NEELIMA BAGARIA Vs. GNCT OF DELHI

JUDGEMENT

(1.) WP(C) No.6877/2009 filed by the appellant was dismissed vide order dated 27.08.2010 with the observation that such appropriate remedies as may be available to the appellant if a civil suit filed by her challenging the assignment deed dated 29.03.2006 was dismissed. The said suit being Civil Suit No.27/2010 (somewhere recorded as bearing No.77/2010) was dismissed on 19.01.2011 on the ground that the appellant did not have the locus standi to question the deed of assignment. The appellant thereafter filed CM No.6843/2011 praying that the writ petition be revived and disposed of on merits, which was disposed of vide order dated 27.08.2010.

(2.) THE order dated 27.08.2010 reads as under:-

(3.) SHE filed CM No.6843/2011 informing that suit filed by her challenging the Deed of Assignment was dismissed and hence prayer made was for the writ petition to be revived.