REGENT COMPUTRONICS PVT. LTD.

Naharpur Yuva Shakti Rwa Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

SHANTI DEVI VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
SHANTI DEVI VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
MAYA DEVI VS. UNION OF INDIA [REFERRED TO]
STAR RESIDENTS SOCIETY VS. DELHI DEVELOPMENT AUTHORITY [REFERRED TO]
ROHIT DHUPAR VS. LT GOVERNOR [REFERRED TO]

JUDGEMENT

(1.) CM APPLs. Nos. 48351/2019 (for interim relief filed by the petitioner) 18505/2020 (u/S 151 CPC filed by DDA)

(2.) On 08.11.2019, this court in the stay application CM No.48351/2019 passed the following order:-

(3.) The said interim order continues to be in operation. The respondent DDA has filed CM No. 18505/2020 for vacation of the interim order dated 08.11.2019.

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NAHARPUR YUVA SHAKTI RWA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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