Supreme Court - Daily Orders
Rajeev Suri vs Ministry Of Housing And Urban Affairs ... on 15 February, 2019
Bench: S.A. Bobde, Deepak Gupta
ITEM NO.27 COURT NO.3 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 (C) No(s).2369/2019
(Arising out of impugned final judgment and order dated 09-10-2018
in WP(C) No. 6266/2018 passed by the High Court Of Delhi At New
Delhi)
RAJEEV SURI Petitioner(s)
VERSUS
MINISTRY OF HOUSING AND URBAN AFFAIRS (MHUA) & ORS. Respondent(s)
(IA No.13981/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 15-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Shiv Kumar Suri, AOR
Mr. Shikhil Suri, Adv.
Ms. Yashita Dalmia, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Tag with SMW(C) No.1/2015.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.02.15 17:31:02 IST Reason: