Citation : 2016 Latest Caselaw 4668 Del
Judgement Date : 19 July, 2016
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Reserved on: 21.03.2016
Pronounced on: 19.07.2016
+ R.P.69/2012 IN W.P.(C) 5027/2001
PARWANA CO-OP GROUP HOUSING SOCIETY LTD.
......Petitioners
Versus
REGISTRAR COOPERATIVE SOCIETIES AND ORS.
....Respondents
Through: Ms. Poli Kataki and Ms. Srishti Agnihotri, Advocates.
Sh. Santhosh Kumar Tripathi, ASC, GNCTD.
Sh. Ajay Aroraa and Sh. Sandeep Singh, Advocates, for MCD.
Ms. Nandni Sahni and Ms. Pavni Goel, Advocates, for Respondent No.3.
Sh. Rajiv Bansal, Sr. Standing Counsel with Sh. Gautam, Advocate, for DDA.
Sh. Jayant. K. Mehta and Sh. Saurabh Dev Karan Singh and Sh. Alok Shankar, Advocates, for Respondent Nos. 41, 42 and 45.
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MS. JUSTICE DEEPA SHARMA
MR. JUSTICE S. RAVINDRA BHAT
R.P.69/2012 IN W.P.(C) 5027/2001 Page 1 %
For detailed judgment, the decision dated 19.07.2016 in W.P.(C) 253- 257/2004 may be referred to.
S. RAVINDRA BHAT (JUDGE)
DEEPA SHARMA (JUDGE) JULY 19, 2016
R.P.69/2012 IN W.P.(C) 5027/2001 Page 2
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