Supreme Court - Daily Orders
R.C Mendiratta vs D.D.A on 24 February, 2014
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ITEM NO.11 COURT NO.13 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 (Civil)....../2014
(CC 2912/2014)
(From the judgement and order dated 29/10/2013 and 08/07/2013 in RP
No.549/2013 in WP No.4244/2013 and WP No.4244/2013 of The HIGH COURT OF
DELHI AT N.DELHI)
R.C MENDIRATTA Petitioner(s)
VERSUS
D.D.A Respondent(s)
With I.A.1 (C/delay in filing SLP and office report)
Date: 24/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Ms.Sriparna Chatterjee, Adv.
Mr.Soumitra Chatterjee, Adv.
Mr. Venkateswara Rao Anumolu, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
No ground for interference is made out under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
(Satish K.Yadav) (Phoolan Wati Arora) Court Master Assistant Registrar