Supreme Court - Daily Orders
V.P. Chaudhary vs Delhi Development Authority on 23 January, 2023
Bench: Dinesh Maheshwari, Hrishikesh Roy
ITEM NO.13 COURT NO.6 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).21033/2022
(Arising out of impugned final judgment and order dated 09-02-2022
in WP(C) No.11529/2019 passed by the High Court Of Delhi At New
Delhi)
V.P. CHAUDHARY & ORS. Petitioner(s)
VERSUS
DELHI DEVELOPMENT AUTHORITY & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.205999/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.205998/2022-CONDONATION OF
DELAY IN REFILING/CURING THE DEFECTS)
Date : 23-01-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Anuj Jain, Adv.
Mr. Mukesh Verma, Adv.
Mr. Shashank Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the petitioners, the matter stands adjourned.
Be listed after one, as prayed.
(ARJUN BISHT) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH) Signature Not Verified Digitally signed by ARJUN BISHT Date: 2023.01.23 17:25:44 IST Reason: