Supreme Court - Daily Orders
The Land And Building Department ... vs Archana Gupta on 3 August, 2022
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
ITEM NO.8 COURT NO.12 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). 14829/2021
(Arising out of impugned final judgment and order dated 14-07-2015
in WPC No. 2580/2015 passed by the High Court of Delhi at New
Delhi)
THE LAND AND BUILDING DEPARTMENT NATIONAL
CAPITAL OF DELHI & ORS. Petitioner(s)
VERSUS
ARCHANA GUPTA & ANR. Respondent(s)
(IA No. 82656/2021 - CONDONATION OF DELAY IN FILING
IA No. 82658/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 82660/2021 - EXEMPTION FROM FILING O.T.) Date : 03-08-2022 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MS. JUSTICE BELA M. TRIVEDI For Petitioner(s) Ms. Aishwarya Bhati, ASG Mr. Manvendra Singh, Adv. Ms. Poornima Singh, Adv. Mr. B.L.N. Shivani, Adv. Mr. Rustam Singh Chauhan, Adv. Ms. Sujeeta Srivastava, AOR For Respondent(s) Mr. Kamaljeet Singh, Adv. Mr. Divyam Agarwal, AOR Mr. Abhinav S. Raghuvanshi, Adv. Mr. Anshay Dhatwalia, Adv. Ms. Kumud Nijhawan, Adv. Mr. Ashwani Kumar AOR UPON hearing the counsel, the Court made the following O R D E R In view of the letter circulated by the learned counsel for the respondent no.1 seeking adjournment, list the matter in the Signature Not Verified Digitally signed by Dr. Mukesh Nasa Date: 2022.08.03 month of November, 2022. 17:04:16 IST Reason:
(BABITA PANDEY) (DIPTI KHURANA) COURT MASTER (SH) ASSISTANT REGISTRAR