MAHESH KUMAR Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Appellants impugn orders dtd. 3/3/2022, whereby the trial court while issuing notice to the respondents has vacated the stay order granted on 5/2/2022.

(2.) The trial court has noticed the contention of learned counsel for the appellant that his son was suffering from COVID. The counsel for the appellant was connected through VC and a proxy counsel was present in the Court, who erroneously mentioned that counsel was suffering from COVID and the trial court has held that the court was not satisfied with the reasons stated therein.

(3.) It is submitted by counsel for the appellant that son of the counsel was unwell being Covid Positive and the family was under home quarantine and even the office of the counsel was not functional, because of which the process fee could not be filed.