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Judgment
SACHIN DATTA, J. (ORAL)
CM APPL.32331/2026 (Exemption)
Allowed, subject to all just exceptions.
The application stands disposed of.
CONT.CAS(C) 859/2026
At the outset, learned counsel for the Delhi Development Authority (DDA) who appears on advance notice, submits that the petitioner has been requested to give a cancelled cheque and a deposit slip to enable the DDA to make the requisite refund/ remittance to the petitioner.
It is assured and undertaken that upon receiving of the said documents, the necessary remittance shall be made as expeditiously as possible.
In the circumstances, no further orders are required to be passed in the present petition. The same is accordingly disposed of taking on record the aforesaid assurance of learned counsel for the DDA based on a position as borne out from the correspondence / communication dated 08.05.2026.