ANIL KAPOOR Vs. GOVERNMENT OF NCT OF DELHI

JUDGEMENT

(1.) The present Letters Patent Appeal arises from an order dtd. 28/4/2023 passed by the learned Single Judge in W.P.(C) 5455/2023.

(2.) Learned counsel for the Appellant states that the prayers sought in the present appeal are covered by the common order dtd. 26/2/2024 passed by a Coordinate Bench of this Court in LPA 193/2023 and connected matters. He states that the Appellants herein are seeking the relief granted to similarly placed landlords vide order dtd. 26/2/2024. He states that like the other landlords the stock lying in the tenanted premises, owned by the Appellants has already been inventorised by Respondent Nos. 1 and 2.

(3.) Issue notice. Learned counsel for the Respondent Nos 1 and 2 accepts notice. He fairly states that the Appellants herein are similarly placed like the respondents/landlords in LPA Nos. 193/2023 and connected matters which stand disposed of vide order dtd. 26/2/2024. He states, however, the Respondents herein have not accepted the said order and are contemplating to challenge the same.