(1.) This hearing has been done in hybrid mode (physical and virtual hearing). CM APPL. 52813/2019 (for condonation of delay)
(2.) This is an application for condonation of 54 days' delay in filing the counter affidavit. For the reasons stated in the application, the delay is condoned. Application is disposed of. W.P.(C) 7452/2019, CM APPLs. 31038/2019 (for stay), & 26100/2020 (for vacation of stay)
(3.) The Petitioners in the present case, along with Respondent No.6 are 50% owners of property bearing No.13, Main Road, West Patel Nagar, New Delhi (hereinafter, "suit property"). The other 50% is owned by Respondent Nos.3 and 4 i.e., Mr. Gautam Tahilramani and Mr. George R Tahilramani. The case of the Petitioners is that the L&DO is not mutating the suit property in their name, leading to the filing of the present writ petition.