HOUSING AND URBAN DEVELOPMENT CORPORATION LTD Vs. M/S ZANSS PROJECTS

JUDGEMENT

(1.) This appeal is filed by the 1st respondent in W.P.(C)No.42253 of 2022, aggrieved by the order dtd. 18/2/2025 of the learned Single Judge in I.A.No.3 of 2024 in I.A.No.1 of 2024 in that writ petition.

(2.) W.P.(C)No.42253 of 2022 has been filed by the 1st respondent herein claiming to be a bona fide purchaser of Exts.C5 to C7 properties mentioned in Ext.P1, seeking the following reliefs:

(3.) During the pendency of the writ petition, the learned Single Judge ordered valuation of the afore properties, and as per order dtd. 13/4/2023, directed the appellant to accept the higher value shown by the valuers, i.e., Rs.5,85,21,989.89 and grant a 'no objection' to lift the order of attachment issued by the 3rd respondent herein over the aforesaid properties. The order passed by the learned Single Judge dtd. 13/4/2023 reads as follows: