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Delhi Development Authority vs Jawahar Lal Chhabra . on 31 August, 2016

Bench: Kurian Joseph, Rohinton Fali Nariman

     ITEM NO.37                           COURT NO.10                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).   19204/2015

     (Arising out of impugned final judgment and order dated 08/12/2014
     in WP No. 1702/2014 passed by the High Court of Delhi at New Delhi)

     DELHI DEVELOPMENT AUTHORITY                                     Petitioner(s)

                                                 VERSUS

     JAWAHAR LAL CHHABRA & ORS.                          Respondent(s)
     (With appln. (s) for impleadment and office report)


     Date : 31/08/2016 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE KURIAN JOSEPH
                         HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)             Mr. Amrendra Sharan,Sr.Adv.
                                   Ms. Binu Tamta,Adv.
                                   Mr. Dhruv Tamta,Adv.

     For Respondent(s)
                                   Mr. Anil Kumar Tandale,Adv.

                                   Mr.   Ajit Kumar Sinha,Sr.Adv.
                                   Mr.   R.K. Rathore,Adv.
                                   Mr.   R.K. Mohanty,Adv.
                                   Mr.   D. S. Mahra,Adv.

                                   Ms. Amita Singh Kalkal,Adv.

                                   Ms. Ranjeeta Rohtagi,Adv.
                                   Mr. Gaurav Sarin,Adv.
                                   Ms. Charul Sarin,Adv.


                          UPON hearing the counsel the Court made the following
                                             O R D E R

Post for hearing on 8th September, 2016.

(Anita Malhotra) (Renu Diwan) Court Master Assistant Registrar