Delhi High Court - Orders
North Delhi Municipal Corporation vs M/S. Esvee Polymers Manufacturing ... on 24 August, 2021
Author: Amit Bansal
Bench: Amit Bansal
$~(12 & 16)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LA.APP. 55/2021
NORTH DELHI MUNICIPAL CORPORATION ..... Appellant
Through: Ms. Mini Pushkarna and Ms. Namrata
Mukim, Standing Counsels for
NDMC with Ms. Garima Jindal, Ms.
Latika Malhotra and Ms. Khushboo
Nahar, Advocates
versus
M/S. ESVEE POLYMERS MANUFACTURING
COMPANY & ANR. ..... Respondents
Through: Mr. S. K. Rout, Advocate for
respondent No.1
Mr. Yeeshu Jain, Standing Counsel
for UOI with Ms. Jyoti Tyagi,
Advocates
16 AND
+ LA.APP. 59/2021
NORTH DELHI MUNICIPAL CORPORATION ..... Appellant
Through: Ms. Mini Pushkarna and Ms. Namrata
Mukim, Standing Counsels for
NDMC with Ms. Garima Jindal, Ms.
Latika Malhotra and Ms. Khushboo
Nahar, Advocates
versus
M/S DIVYA AUTOMATES & ANR. ..... Respondents
Through: Mr. S. K. Rout, Advocate for
respondent No.1
Mr. Yeeshu Jain, Standing Counsel
for UOI with Ms. Jyoti Tyagi,
Advocates
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 24.08.2021 Signature Not Verified Signed By:SAKSHI RAMOLA Location: LA.APP. 55/2021 and LA.APP.59/2021 Page 1 of 2 Signing Date:25.08.2021 23:55 [VIA VIDEO CONFERENCING] CM No. 27697/2021 (for exemption) in LA.APP. 55/2021 CM No. 27740/2021 (for exemption) in LA.APP. 59/2021
1. Allowed, subject to just exceptions.
2. The applications are disposed of.
LA.APP. 55/2021 & CM No. 27696/2021 (for stay) LA.APP. 59/2021 & CM No. 27739/2021 (for stay)
3. The present appeals are filed under Section 54 of the Land Acquisition Act impugning the judgment and decree dated 1st February, 2021 and 5th October, 2020 passed by the Reference Court whereby the reference petition filed by respondent no.1 was allowed and the compensation awarded in favour of respondent no.1 was enhanced.
4. Learned counsel appearing on behalf of the appellant submits that a similar appeal, being LA.APP.98/2016, arising out of the same award and pertaining to the same area, has been admitted by this Court.
5. Admit.
6. Issue Notice. Notice is accepted by the Counsels appearing on behalf of the respondents.
7. List the appeals on 21st October, 2021 when similar appeals are listed before this Court.
8. In accordance with the order passed by this Court in LA.APP.98/2016, subject to the appellant depositing 50% of the decretal amount within seven weeks, the operation of the impugned judgments and decrees shall remain stayed.
AMIT BANSAL, J.
AUGUST 24, 2021/dk Signature Not Verified Signed By:SAKSHI RAMOLA Location: LA.APP. 55/2021 and LA.APP.59/2021 Page 2 of 2 Signing Date:25.08.2021 23:55