Supreme Court - Daily Orders
Ravinder Kumar Kohli vs Anil Kumar Kohli on 17 February, 2025
Author: Surya Kant
Bench: Surya Kant
ITEM NO.1 COURT NO.3 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Civil) No(s).1470-1474/2024
RAVINDER KUMAR KOHLI Petitioner(s)
VERSUS
ANIL KUMAR KOHLI & ORS. Respondent(s)
(IA No.125445/2023 - EX-PARTE STAY)
Date : 17-02-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) :Petitioner-in-person
For Respondent(s) :Mr. Vikas Sethi, Adv.
Mr. Deepak Goel, AOR
Ms. Alka Goyal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. In deference to order dated 06.02.2025, the parties, who are present-in-person, have produced photostat copy of order dated 14.02.2025 passed by Delhi Development Authority (DDA), whereby Plot No.B-11, measuring 164.36 sq. mt. at Panchsheel Enclave (Masjid Moth Residential Scheme), Delhi has been mutated in their favour as per the family settlement. The mutation/transfer, however, is subject to payment of all dues. The dues of the above- mentioned property are to be paid by Anil Kumar Kohli as per the settlement. He undertakes that as soon as the amount is informed he will deposit the same.
Signature Not Verified
2. Digitally signed by ARJUN BISHT Date: 2025.02.17 Similarly, Kanpur Development Authority, Kanpur has also 18:29:27 IST Reason:
passed an order dated 14.02.2025, whereby Plot No.246, Block-X, 1 Scheme 4, Sisamau, Kanpur Nagar has been transferred jointly in the names of Ravinder Kumar Kohli and Anil Kumar Kohli subject to deposit of a sum of Rs.11973. The petitioner Mr. Ravindra Kumar Kohli informs that the above-stated amount has already been deposited.
3. In view of that, the Kanpur Development Authority, Kanpur Nagar will issue the necessary documents in favour of the parties.
4. So far as Shop No.3, LSC at Munirka Wing-C, Phase-II, Delhi is concerned, DDA has issued a letter dated 13.02.2025, suggesting that as per the deed of family settlement dated 03.12.2024, the parties have resoled to submit a joint application of mutation in the offline mode. However, after introduction of online mutation/conversion portal i.e., IDLI portal of DDA, mutation applications are processed online only.
5. The petitioner and respondent no.1 have jointly pointed out that in the deed of Family Settlement dated 03.12.2024 in List-4, the case number is wrongly mentioned as Misc. Case No.44/74/2000, whereas the correct case number is Misc. Case No.44/74/2005 (Kohli Construction Co. vs. Union of India).
6. That being so, the Court of VI Additional Civil Judge, Senior Division, Kanpur Nagar is directed to implead the parties in the above case as per the Family Settlement and proceed further in accordance with law.
7. Post lunch, the petitioner and respondent no.1 are present. After the morning session, they met the Assistant Director (Commercial Estates Cell), Vikas Sadan, I.N.A., New Delhi, who has stated that the entire procedure will take two weeks’ time for 2 completion. We have no reason to doubt that the above-mentioned authority will do the needful before the next date of hearing.
7. Post the matters on 17.03.2025.
(ARJUN BISHT) (PREETHI T.C.)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR
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