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Delhi High Court - Orders

Gurudwara Shri Guru Singh Sabha Regd vs Ravi Prakash Sharma & Ors on 21 January, 2025

Author: Rekha Palli

Bench: Rekha Palli

                                          $~7
                                          *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                          +           LPA 161/2022, CM APPL. 11162/2022-Stay, CM APPL.
                                                      12759/2022-For grant of leave to file the letters patent appeal against
                                                      the impugned order dt. 03.02.2022., CM APPL. 19332/2022-Dir

                                                      GURUDWARA SHRI GURU SINGH SABHA REGD
                                                                                                                                        .....Appellant
                                                                                         Through:                Mr. S.S. Dhir, Mr. Anshu Davas, Mr.
                                                                                                                 Sparsh Karnwal and Mr. Sameer
                                                                                                                 Gupta, Advs.

                                                                                         versus

                                                      RAVI PRAKASH SHARMA & ORS.
                                                                                                                                      .....Respondents
                                                                                         Through:                Mr. Kunal Mittal and Ms. Rishika,
                                                                                                                 Advs. for R-1.
                                                                                                                 Ms. Manika Tripathy, Standing
                                                                                                                 Counsel for DDA with Ms. Latika
                                                                                                                 Malhotra, Adv. for R-2/DDA.

                                                      CORAM:
                                                      HON'BLE MS. JUSTICE REKHA PALLI
                                                      HON'BLE MR. JUSTICE SAURABH BANERJEE
                                                                                         ORDER

% 21.01.2025

1. The present Letters Patent Appeal under Clause X of the Letters Patent read with Section 5(1) of the Delhi High Court Act, 1966 has been preferred by Gurudwara Shri Guru Singh Sabha (Regd.), Plot Nos. 9, 10 & 11, Shankar Vihar, Vikas Marg, New Delhi-110092 assailing the order dated 03.02.2022 passed by the learned Single Judge.

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 28/01/2025 at 21:24:48

2. Even though, we are of the prima facie opinion that in view of the order passed today in LPA 289/2022, rejecting the challenge to order dated 03.02.2022 the present appeal is also liable to be dismissed, since learned counsel for the appellant submits a connected writ petition being W.P.(C) 2822/2023 titled "Gurudwara Shri Guru Singh Sabha vs. The Delhi Development Authority" preferred by the appellant, is listed for consideration on 23.01.2025, & prays that the present appeal be also listed on the same date, we are deferring hearing, list on 23.01.2025.

REKHA PALLI, J SAURABH BANERJEE, J JANUARY 21, 2025 acm 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 28/01/2025 at 21:24:48