Delhi Development Authority & Anr vs Narendra Kumar Gadi
2026 Latest Caselaw 1949 Del

Delhi High Court

Delhi Development Authority & Anr vs Narendra Kumar Gadi on 2 April, 2026

Author: C. Hari Shankar

Bench: C. Hari Shankar

                    $~55
                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                    +      RFA(COMM) 424/2025 & CM APPL. 45366/2025, CM APPL.
                           45367/2025, CM APPL. 45368/2025

                           DELHI DEVELOPMENT AUTHORITY & ANR...Appellants
                                        Through: Mr Sanjay Vashishtha and Mr.
                                        Siddhartha Goswami, Advs.

                                              versus

                           NARENDRA KUMAR GADI                .....Respondent
                                       Through: Mr. Ashwani Dwivedi and Mr.
                                       Abhishek Saxena, Advs.

                           CORAM:
                           HON'BLE MR. JUSTICE C. HARI SHANKAR
                           HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
                                           ORDER (ORAL)

% 02.04.2026

C. HARI SHANKAR, J.

1. Learned Counsel for the appellants acknowledges the fact that the impugned judgment and decree dated 13 February 2025 in CS (Comm) 487/2023 under challenge in this appeal has been complied with and the execution proceedings filed by the respondents have also been disposed of.

2. In that view of the matter, we see no reason to continue to retain this appeal on the Board of this Court.

3. The appeal is disposed of as having become infructuous.

RFA(COMM) 424/2025

4. We make it clear that we have not expressed any opinion on the merits of the case.

5. All issues of fact and law are, therefore, left open to be agitated in an appropriate proceeding.

C. HARI SHANKAR, J.

OM PRAKASH SHUKLA, J.

APRIL 2, 2026 dsn

RFA(COMM) 424/2025