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Direction) Vigneshwara Victims ... vs Vigneshwara Developers Pvt Ltd & Ors on 27 July, 2021

Author: Rajiv Sahai Endlaw

Bench: Rajiv Sahai Endlaw, Amit Bansal

$~A-1&2
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CO.APP. 4/2020 & CMs No.6309/2020 (for stay), 29186/2020 &
     4843/2021 (both u/O-I R-10 CPC), 3651/2021 (for impleadment), CM
     4844/2021 (for exemption) & 10839/2021 & 21404/2021 (both for
     direction)
     VIGNESHWARA VICTIMS WELFARE ASSOCIATION..Appellant
                       Through: Mr. K. Datta, Sr. Adv. with Ms.
                                  Mehak Khurana, Adv.
                             Versus
     VIGNESHWARA DEVELOPERS PVT LTD & ORS ....Respondents
                       Through: Ms. Reena Choudhary, Mr. Abhinav,
                                  Advs. for Propounders.
                                  Mr. Jay Salva, Sr. Adv. with Mr.
                                  Bharat Gupta, Adv. for Investors
                                  Sangarsh-Samiti.
                                  Mr. Anshuman Tiwari, Mr.
                                  Sachidanana Tripathy and Mr. Sunil
                                  Kumar Tiwari, Advs. for VBIA.
                                  Mr. Anil Grover, Adv. for HSIIDC &
                                  DTCP.
                             AND
+    CO.APP 7/2020 & CM No.8940/2020 (for stay)
     NITIN GUPTA HUF & ANR.                              .....Appellants
                       Through: Mr. R.K. Gupta, Adv.
                             Versus
     VIGHNESHWARA DEVELOPWELL PVT LTD
     & ORS                                             ....Respondents
                       Through: Ms. Reena Choudhary, Mr. Abhinav,
                                  Advs. for Propounders.
                                  Mr. Jay Salva, Sr. Adv. with Mr.
                                  Bharat Gupta, Adv. for Investors
                                  Sangarsh-Samiti.
                                  Mr. Anil Grover, Adv. for HSIIDC &
                                  DTCP.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MR. JUSTICE AMIT BANSAL

CO.APP. 4/2020 & CO.APP. 7/2020                                Page 1 of 3
                       ORDER

%                     27.07.2021
[VIA VIDEO CONFERENCING]

1.     The     officers    of     Haryana   State   Industrial   &   Infrastructure

Development Corporation (HSIIDC) and Directorate of Town & Country Planning (DTCP) directed to remain present vide order dated 6th April, 2021, are present. Their counsel however states that it is not known, why their presence has been directed.

2. Per order dated 6th April, 2021, their presence was directed only to know the amount which is due and payable on account of "Gurgaon and Manesar projects", to the statutory authorities.

3. The senior counsel for the appellant in Co.App. No.4/2020 states that the appellant will communicate to Mr. Anil Grover, Advocate for HSIIDC and DTCP, the particulars of the properties/projects qua which information is sought.

4. Since the information required from the said officials is limited, subject to their counsel Mr. Anil Grover, Advocate circulating an affidavit on behalf of both, disclosing the amounts claimed to be due and the particulars thereof, the personal presence of the officials aforesaid, unless expressly directed, is dispensed with.

5. Pleadings, if any remaining to be completed, be completed in the meanwhile, with the replies being filed on or before 16th August, 2021 and rejoinders thereto, if any, before the next date of hearing.

6. The time for the propounders of the Scheme to submit/deposit the original title deeds in this Court, as directed on 6th April, 2021, is extended by two weeks from today.

7. List on 13th September, 2021.

RAJIV SAHAI ENDLAW, J.

AMIT BANSAL, J.

JULY 27, 2021 'bs' CO.APP. 4/2020 & CO.APP. 7/2020 Page 3 of 3