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Supreme Court - Daily Orders

Government Of Nct Of Delhi vs Gita Sabharwal on 5 September, 2022

Bench: Sanjay Kishan Kaul, Abhay S. Oka

     ITEM NO.49                             COURT NO.3                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). 29469/2021

     (Arising out of impugned final judgment and order dated 13-09-2017
     in WPC No. 3442/2015 passed by the High Court Of Delhi At New
     Delhi)

     GOVERNMENT OF NCT OF DELHI & ANR.                                 Petitioner(s)

                                                   VERSUS

     GITA SABHARWAL & ANR.                                             Respondent(s)

     (IA No. 163537/2021 - CONDONATION OF DELAY IN FILING
      IA No. 163538/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 163539/2021 - EXEMPTION FROM FILING O.T.) WITH Diary No(s). 21746/2022 (XIV) (IA No. 100152/2022 - CONDONATION OF DELAY IN FILING IA No. 100153/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 100156/2022 - EXEMPTION FROM FILING O.T. IA No. 100155/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 05-09-2022 These matters were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE ABHAY S. OKA For Petitioner(s) Ms. Sujeeta Srivastava, AOR For Petitioner(s)/ Ms. Niharika Ahluwalia, AOR Respondent(s) Ms. Ishita Deswal, Adv.
For Respondent(s) Signature Not Verified UPON hearing the counsel the Court made the following Digitally signed by BALA PARVATHI Date: 2022.09.06 O R D E R 18:14:32 IST Reason:
Applications for exemption from filing C/C of the impugned judgment, exemption from filing O.T. and permission to file additional documents/facts/annexures are allowed. Diary No(s). 29469/2021 We posed a query to learned counsel for the petitioner as to how mere change of law can entitle the petitioner to approach this Court after a period of more than four years. Learned counsel for the petitioner seeks some time to satisfy this Court with judicial pronouncements. Diary No(s). 21746/2022 Learned counsel for the petitioner who is the beneficiary to the acquisition seeks to place on record the current status of the land of which they claim to have taken possession in 2006 with photographs.
List on 19.10.2022.
[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)