Supreme Court - Daily Orders
Delhi Development Authority vs Gyanwati . on 20 September, 2017
Bench: Kurian Joseph, Rohinton Fali Nariman
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IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) No. 390 OF 2017
IN
CIVIL APPEAL NO. 8525 OF 2016
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
GYANWATI & ORS. Respondent(s)
O R D E R
In terms of the Judgment dated 04.05.2017 passed by this Court in Civil Appeal No. 6112 of 2017 along with connected matters, titled as 'Government (NCT of DELHI) Vs. Manav Dharam Trust and Another', reported in (2017) 6 SCC 751, this Review Petition is dismissed.
Review Petition (C) No. 381 of 2017, Review Petition (C) No. 379 of 2017, Review Petition (C) No. 384 of 2017, Review Petition (C) No. 380 of 2017, Review Petition (C) No. 383 of 2017, Review Petition (C) No. 387 of 2017, Review Petition (C) No. 391 of 2017, Review Petition (C) No. 398 of 2017, Review Petition (C) No. 395 of 2017, Review Petition (C) No. 410 of 2017, Review Petition (C) No. 399 of 2017, Review Petition (C) No. 382 of 2017, Review Petition (C) No. 392 of 2017, Review Petition (C) No. 397 of 2017.
Taken on board.
The above Review Petitions are also dismissed in terms of the Judgment referred to above.
.......................J. [ KURIAN JOSEPH ] Signature Not Verified .......................J. Digitally signed by JAYANT KUMAR ARORA Date: 2017.09.23 11:25:13 IST Reason: [ ROHINTON FALI NARIMAN ] New Delhi;
SEPTEMBER 20, 2017.
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ITEM NO.302 COURT NO.5 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) No. 390/2017 In C.A. No. 8525/2016 DELHI DEVELOPMENT AUTHORITY Petitioner(s) VERSUS GYANWATI . & ORS. Respondent(s) Date : 20-09-2017 This petition was circulated today. CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN For Petitioner(s) Mr. Vishnu B. Saharya, Adv.
Mr. Viresh B. Saharya, Adv.
For M/s Saharya & Co.
For Respondent(s) Mr. N. S. Vasisht, Adv.
Ms. Jyoti Kataria Bajaj, Adv.
UPON hearing the counsel the Court made the following O R D E R In terms of the Judgment dated 04.05.2017 passed by this Court in Civil Appeal No. 6112 of 2017 along with connected matters, titled as 'Government (NCT of DELHI) Vs. Manav Dharam Trust and Another', reported in (2017) 6 SCC 751, this Review Petition is dismissed.
Review Petition (C) No. 381 of 2017, Review Petition (C) No. 379 of 2017, Review Petition (C) No. 384 of 2017, Review Petition (C) No. 380 of 2017, Review Petition (C) No. 383 of 2017, Review Petition (C) No. 387 of 2017, Review Petition (C) No. 391 of 2017, Review Petition (C) No. 398 of 2017, Review Petition (C) No. 395 of 2017, Review Petition (C) No. 410 of 2017, Review Petition (C) No. 399 of 2017, Review Petition (C) No. 382 of 2017, Review Petition (C) No. 392 of 2017, Review Petition (C) No. 397 of 2017.
Taken on board.
3The above Review Petitions are also dismissed in terms of the Judgment referred to above.
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file)