Supreme Court - Daily Orders
Delhi Development Authority vs Baljeet Singh on 11 April, 2023
Bench: M.R. Shah, C.T. Ravikumar
ITEM NO.9 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). 499/2023
(Arising out of impugned final judgment and order dated 12-12-2017
in WPC No. 5162/2016 passed by the High Court Of Delhi At New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
BALJEET SINGH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.39792/2023-CONDONATION OF DELAY
IN FILING and IA No.39796/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.39795/2023-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS)
Date : 11-04-2023 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) Mr. Nitin Mishra, AOR
Mrs. Ishaan Sharma, Adv.
Ms. Shambhavi Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the application for condonation of delay as well as on the Special Leave Petition, returnable on 01.05.2023.
Dasti, in addition, is permitted. To be heard along with SLP (C) D. No. 7226/2023 filed by the Govt. of NCT of Delhi against the very same impugned judgment and order.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS Signature Not Verified ASSISTANT REGISTRAR Digitally signed by R Natarajan Date: 2023.04.11 17:04:05 IST Reason: