Supreme Court - Daily Orders
D.D.A vs Mahant Atma Ram(D) By Lrs on 20 January, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
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ITEM NO.37 COURT NO.11 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). 32768/2013
(Arising out of impugned final judgment and order dated 30/04/2013
in RFA No. 204/1999 passed by the High Court Of Delhi At New Delhi)
D.D.A Petitioner(s)
VERSUS
MAHANT ATMA RAM(D) BY LRS & ORS Respondent(s)
(with interim relief and office report)
WITH SLP(C) No. 16360/2014
(With appln.(s) for c/delay in filing SLP and appln.(s) for c/delay
in refiling SLP and Office Report)
Date : 20/01/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. A. Sharan,Sr.Adv.
(SLP 32768/2013) Mr. Vishnu B. Saharya,Adv.
Mr. Viresh B. Saharya,Adv.
For M/s. Saharya & Co.
(SLP 16360/2014) Mr. Sumit Bansal,Adv.
Ms. Sumi Anand,Adv.
Mr. Prateek Kohli,Adv.
Mr. Gagan Gupta,Adv.
Ms. Richa Oberoi,Adv.
For Respondent(s) Mr. Sumit Bansal,Adv.
Ms. Sumi Anand,Adv.
Mr. Prateek Kohli,Adv.
Mr. Gagan Gupta,Adv.
Ms. Richa Oberoi,Adv.
Mr. Ranjit Kumar,SG.
Signature Not Verified
Mr. A.K. Sanghi,Sr.Adv.
Ms. Gunwant Dara,Adv.
Digitally signed by
MAHABIR SINGH
Date: 2017.01.24
13:25:39 IST
Reason: Mr. Raj Bahadur Yadav,Adv.
Mr. Sanjay Kumar Pathak,Adv.
Ms. Sushma Suri,Adv.
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Ms. Rachana Srivastava,Adv.
Mr. A. Sharan,Sr.Adv.
Mr. Vishnu B. Saharya,Adv.
Mr. Viresh B. Saharya,Adv.
For M/s. Saharya & Co.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
SLP(C)NO.32768 of 2013:
We do not see any ground to interfere with the impugned order. The special leave petition is accordingly dismissed. However, correctness of the view taken in the impugned judgment is left open.
Pending applications, if any, shall also stand disposed of. The amount deposited along with interest accrued on the same be withdrawn by the respondents.
SLP(C)No.16360 of 2014 :
Delay condoned.
We do not see any ground to interfere with the impugned order. The special leave petition is accordingly dismissed. Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (VEENA KHERA)
COURT MASTER COURT MASTER
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REVISED
ITEM NO.37 COURT NO.11 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). 32768/2013
(Arising out of impugned final judgment and order dated 30/04/2013 in RFA No. 204/1999 passed by the High Court Of Delhi At New Delhi) D.D.A Petitioner(s) VERSUS MAHANT ATMA RAM(D) BY LRS & ORS Respondent(s) (with interim relief and office report) WITH SLP(C) No. 16360/2014 (With appln.(s) for c/delay in filing SLP and appln.(s) for c/delay in refiling SLP and Office Report) Date : 20/01/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE UDAY UMESH LALIT For Petitioner(s) Mr. A. Sharan,Sr.Adv. (SLP 32768/2013) Mr. Vishnu B. Saharya,Adv.
Mr. Viresh B. Saharya,Adv.
For M/s. Saharya & Co.
(SLP 16360/2014) Mr. Sumit Bansal,Adv.
Ms. Sumi Anand,Adv.
Mr. Prateek Kohli,Adv.
Mr. Gagan Gupta,Adv.
Ms. Richa Oberoi,Adv.
For Respondent(s) Mr. Sumit Bansal,Adv.
Ms. Sumi Anand,Adv.
Mr. Prateek Kohli,Adv.
Mr. Gagan Gupta,Adv.
Ms. Richa Oberoi,Adv.
Mr. Ranjit Kumar,SG.
Mr. A.K. Sanghi,Sr.Adv.
Ms. Gunwant Dara,Adv.
Mr. Raj Bahadur Yadav,Adv.
Mr. Sanjay Kumar Pathak,Adv. Ms. Sushma Suri,Adv.4
Ms. Rachana Srivastava,Adv.
Mr. A. Sharan,Sr.Adv.
Mr. Vishnu B. Saharya,Adv.
Mr. Viresh B. Saharya,Adv.
For M/s. Saharya & Co.
UPON hearing the counsel the Court made the following O R D E R Heard.
SLP(C)NO.32768 of 2013:
We do not see any ground to interfere with the impugned order. The special leave petition is accordingly dismissed. However, correctness of the view taken in the impugned judgment is left open.
Pending applications, if any, shall also stand disposed of. The amount deposited along with interest accrued on the same be withdrawn by the legal representatives of deceased respondent no.1.
SLP(C)No.16360 of 2014 :
Delay condoned.
We do not see any ground to interfere with the impugned order. The special leave petition is accordingly dismissed. Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER