Supreme Court - Daily Orders
Delhi State Industrial And ... vs Tripat Kaur on 3 January, 2019
Bench: Abhay Manohar Sapre, R. Subhash Reddy
ITEM NO.30 COURT NO.7 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). 45128/2018
(Arising out of impugned final judgment and order dated 15-11-2017
in WP(C) No. 10464/2015 passed by the High Court of Delhi at New
Delhi)
DELHI STATE INDUSRIAL AND INFRASTRUCTURAL
DEVELOPMENT CORPORATION LTD (DSIIDC) Petitioner(s)
VERSUS
TRIPAT KAUR & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.180553/2018-CONDONATION OF DELAY
IN FILING and IA No.180555/2018-EXEMPTION FROM FILING O.T. and IA
No.180556/2018-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 03-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s)
Mr. Vikrant Narayan Vasudeva, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing official translation is allowed.
Delay condoned. Issue notice. In the meantime, operation of the impugned order shall remain stayed.
Let the matter be listed for orders as soon as the Constitution Bench judgment is rendered in S.L.P.(Civil) Signature Not Verified Nos.9036-9038 of 2016 – Indore Development Authority & Digitally signed by ANITA MALHOTRA Date: 2019.01.04 Ors. Etc. v. Manoharlal & Ors. Etc. 17:24:13 IST Reason:
(ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER