Supreme Court - Daily Orders
Land And Building Department vs Sunita Dass on 12 May, 2023
Bench: M.R. Shah, C.T. Ravikumar
ITEM NO.27 COURT NO.4 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). 22560/2020
(Arising out of impugned final judgment and order dated 23-02-2015 in WPC
No. 7807/2014 passed by the High Court Of Delhi At New Delhi)
LAND AND BUILDING DEPARTMENT & ANR. Petitioner(s)
VERSUS
SUNITA DASS & ORS. Respondent(s)
IA No. 111199/2020 - CONDONATION OF DELAY IN FILING & IA No. 111198/2020
- EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
Date : 12-05-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Ms. Sujeeta Srivastava, AOR
For Respondent(s) Mr. Vikramjeet Banerjee, A.S.G.
Mr. A K Kaul, Adv.
Mr. Kanu Agarwal, Adv.
Mr. Rajan Kumar Chourasia, Adv.
Mr. Prashant Singh Ii, Adv.
Ms. Baby Devi Bonia, Adv.
Mr. Shashank Bajpai, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. Nitin Mishra, AOR
Ms. Mitali Gupta, Adv.
Mr. Ishaan Sharma, Adv.
Ms. Shambhavi Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
It is reported that Respondent No.1 has expired. It is also reported that even the daughter of the deceased respondent No.1 has also expired.
Learned counsel appearing on behalf of Respondent No.1 has stated Signature Not Verified that he will try to get the instruction on the grand Digitally signed by R daughter of Respondent No.1, who is staying in Canada.
Natarajan Date: 2023.05.13 12:52:35 IST Reason:Put up on 04.09.2023.
(R. NATARAJAN) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER