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Delhi High Court - Orders

Bhika Ram & Ors vs Uoi on 11 September, 2023

                                    $~10
                                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +    RFA 497/1992 & CM Appls.24680-81/2023
                                         BHIKA RAM & ORS                           ..... Appellants
                                                        Through: Mr. Inder Singh, Adv.

                                                                                      versus

                                                UOI                                                                             ..... Respondent
                                                                                      Through:                 Mr. Ashim Vachher, Standing
                                                                                                               Counsel with Mr. Kunal Lakra, Adv.
                                                                                                                    for DDA.
                                                                                                               Mr. Sanjay Kumar Pathak, Standing
                                                                                                                    Counsel with Mr. Sunil Kumar
                                    Jha                                                                             and Mr. M.S. Akhtar, Advs.
                                                CORAM:
                                                HON'BLE MS. JUSTICE TARA VITASTA GANJU
                                                                ORDER

% 11.09.2023 [Physical Hearing/Hybrid Hearing (as per request)] CM Appl.24680/2023[Application for substitution of legal heirs]

1. This is an Application filed on behalf of the legal heirs of the Appellant for their substitution as parties to the present Petition.

2. Learned Counsel who appears on behalf of Respondent No.1/UOI seeks and is granted additional two weeks' time to file his Reply to the present Application.

2.1 Rejoinder, if any, be filed before the next date of hearing.

3. List on 27.09.2023.

RFA 497/1992 & CM Appl.24681/2023

4. The present Petition is titled RFA and this matter was admitted on 22.10.1992 and is pending disposal.

5. Learned Counsels for the parties submit that the matter pertains to 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 16/09/2023 at 18:13:56 Land Acquisition which is before the Roster Bench but previously Land Acquisition Appeals were filed under the heading RFA. 5.1. Let the Registry take appropriate steps to re-name/re-number this matter in accordance with the current position.

6. List the matter on 27.09.2023. The date already fixed i.e., 01.11.2023 stands cancelled.

TARA VITASTA GANJU, J SEPTEMBER 11, 2023/r Click here to check corrigendum, if any 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 16/09/2023 at 18:13:56