Supreme Court - Daily Orders
Govt. Of Nct Of Delhi vs Virender Lal Bahri on 17 March, 2023
Bench: M.R. Shah, C.T. Ravikumar
ITEM NO.13 COURT NO.4 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). 3287/2023
(Arising out of impugned final judgment and order dated 23-02-2016 in
WP(C) No. 6357/2015 passed by the High Court Of Delhi At New Delhi)
GOVT. OF NCT OF DELHI & ORS. Petitioner(s)
VERSUS
VIRENDER LAL BAHRI & ORS. Respondent(s)
( IA No.40983/2023-CONDONATION OF DELAY IN FILING and IA
No.40985/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 17-03-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Ms. Astha Tyagi, AOR
Mr. Abhishekaran Roy, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Ms. Astha Tyagi, learned counsel appearing on behalf of the petitioners, has pointed out that against the very same impugned judgment and order, the Delhi Development Authority has preferred Civil Appeal No.12 of 2023 (@ SLP (C) No. 37375/2016), which has been allowed by this Court, vide judgment and order dated 02.01.2023.
In that view of the matter, no further order is required to be passed in the Special Leave Petition except disposing of the same in terms of the judgment and order passed by this Court in C.A. No. 12 of 2023.
The present Special Leave Petition stands disposed of in terms of the order passed by this Court in C.A. No. 12 of 2023.
Signature Not Verified Digitally signed by R Natarajan Date: 2023.03.21 16:55:51 IST Reason: (R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR