INDRA GUPTA Vs. DELHI DEVELOPMENT AUTHORITY AND ORS

JUDGEMENT

(1.) The background facts against which the present petition has come up before this Court were noted in the order dated 19.01.2018 which to the extent relevant here, reads thus:-

(2.) All the respondents have been served but only first and second respondents have appeared there being no appearance on behalf of others. It is stated that other respondents/defendants are not contesting the suit.

(3.) Having heard the learned counsel on both sides and having gone through the record, this Court is of the opinion that in view of the undertaking submitted and recorded on 19.01.2018, one last opportunity be granted to the petitioner to lead evidence restricted to what was mentioned in the said proceedings dated 19.01.2018 quoted above, though subject to certain conditions, which are added as under:-