Supreme Court - Daily Orders
Suresh Pal vs Union Of India on 5 January, 2023
Bench: M.R. Shah, C.T. Ravikumar
ITEM NO.11 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
Petition(s) for Special Leave to Appeal (C) No(s). 376/2023
(@ D.No.6245/2022)
(Arising out of impugned final judgment and order dated 25-07-2019
in WP(C) No. 5405/2016 passed by the High Court Of Delhi at New
Delhi)
SURESH PAL & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.203074/2022-CONDONATION OF DELAY
IN FILING and IA No.203076/2022-EXEMPTION FROM FILING O.T. and IA
No.203075/2022-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS )
Date : 05-01-2023 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. Supriya Juneja, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having considered the decision of this court in Indore Development Authority vs. Manoharlal and Others, (2020) 8 SCC 129, there is no substance in the present Special Leave Petition and the same deserves to be dismissed and is accordingly dismissed.
Pending applications shall stand disposed of.
Signature Not Verified Digitally signed by Neetu Sachdeva Date: 2023.01.07 (NEETU SACHDEVA) 12:23:45 IST Reason: (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR