MOHD AZIM Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This hearing has been conducted through hybrid mode. CM APPL. 5117/2026 (for exemption)

(2.) Allowed, subject to all just exceptions. Application is disposed of. CM(M) 186/2026 & CM APPL. 5118/2026 (for stay)

(3.) The present petition has been filed by the petitioner under Article 227 of the Constitution of India, seeking to set aside the order dtd. 9/12/2025 passed by the learned Trial Court in CS SCJ 83305/2016, whereby additional issues were framed instead of the issues proposed by the petitioner.