Supreme Court - Daily Orders
Delhi Development Authority vs Gyan Chand on 2 December, 2022
Bench: M.R. Shah, C.T. Ravikumar
ITEM NO.67 COURT NO.5 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). 32629/2022
(Arising out of impugned final judgment and order dated 13-12-2017
in WP(C) No. 9518/2016 passed by the High Court Of Delhi At New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
GYAN CHAND & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.159039/2022-CONDONATION OF DELAY
IN FILING and IA No.159040/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 02-12-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Ms. Malvika Kapila, AOR
Ms. Tanwangi Shukla, Adv.
For Respondent(s) Ms. Prachi Bajpai, AOR
UPON hearing the counsel the Court made the following
O R D E R
It is reported that respondent nos.3, 7, and 16 have expired. Learned counsel appearing on behalf of the remaining respondents has stated at the Bar that the particulars of the names of legal heirs of deceased respondent nos.3, 7, and 16 shall be given to the learned counsel for the petitioner within a period of two days from today.
Put up on 09.01.2023.
Let the application be filed for substitution of legal heirs of deceased respondent nos.3, 7, and 16 in the meantime.
It will be open to the contesting respondents to file the counter affidavit in the meantime.
Signature Not Verified (SANJAY KUMAR-II) Digitally signed by Sanjay Kumar Date: 2022.12.03 (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS 13:03:30 IST Reason: ASSISTANT REGISTRAR