Supreme Court - Daily Orders
Delhi Development Authority Through ... vs Bhai Sardar Singh And Sons on 13 February, 2020
Bench: N.V. Ramana, Mohan M. Shantanagoudar, Sanjiv Khanna
ITEM NO.109 COURT NO.2 SECTION XIV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No.3867/2010
DELHI DEVELOPMENT AUTHORITY THROUGH ITS VICE CHAIRMAN Appellant(s)
VERSUS
BHAI SARDAR SINGH AND SONS Respondent(s)
Date : 13-02-2020 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE SANJIV KHANNA
For Appellant(s)
Mr. Vishnu B. Saharya, Adv.
Mr. Viresh B. Saharya, Adv.
For M/s. Saharya & Co., AOR
For Respondent(s)
Ms. Kaveeta Wadia, AOR
Mr. Rohit Prasad, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel appearing for the appellant and the learned counsel appearing for the respondents at length.
Hearing is concluded.
The appeal is partly allowed.
Reasoned order in the matter will follow.
(VISHAL ANAND) (RAJ RANI NEGI)
COURT MASTER (SH) ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
GEETA AHUJA
Date: 2020.02.13
16:48:25 IST
Reason: