Supreme Court - Daily Orders
Dda (Slum) Sc/St Engineer Association ... vs Delhi Urban Shelter Improvement Board ... on 28 October, 2021
Bench: Vineet Saran, Aniruddha Bose
ITEM NO.14 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
Petition(s) for Special Leave to Appeal (C) No(s).11980-11981/2017
(Arising out of impugned final judgment and order dated 21-12-2016
in LPA No.266/2013, 21-12-2016 in LPA No.605/2013 passed by the
High Court Of Delhi At New Delhi)
DDA (SLUM) SC/ST ENGINEER ASSOCIATION (REGD) & ORS. Petitioner(s)
VERSUS
DELHI URBAN SHELTER IMPROVEMENT BOARD CHIEF
EXECUTIVE OFFICER & ORS. Respondent(s)
Date : 28-10-2021 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Amit Gupta, Adv.
Ms. Mansi Kukreja, Adv.
M/S. Mitter & Mitter Co., AOR
For Respondent(s) Ms. Uttara Babbar, AOR
Mr. Manan Bansal, Adv.
Mr. Gaurav Kejriwal, AOR
Ms. Binu Tamta, AOR
Mr. Arvind Kumar Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
Certain documents have been filed in regard to recent developments in the matter, which are taken on record.
I.A.No.136902/2021 is allowed.
Let the reply to the same be filed within three weeks. Petitioner shall have two weeks thereafter to file rejoinder affidavit, if any.
List immediately after five weeks on a non-miscellaneous day.
Signature Not Verified (ARJUN BISHT) Digitally signed by DEEPAK SINGH Date: 2021.10.28 (PRADEEP KUMAR) COURT MASTER (SH) 16:39:46 IST Reason: BRANCH OFFICER