Supreme Court - Daily Orders
Land And Building Department vs Lov Ram on 13 December, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
1
ITEM NO.14 COURT NO.7 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). 39905/2019
(Arising out of impugned final judgment and order dated 01-08-2016
in WPC No. 9049/2015 passed by the High Court Of Delhi At New
Delhi)
LAND AND BUILDING DEPARTMENT & ANR. Petitioner(s)
VERSUS
LOV RAM & ANR. Respondent(s)
( IA No.187370/2019-CONDONATION OF DELAY IN FILING and IA
No.187371/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 13-12-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Ms. Rachana Srivastava, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Subject to payment of Rs.10,000/- (Rupees Ten Thousand only) by way of cost to the Supreme Court Secretarial Staff Welfare Association within four weeks from today, the delay in filing the special leave petition is condoned.
Issue notice.
Signature Not VerifiedDigitally signed by Let the special leave petition be listed for CHARANJEET KAUR Date: 2019.12.13 18:01:55 IST Reason: orders as soon as the Constitution Bench judgment is rendered in Special Leave Petition (C) Nos.9036- 2 9038 of 2016-Indore Development Authority & Ors. Etc. v. Manohar Lal & Ors. Etc. In the meantime, operation of the impugned order shall remain stayed.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER