Reena And Ors vs Uoi & Ors
2012 Latest Caselaw 6072 Del

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

                    Judgment reserved on:         25.01.2012

%                   Judgment delivered on:        09.10.2012


+       W.P.(C.) No. 8728/2010 and C.M. No. No. 22158/2010

        REENA AND ORS.                                  ..... Petitioners
                     Through:                Mr. Sudhir Nandrajog, Sr. Advocate
                                             with Mr. Kawaljit Singh, Advocate


                         versus

        UOI & ORS.                                           ..... Respondents
                                  Through:   Mr. Sachin Datta, CGSC for UOI
                                             with Mr. Abhimanyu Kumar,
                                             Advocate


CORAM:
HON'BLE MR. JUSTICE VIPIN SANGHI


                                    JUDGMENT

VIPIN SANGHI, J.

1. By a separate detailed judgment in WP(C) No. 13728/2009, the

impugned common order dated 30.10.2009 passed by the Appellate Tribunal

for Forfeited Property, New Delhi, has been set aside and the matter has

been remanded back for reconsideration by the Tribunal. Since the issues

raised in the present petition are the same, common arguments were

addressed by the learned counsels.

2. For the reasons recorded in WP(C) No. 13728/2009, this

petition is also allowed and the impugned order is set aside. The matter is

remanded back to the Tribunal for reconsideration in terms of the directions

issued in WP(C) No. 13728/2009.

3. The parties to appear before the Tribunal on 8.11.2012 at 10.00

a.m. for further directions.

4. The petition stands disposed of. The parties are left to bear

their own costs.

(VIPIN SANGHI) JUDGE OCTOBER 09, 2012 sl