M/S Atma Ram Properties Pvt Ltd vs New Delhi Municipal Council & Anr
2017 Latest Caselaw 1016 Del

$~39
*       IN THE HIGH COURT OF DELHI AT NEW DELHI
+       W.P.(C) 1607/2017 & CM 7237/2017
        M/S ATMA RAM PROPERTIES PVT LTD            ..... Petitioner
                     Through : Mr. Amit Sethi, Advocate
                          versus

        NEW DELHI MUNICIPAL COUNCIL & ANR ..... Respondents
                    Through : Mr. Arjun Mitra, Advocate
        CORAM:
        HON'BLE MS. JUSTICE HIMA KOHLI
                     ORDER

% 21.02.2017

1. Counsel for the petitioner seeks leave to withdraw the present petition, while reserving the right of his client to invoke the provisions of Section 115 of the New Delhi Municipal Council Act, 1994 (in short 'the Act') by filing an appeal against the property tax assessment orders in respect of the subject premises, for the assessment years 2012-13 and 2013- 2014.

2. Counsel for the respondent/NDMC states that the respondent/NDMC reserves its right to raise the plea of maintainability of the said appeal, as may be available under Sections 116 and 117 of the Act.

3. Leave, as prayed for, is granted. The writ petition is disposed of, along with the pending application.

HIMA KOHLI, J FEBRUARY 21, 2017/sk