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Ashish Kapoor & Ors vs Delhi Development Authority on 5 October, 2023

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                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           W.P.(C) 15305/2022
                                                ASHISH KAPOOR & ORS.                                                             ..... Petitioners
                                                             Through:                                          Mr. Ajay Vikram Singh with Mr.
                                                                                                               Shubham Singh, Advocate
                                                              versus
                                                DELHI DEVELOPMENT AUTHORITY             ..... Respondent
                                                              Through: Ms Vrinda Kapoor Dev and Ms
                                                                       Saumya Soni, Advocates
                                                CORAM:
                                                HON'BLE MS. JUSTICE TARA VITASTA GANJU
                                                                          ORDER

% 05.10.2023 [Physical Hearing/Hybrid Hearing (as per request)] CM APPL. 23322/2023 (Application for Early Hearing)

1. Learned Counsel for the Petitioners submits that the application has already been disposed of by this Court by its order dated 08.05.2023.

2. Registry is directed not to show this application as pending. W.P.(C) 15305/2022

3. Learned Counsel appearing on behalf of the Petitioners submits that he does not wish to file a Rejoinder in the matter. 3.1 Learned Counsel for the Petitioner further seeks to rely upon the judgment passed by the Division Bench of this Court in the matter of Delhi Delhi Development Authority vs Sudhir Chandra Aggarwal And Anr. Equivalent citations: 120 (2005) DLT 76, 2005 (83) DRJ 90 [annexed as Annexure P26] to submit that the ratio as held by the Court in the aforesaid case is squarely applicable to the facts in the present case.

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 07/10/2023 at 23:46:07

4. Learned Counsel appearing on behalf of the Respondent states that she does not have any instructions in the matter and requests for accommodation.

5. List on 21.02.2024.

6. In the meantime, learned Counsel for the parties shall file their respective written synopsis, not exceeding three pages each, at least one week before the next date of hearing, along with compilations of judgments, if any, they wish to rely upon.

6.1 All judgments sought to be relied upon by the learned Counsel for the parties shall be filed with an index which also sets out the relevant paragraph numbers and the proposition of law that it sets forth.

TARA VITASTA GANJU, J OCTOBER 5, 2023 g.joshi Click here to check corrigendum, if any W.P.(C) 15305/2022 Page 2 of 2 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 07/10/2023 at 23:46:07