M/S Bhole Nath Overseas Pv. Ltd. & ... vs Govt. Of Nct Of Delhi & Anr.
2021 Latest Caselaw 350 Del

                                      $~15

                                      *IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      %                                  Judgment delivered on: 02.02.2021

                                      +      W.P.(C) 318/2021
                                      M/S BHOLE NATH OVERSEAS PVT. LTD. & ANR.... Petitioners

                                                                versus

                                      GOVT. OF NCT OF DELHI & ANR.                         ..... Respondents
                                      Advocates who appeared in this case:
                                      For the Petitioner:        Mr. V.P.Rana, Advocate.

                                      For the Respondent:        Mr. Jawahar Raja, ASC.

                                      CORAM:-
                                      HON'BLE MR JUSTICESANJEEV SACHDEVA

                                                                   JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. The hearing was conducted through video conferencing.

2. Petitioner seeks a direction to the respondents to intimate the status of the application filed by the petitioner seeking no objection certificate for sale of the subject land. The application dated 24.09.2020 was filed vide slip No.1443.

3. Learned counsel appearing for the respondents submits that the application is still pending and submits that the same shall be disposed of within a period of two weeks from today.

Signature Not Verified Digitally Signed By:KUNAL MAGGU Signing Date:02.02.2021 22:45:53 W.P(C) 318/2021 Page 1 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

4. In view of the above, the petition is disposed of with a direction to the respondents to dispose of the application of the petitioner within two weeks from today in accordance with law. On disposal copy of the order be furnished to the petitioner and his counsel.

5. Copy of the Order be uploaded on the High Court website and be also forwarded to learned counsels through email.

SANJEEV SACHDEVA, J.

FEBRUARY 02, 2021 rk

Signature Not Verified Digitally Signed By:KUNAL MAGGU Signing Date:02.02.2021 22:45:53 W.P(C) 318/2021 Page 2 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.