Sh Gian Chand Gupta vs Sh Shashi Kumar Gupta & Anr.
2022 Latest Caselaw 3409 Del

                                            Neutral Citation Number 2022/DHC/005656



                          $~63
                          * IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                 Judgment delivered on: 15.12.2022

                          +        CM(M) 1113/2021 & CM APPL. 43761/2021
                                   SH GIAN CHAND GUPTA                                ..... Petitioner
                                                     versus
                                   SH SHASHI KUMAR GUPTA & ANR.                       ..... Respondents
                           Advocates who appeared in this case:
                           For the Petitioner  : Mr. Amit Gupta and Mr. Gaurav Sharma,
                                                 Advocates.

                              For the Respondents    : Mr. Avinash K. Trivedi, Advocate with Mr.
                                                       Anurag Kaushik and Mr. Kapil Anand,
                                                       Advocates.
                          CORAM:
                          HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
                                                     JUDGMENT

TUSHAR RAO GEDELA, J. (ORAL)

[ The proceeding has been conducted through Hybrid mode ]

1. After some arguments, learned counsel appearing for both the parties are agreeable, if an order of status quo as obtaining today, is passed in the matter and the Appellate Authority under the Maintenance and Welfare of Parents and Senior Citizen Act, 2007, is directed to expeditiously dispose of the appeal on merits.

2. In view of the above submissions, as also in the opinion of this Court, since the merits of the matter are yet to be adjudicated upon by the Tribunal, it is directed that the status quo as to possession, as obtaining today in respect of the subject property, be maintained till the Appellate Authority disposes of the appeal.

Signature Not Verified Digitally Signed By:VINOD KUMAR

13:41:12 Neutral Citation Number 2022/DHC/005656

3. The Appellate Authority is directed to dispose of the pending appeal No.PA/Div.Comm./Appeal No.299/2021/561-563 titled as "Smt. Hemlata Gupta & Ors. Vs. Gian Chand Gupta", expeditiously but not later than two months from the date of the receipt of this order.

4. The aforesaid order has been passed without prejudice to the rights and contentions of either of the parties and all the contentions, which they may wish to take up before the Appellate Authority is kept reserved.

5. The petition is disposed of in the aforesaid terms with no orders as to costs.

TUSHAR RAO GEDELA, J

DECEMBER 15, 2022/nd

Signature Not Verified Digitally Signed By:VINOD KUMAR

13:41:12