Delhi High Court - Orders
M/S Tdi Infrastructure Limited vs Anil Kumar Makkar & Anr on 12 December, 2025
Author: Prateek Jalan
Bench: Prateek Jalan
$~11 & 12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.R.P. 344/2023 & CM APPL. 60670/2023
M/S TDI INFRASTRUCTURE LIMITED .....Petitioner
versus
ANIL KUMAR MAKKAR & ANR. .....Respondents
+ C.R.P. 345/2023 & CM APPLs. 60811/2023, 11668/2025
M/S TDI INFRASTRUCTURE LIMITED .....Petitioner
versus
SEEMA GUPTA .....Respondent
Appearances:
Mr. Sidharth Arora, Advocate for petitioner.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 12.12.2025
1. Pursuant to the order dated 29.08.2025, the disputes between the parties were referred to mediation. However, I am informed that the mediation proceedings have, unfortunately, not borne fruit.
2. At the request of learned counsel for the parties, list on 25.03.2026.
3. The written synopsis directed vide the order dated 26.05.2025 has not been filed. The parties shall ensure that the synopsis is placed on record at least one week before the next date of hearing, and that it specifically addresses the issue of jurisdiction in the context of Section 79 of the Real Estate (Regulation and Development) Act, 2016, as referred to in the order dated 20.05.2025.
PRATEEK JALAN, J DECEMBER 12, 2025/'Bhupi'/SD/ 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 15/12/2025 at 20:46:48