Supreme Court - Daily Orders
Delhi Devt.Authority vs Sunil Kathuria on 1 August, 2014
0 ITEM NO.37 COURT NO.4 SECTIO
N XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONMT.PET.(C)Nos.281-282/2014 In SLP(C)Nos.34794-34795/2011
DELHI DEVT.AUTHORITY Pet
itioner(s)
VERSUS
SUNIL KATHURIA & ORS Respondent(s)
(With appln.(s) for directions and modification of Court’s order
and for release of undertaking and office report)
WITH
SLP(C) No. 15796/2014
(With appln.(s) for exemption from filing official English
translation, permission to place addl. documents on record,
with prayer for interim relief and office report)
Date : 01/08/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. Amarendra Sharan,Sr.Adv.
Mr. Ashwani Kumar,Adv.
For Respondent(s) Mr. Salman Khurshid,Sr.Adv.
Mr. Parag Tripathi,Sr.Adv.
Mr. Vikas Mehta,Adv.
Mr. Rajat Sehgal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The alleged contemnors are present in th e Court.
They need not remain present in the Court on the next date of hearing, but shall remain present as and when required.
The land which has been acquired, except the land on Signature Not Verified which the school premises is situated and the area abutting Digitally signed by Sarita Purohit Date: 2014.08.04 16:36:12 IST Reason: the school, which is required as play ground, shall be taken possession of by the Delhi Development Authority 1 within two weeks from today. The details with regard to the land of which possession has been taken, shall be given to this Court as well as to Shri Rakesh K. Khanna, Senior Advocate of this Court, who is hereby appointed for overall supervision of the general functioning of the school.
Mr. Rakesh K. Khanna shall be permitted to have access to the Books of Accounts of the school. Accounts of the school shall be furnished by the present administration to Mr. Khanna periodically. Mr. Khanna shall be in over all charge of the administration, though the present administration shall manage the school.
The honorarium to be paid to Shri Rakesh K. Khanna shall be decided subsequently.
List the matters on 25th August, 2014.
(Sarita Purohit) (Sneh Bala Mehra)
Court Master Assistant Registrar
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