Dynamic Realinfra Private ... vs New Delhi Municipal Council & Anr.
2021 Latest Caselaw 872 Del

                                      $~40
                                      *IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      %                                   Judgment delivered on: 15.03.2021

                                      +        W.P(C) 3320/2021 & CM APPL. 10118/2021 & 10119/2021
                                      DYNAMIC REALINFRA PRIVATE LIMITED ..... Petitioner

                                                                 versus

                                      NEW DELHI MUNICIPAL COUNCIL & ANR. .....Respondents
                                      Advocates who appeared in this case:
                                      For the Petitioner:        Mr. Dibyanshu Pandey, Advocate.
                                      For the Respondent:        Ms. Sakshi Popli, Advocate.

                                      CORAM:-
                                      HON'BLE MR. JUSTICE SANJEEV SACHDEVA

                                                                    JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Issue notice. Notice is accepted by learned counsel appearing for the respondents.

2. With the consent of parties, petition is taken up for hearing today.

3. Petitioner impugns a show cause notice dated 15.01.2021 issued under Section 250 of the New Delhi Municipal Council, 1994.

4. Learned counsel for the petitioner submits that since the owner of the premises was out of station, the show cause notice could not be responded within time, however, a brief reply has been sent on Signature Not Verified Digitally Signed By:KUNAL MAGGU Signing Date:15.03.2021 22:31:42 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

09.03.2021. He prays that an opportunity be granted to petitioner to file a detailed reply and also be heard personally prior to taking a decision on the show cause notice.

5. Learned Counsel for the Respondent concedes that the show cause notice has not yet been disposed of.

6. In view of the above, the writ petition is disposed of permitting the petitioner to file a detailed reply to the show cause notice dated 15.01.2021, within one week from today. Respondents thereafter shall pass appropriate orders on the show cause notice after giving an opportunity of a personal hearing to the petitioner. All rights and contentions of parties are reserved.

SANJEEV SACHDEVA, J.

MARCH 15, 2021/rk

Signature Not Verified Digitally Signed By:KUNAL MAGGU Signing Date:15.03.2021 22:31:42 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.