Delhi High Court - Orders
Union Of India vs M/S Jvg Finance Ltd. & Anr on 20 November, 2023
$~39
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LA.APP. 609/2023
UNION OF INDIA ..... Appellant
Through: Mr. Sanjay K Pathak, Standing
Counsel for UOI with Mr. A K Jha,
Mr. M S Akhtar, Advocates
versus
M/S JVG FINANCE LTD. & ANR. ..... Respondents
Through: Mr. Shubhendu Bhattacharya, Adv.
for R-1/JVG
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 20.11.2023 CM APPL. 59633/2023 (for exemption)
1. Exemption is allowed, subject to all just exceptions.
2. Accordingly, the present application stands disposed of. CM APPL. 59636/2023 (for delay in filing)
1. This is an application under section 5 of the Limitation Act, 1963 seeking condonation of delay in filing the present appeal.
2. For the reasons stated in the application, the delay of 261 days in filing the present appeal is condoned.
3. The application stands disposed of.
CM APPL. 59634/2023 (for extension of time to file court fee)
1. Learned counsel for the applicant states that the requisite court fee has already been filed.
2. The application stands disposed of accordingly. LA.APP. 609/2023 & CM APPL. 59635/2023 (for stay)
1. This is an appeal under section 54 of the Land Acquisition Act, 1894 impugning the judgment dated 21.11.2022 passed in LAC No. 97/2016 in This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/11/2023 at 21:48:23 respect of the award No. 05/DC (W)/ 2010-2011 pertaining to revenue estate of Village Basai Dara Pur, Delhi.
2. Learned counsel appearing for the Appellant submits that the issue raised in the present appeal is similar to the one raised in L.A. APP No. 598/2023 titled as UOI v. Shri Prem Chand Jain & Ors which was listed before this Court on 10th November, 2023 and was admitted on the same day and is now listed in the category of 'Regular Matters'.
3. Issue notice. Notice is accepted by learned counsel appearing on behalf of Respondent No.1/JVG Finance.
4. Upon Appellant taking steps within 2 weeks, notice be issued to unserved Respondent No.2 by all permissible modes.
5. Upon deposit of the entire decretal amount within 6 weeks from today, the operation of impugned order shall remain stayed.
6. Admit.
7. List before the Registrar for completion of service on 29th January, 2024 qua the un-served Respondent.
8. Thereafter, list the present appeal in due course in the category of 'Regular Matters' alongwith L.A. APP No. 598/2023 titled as UOI v. Shri Prem Chand Jain & Ors.
9. In the meantime, LCR be requisitioned and be tagged along with this appeal. Also, a digital copy of the same be supplied to the learned counsel for the parties, if so requested.
10. Order be uploaded on the website of this Court.
ANISH DAYAL, J NOVEMBER 20, 2023/sm This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/11/2023 at 21:48:23