Supreme Court - Daily Orders
Delhi Development Authority vs Tara Kaur Sarang on 7 February, 2022
Bench: A.M. Khanwilkar, C.T. Ravikumar
ITEM NO.14 Court 3 (Video Conferencing) 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). 1359/2022
(Arising out of impugned final judgment and order dated 16-01-2017
in WPC No. 9452/2015 passed by the High Court Of Delhi At New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
TARA KAUR SARANG & ORS. Respondent(s)
( IA No.7127/2022-CONDONATION OF DELAY IN FILING and IA
No.7126/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 07-02-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s)
Mr. Anshay Dhatwalia, Adv.
Ms. Kumud Nijhawan, Adv.
Mr. Ashwani Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the application for condonation of delay as well as on the Special Leave Petition, returnable within four weeks.
Dasti, in addition, is permitted.
In the meantime, status quo as of today, shall be maintained by the parties with regard to the suit property. Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2022.02.08 15:41:31 IST Reason:
(DEEPAK SINGH) (VIDYA NEGI)
COURT MASTER (SH) COURT MASTER (NSH)