, 2022/na Signature Not Verified Digitally Signed By:SANGEETA ANAND Signing Date:19.09.2022 11:38:19