VIKRAM HINGORANI Vs. DURGA SHANKER MISHRA

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present review petitions being Review Pet.66/2022 and Review Pet.49/2022, as also the contempt petition, have been filed seeking implementation of the order dtd. 27/1/2021 and recall of the corrigendum order dtd. 16/12/2021 to order dtd. 14/12/2021. The same have been filed by the Land & Development Office (hereinafter, "L&DO") and other Respondents/their successors-in-interest.

(3.) The dispute arose out of the Property bearing No.13, Main Road, West Patel Nagar, New Delhi (hereinafter, "suit property"). The case of the Petitioners is that they, jointly along with the Respondent No.6-Mohan Hingorani, are owners to the extent of 50% in respect of the the said property. The other 50% is owned by the Respondent No.3- Mr. Gautam Tahilramani & Respondent No.4 -Mr. Gul @ George R Tahilramani.