Nawab vs Jamia Milia Islamia & Ors on 12 April, 2022

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Delhi High Court - Orders

Nawab vs Jamia Milia Islamia & Ors on 12 April, 2022

Bench: V. Kameswar Rao

                              $~111
                              *     IN THE HIGH COURT OF DELHI AT NEW DELHI

                              +     RFA 133/2022, CM APPLs. 18031/2022, 18032/2022, 18033/2022,
                                    18034/2022 & 18035/2022

                                    NAWAB                                        ..... Appellant
                                                        Through:      Mr. S.K. Rout, Mr. Vikram Singh and
                                                                      Mr. Mohit Mittal, Advs.
                                             versus
                                    JAMIA MILIA ISLAMIA & ORS.              ..... Respondents
                                                    Through: Mr. Surjeet Singh Malhotra,
                                                               Mr. Fuzail Ayyubi and Ms. Akanksha
                                                               Rai, Advs. for R1.
                                                               Mr. Yeeshu Jain, Standing Counsel
                                                               with Ms. Jyoti Tyagi, Adv. for R2.
                                                               Mr Anupam Srivastava, ASC for
                                                               GNCTD with Mr. Ujjwal Malhotra,
                                                               Adv. for R3 and R4.
                                    CORAM:
                                    HON'BLE MR. JUSTICE V. KAMESWAR RAO
                                                    ORDER

% 12.04.2022 CM APPL. 18033/2022 Exemption allowed subject to all just exceptions. Application stands disposed of.

CM APPL. 18034/2022

1. This is an application filed by the applicant / appellant seeking condonation of 58 days delay in re-filing the appeal.

2. For the reasons stated in the application, delay of 58 days in re-filing the appeal is condoned.

3. Application stands disposed of.

CM APPL. 18032/2022

4. This is an application filed by the applicant / appellant seeking Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:15.04.2022 16:25:58 condonation of 601 days delay in filing the appeal.

5. For the reasons stated in the application and the learned counsel for the appellant is relying upon the Judgment of the Supreme Court in Suo Moto petition No. 3/2020 dated January 10, 2022, delay of 601 days in filing the appeal is condoned.

6. Application stands disposed of.

RFA 133/2022 & CM APPLs. 18031/2022 and 18035/2022

7. Notice, Mr. Surjeet Malhotra, Adv. accepts notice for respondent No. 1, Mr. Yeeshu Jain, ASC accepts notice for respondent No.2 and Mr. Anupam Srivastava, ASC accepts notice for respondent Nos. 3 & 4. Learned counsel for the respondents shall file reply to the application for additional documents within four weeks. Rejoinder thereto be filed within four weeks thereafter.

8. Mr. S.K. Rout, learned counsel appearing for the appellant states, complete record of the Trial Court has been filed.

9. Mr. Malhotra states, respondent No.1 is in possession of the suit property.

10. Noting the submissions made, re-notify the appeal on September 28, 2022.

11. Counsel for the parties shall file their written submissions along with the Judgments they want to rely on before the next date of hearing.

12. Soft copy of the Trial Court Record be requisitioned before the next date of hearing.

V. KAMESWAR RAO, J APRIL 12, 2022/jg Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:15.04.2022 16:25:58

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Delhi High Court - Orders