DDA Vs. CENTRAL TIMBER TRADERS

JUDGEMENT

(1.) Admit. The following substantial question of law is framed: "Whether the suit filed by the respondent/plaintiff was barred by limitation?"

(2.) I have heard the final arguments of learned counsels with their consent at this stage itself, and I proceed to dispose of the appeal.

(3.) The respondent/plaintiff had filed the Suit No.658/2006 in the Court of the Civil Judge, Delhi to seek the reliefs of declaration, perpetual injunction and mandatory injunction against the appellant/defendant/DDA.