Supreme Court - Daily Orders
Delhi Development Authority vs Raj Kumar Arora on 17 March, 2023
Bench: M.R. Shah, C.T. Ravikumar
ITEM NO.12 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). 3079/2023
(Arising out of impugned final judgment and order dated 15-12-2017 in
WPC No. 6036/2016 passed by the High Court Of Delhi At New Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
RAJ KUMAR ARORA & ORS. Respondent(s)
( IA No.45898/2023-CONDONATION OF DELAY IN FILING and IA
No.45901/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 17-03-2023 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. Manika Tripathy, AOR
Mr. Ashutosh Kaushik, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It is the case on behalf of the petitioner that the original writ petitioner before the High Court was the subsequent purchaser. It is submitted that, despite the fact that the same was pointed out by way of counter before the High Court, the same has not been considered and/or appreciated by the High Court.
Issue notice on the application for condonation of delay as well as on the Special Leave Petition, making it returnable on 24.04.2023.
Dasti, in addition, is permitted.
Signature Not VerifiedDigitally signed by R Natarajan Respondents be served within a period of 10 days from today. Date: 2023.03.21 16:55:57 IST Reason:
(R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR