Supreme Court - Daily Orders
Delhi Development Authority vs Nathi Singh on 3 August, 2018
Bench: Abhay Manohar Sapre, Uday Umesh Lalit
ITEM NO.36 COURT NO.11 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). 25805/2018
(Arising out of impugned final judgment and order dated 22-01-2018
in WP(C) No. 11183/2015 passed by the High Court of Delhi at New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
NATHI SINGH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.99366/2018-CONDONATION OF DELAY
IN FILING and IA No.99369/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 03-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Ashwani Kumar, AOR
Mr. Ravinder Nain,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
In the meantime, operation of the impugned order shall remain stayed.
It is stated at the Bar that the issue which is the subject matter of this special leave petition is pending consideration before the larger Bench in S.L.P.(Civil) No.9036-9038 of 2016 – Indore Development Authority & Ors. Etc. v. Manoharlal & Ors. Etc. Signature Not Verified Digitally signed by Let the matter be listed for orders as soon as the ANITA MALHOTRA Date: 2018.08.04 13:09:22 IST Reason: Constitution Bench judgment is rendered.
(ANITA MALHOTRA) (TAPAN KR. CHAKRABORTY)
COURT MASTER COURT MASTER