Supreme Court - Daily Orders
Ravinder Kumar Kohli vs Anil Kumar Kohli on 17 March, 2025
Author: Surya Kant
Bench: Surya Kant
1
ITEM NO.1 COURT NO.3 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Civil) No(s).1470-1474/2024
RAVINDER KUMAR KOHLI Petitioner(s)
VERSUS
ANIL KUMAR KOHLI & ORS. Respondent(s)
(IA No. 125445/2023 - EX-PARTE STAY)
Date : 17-03-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) Petitioner-in-person
For Respondent(s) Mr. Vikas Sethi, Adv.
Mr. Deepak Goel, AOR
Ms. Alka Goyal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. In continuation of the order dated 17.02.2025, we are informed that the dues in respect of the property bearing Plot No.B-11, measuring 164.36 sq.mt. at Panchsheel Enclave (Masjid Moth Residential Scheme), Delhi have yet not been formally conveyed to respondent No.1. He has, however, found out the due amount as per the information available on the website. Respondent No.1 may approach the concerned officer of the Delhi Development Authority (DDA) to apprise him with the correct amount of dues which he has already undertaken to deposit.
2. As regard to Plot No.246, Block-X, Sisamau, Kanpur Nagar, the plot has already been transferred in favour of the petitioner Signature Not Verified Digitally signed by SATISH KUMAR YADAV and respondent No.1, namely, both the brothers, and the dues amount Date: 2025.03.18 19:05:16 IST Reason: of Rs.11,973/- (Eleven Thousand Nine Hundred Seventy Three) has also been deposited by the petitioner.
3. So far as Shop No.3, LSC at Munirka Wing-C, Phase-II, 2 Delhi is concerned, the petitioner has handed over a xerox copy of communication dated 28.02.2025, issued by the Delhi Development Authority, Commercial Estate Branch informing the petitioner and respondent No.1 that upon the demise of their parents and as per the directions issued by this Court on 06.02.2025, in terms whereof the parties have submitted the necessary documents, the said shop now stands transferred in the name of the petitioner and respondent No.1. The property has been mutated/transferred subject to payment of all dues. The parties have agreed that whatever dues are found shall be deposited with the competent authority. Let the concerned authorities complete the remaining procedural requirements and issue necessary title documents to the parties in terms of the orders passed by this Court from time to time.
4. Post these matters for further consideration on 15.04.2025.
(SATISH KUMAR YADAV) (PREETHI T.C.) ADDITIONAL REGISTRAR ASSISTANT REGISTRAR