Delhi High Court - Orders
Deepak & Anr vs Govt. Of Nct Of Delhi & Ors on 6 September, 2023
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 15077/2021 & CM APPL. 47533/2021
DEEPAK & ANR. ..... Petitioners
Through: Ms. Jyoti Nambiar, Advocate.
versus
GOVT. OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr. Vanshay Kaul, Advocate for Mr.
Sameer Vashisht, ASC (Civil)
GNCTD.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 06.09.2023 Ms. Jyoti Nambiar, learned counsel appearing for the petitioners seeks further time to file a response to status report dated 07.09.2022 filed by SHO, P.S. Narela Industrial Area, Delhi.
Let the needful be done within 04 weeks.
Ms. Nambiar submits that no seizure memo was drawn-up when the bricks, which the Police state was unclaimed property, were seized from the petitioner's land. She submits that the bricks are lying outside the Police P.S. Narela Industrial Area, Delhi and may be stolen.
For whatever it is worth at this stage, the SHO, P.S.: Narela Industrial Area, Delhi is directed to prepare a seizure memo/inventory in respect of the bricks seized; and place a copy thereof in the present proceedings, before the next date.
Re-notify on 19th January 2024.
ANUP JAIRAM BHAMBHANI, J SEPTEMBER 6, 2023/ak 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 17:14:24