Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Delhi Development Authority vs J.C. Gupta on 24 February, 2023

Author: Krishna Murari

Bench: Krishna Murari

                                           1

     ITEM NO.18+19+50                COURT NO.13              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

     MISCELLANEOUS APPLICATION Diary No(s). 40294/2022

     (Arising out of impugned final judgment and order dated 08-09-2016
     in C.A. No. No. 8926/2016 passed by the Supreme Court Of India)

     DELHI DEVELOPMENT AUTHORITY                              Petitioner(s)

                                          VERSUS

     J.C. GUPTA & ORS.                                        Respondent(s)


     (IA No. 193693/2022 - CONDONATION OF DELAY IN FILING
      IA No. 193688/2022 - RECALLING THE COURTS ORDER)

     WITH
     Diary No(s). 40767/2022 (XIV-A)
     (IA No. 196327/2022 - CONDONATION OF DELAY IN FILING
     IA No. 196324/2022 - RECALLING THE COURTS ORDER)

     WITH
     ITEM 19
     MISCELLANEOUS APPLICATION Diary No(s). 40305/2022
     (Arising out of impugned final judgment and order dated 29-11-2016
     in C.A. No. No. 11818/2016 passed by the Supreme Court Of India)

     DDA                                                      Petitioner(s)
                                          VERSUS
     RAVI KUMAR GUPTA .                                       Respondent(s)

     (IA No. 193716/2022 - CONDONATION OF DELAY IN FILING
      IA No. 193710/2022 - RECALLING THE COURTS ORDER)

     WITH
     Diary No(s). 40310/2022 (XIV-A)
     (IA No. 193744/2022 - CONDONATION OF DELAY IN FILING
     IA No. 193739/2022 - RECALLING THE COURTS ORDER)

     WITH
     ITEM 50
     MISCELLANEOUS APPLICATION Diary No(s). 522/2023
     (Arising out of impugned final judgment and order dated 08-09-2016
Signature Not Verified


     in C.A. No. No. 8895/2016 passed by the Supreme Court Of India)
Digitally signed by
GEETA AHUJA
Date: 2023.02.25
12:22:07 IST
Reason:


     DELHI DEVELOPMENT AUTHORITY                              Petitioner(s)
                                     VERSUS
     SATBIR SINGH AND SATYVIR . & ORS.                  Respondent(s)
     (IA No. 1807/2023 - CONDONATION OF DELAY IN FILING
                                  2

 IA No. 1804/2023 - RECALLING THE COURTS ORDER)

Date : 24-02-2023 These matters were called on for hearing today.

CORAM :
          HON'BLE MR. JUSTICE KRISHNA MURARI
          HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH

For Petitioner(s)
                    Mr. Sanjiv Sen, Sr. Adv.
                    Ms. Shalini Chandra, AOR
                    Mr. Abhishek Pandey, Adv.
                    Mr. Abhshek, Adv.

                    Mr. Ashwani Kumar, AOR

                    Ms. Binu Tamta, AOR

For Respondent(s)
                    Mr. Atul Kumar, AOR
                    Mr. Rahul Pandey, Adv.
                    Mr. Rajiv Ranajn, Adv.

                    Mr. Manish Paliwal, AOR

                    Mr. Ajit Sharma, AOR

                    Mr. Bharat Bhushan, AOR


           UPON hearing the counsel the Court made the following
                              O R D E R

Tag with Civil Appeal No. 8565 of 2016.

   (SONIA GULATI)                                    (BEENA JOLLY)
SENIOR PERSONAL ASSISTANT                         COURT MASTER (NSH)