Supreme Court - Daily Orders
Delhi Development Authority vs Neelam Saluja on 6 May, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
ITEM NO.45 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
Petition(s) for Special Leave to Appeal (C) No(s).24104/2012
(Arising out of impugned final judgment and order dated 02/01/2012
in RFA No.43/1997 passed by the High Court of Delhi at New Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
NEELAM SALUJA Respondent(s)
(With interim relief and office report)
(For final disposal)
WITH SLP(C) No. 35735/2012
(With Interim Relief and Office Report)
Date : 06/05/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Ms. Binu Tamta, Adv.
Ms.Nikita Shrivastava, Adv.
Mr.Dhruv Tamta, Adv.
For Respondent(s) Mr.Saurabh Kirpal, Adv.
Mr.Siddharth Thakur, Adv.
Mr. Navin Chawla, Adv.
Ms. Manjusha Wadhwa, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner states that it is not necessary to file rejoinder affidavit. In view of the above, pleadings will be deemed to be complete.
Learned counsel for the parties state that hearing in this matter will take some time.
Signature Not VerifiedPost for hearing after four weeks on a day other than Monday and Friday.
Digitally signed by SATISH KUMAR YADAV Date: 2016.05.07 12:09:46 TLT Reason: (SATISH KUMAR YADAV) (RENUKA SADANA) AR-CUM-PS COURT MASTER