Supreme Court - Daily Orders
Land And Building Department Thr. Its ... vs Kamal Kant Bansal on 24 August, 2018
Bench: Abhay Manohar Sapre, S. Abdul Nazeer
ITEM NO.8 COURT NO.9 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 26636/2018
(Arising out of impugned final judgment and order dated 12-07-2016
in WP No. 8835/2015 passed by the High Court of Delhi at New Delhi)
LAND AND BUILDING DEPARTMENT THR. ITS SECRETARY
GOVT. OF NCT OF DELHI & ANR. Petitioner(s)
VERSUS
KAMAL KANT BANSAL & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.112645/2018-CONDONATION OF DELAY
IN FILING and IA No.112649/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 24-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Ms. Rachana Srivastava, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
In the meantime, operation of the impugned order shall remain stayed.
It is stated at the Bar that the issue which is the subject matter of this special leave petition is pending consideration before the larger Bench in S.L.P.(Civil) No.9036-9038 of 2016 – Indore Development Authority & Ors. Etc. v. Manoharlal & Ors. Etc. Signature Not Verified Let the matter be listed for orders as soon as the Digitally signed by ANITA MALHOTRA Date: 2018.08.25 Constitution Bench judgment is rendered. 12:26:11 IST Reason:
(ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER