Supreme Court - Daily Orders
Land And Building Department vs Udai Singh on 26 July, 2019
Bench: Abhay Manohar Sapre, Indu Malhotra
ITEM NO.23+61 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
Item No.23:
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 23590/2019
(Arising out of impugned final judgment and order dated 08-08-2017
in WPC No. 10312/2015 passed by the High Court of Delhi at New
Delhi)
LAND AND BUILDING DEPARTMENT & ANR. Petitioner(s)
VERSUS
UDAI SINGH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.105954/2019-CONDONATION OF DELAY
IN FILING)
With
Item No.61:
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 23574/2019
(FOR ADMISSION and I.R. and IA No.106474/2019-CONDONATION OF DELAY
IN FILING and IA No.106475/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT
WITH Diary No(s). 24596/2019
(FOR ADMISSION and I.R. and IA No.107301/2019-CONDONATION OF DELAY
IN FILING and IA No.107302/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 26-07-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Ms. Rachana Srivastava, AOR
Ms. Umme Salma,Adv.
Ms. Binu Tamta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2019.07.27 Subject to payment of Rs.10,000/- (Rupees ten 13:10:07 IST Reason: thousand) by way of cost to Supreme Court Advocates-on-
1Record Welfare Trust within four weeks from today, delay of 607, 1132 and 721 days in filing these special leave petitions shall stand condoned.
Issue notice.
In the meantime, operation of the impugned orders shall remain stayed.
Let these petitions be listed for orders as soon as the Constitution Bench judgment is rendered in S.L.P. (Civil) Nos.9036-9038 of 2016 – Indore Development Authority & Ors. Etc. v. Manoharlal & Ors. Etc. (ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER 2