Supreme Court - Daily Orders
Delhi Development Authority vs T.R. Gupta on 29 October, 2021
Bench: R. Subhash Reddy, Hrishikesh Roy
ITEM NO.28 Court 12 (Video Conferencing) SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 8761/2016
(Arising out of impugned final judgment and order dated 13-07-2015
in WPC No. 2514/2015 passed by the High Court of Delhi at New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
T.R. GUPTA & ORS. Respondent(s)
Date : 29-10-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Anshay Dhatwalia, Adv.
Mr. Vishnu Mohan Nair, Adv.
Ms. Kumud Nijhawan, Adv.
Mr. Ashwani Kumar AOR
Mr. K.M. Nataraj, Adv.
Mr. Gurmeet Singh Makker, Adv.
Mr. Sharath Nambiar, Adv.
Mr. Adit Khorana, Adv.
Mr. Mohd. Akhil, Adv.
Mr. Varun Chugh, Adv.
For Respondent(s) Mr. Amrish Kumar, AOR
Mr. Manish Paliwal, AOR
Mr. Vikas Kumar, Adv.
Mr. Atul Kumar, AOR
Ms. Sweety Singh, Adv.
Mr. Rahul Pandey, Adv.
Mr. Avinash Kumar, Adv.
Mr. Rajiv Ranjan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for respondent no. 3 seeking adjournment, matter is adjourned by Signature Not Verified Rajni Mukhi four weeks. Digitally signed by Date: 2021.10.30 14:08:34 IST Reason: (RAJNI MUKHI) (DIPTI KHURANA) COURT MASTER COURT MASTER