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New Okhla Industrial Development ... vs Kendriya Karamchari Sehkari ... on 8 September, 2014

Bench: Ranjan Gogoi, R.K. Agrawal

     ITEM NO.12                           COURT NO.11                 SECTION XI

                                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)......CC         NO(S).
     10463/2014
     (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 19/11/2013
     IN CMWP NO. 61630/2005 PASSED BY THE HIGH COURT OF JUDICATURE AT
     ALLAHABAD)

     NOIDA                                                            Petitioner(s)
                                                  VERSUS

     KENDRIYA KARAMCHARI SEHKARI G.N.SAM.& ORS          Respondent(s)
     (WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
          WITH
     S.L.P.(C)...CC NO. 10727/2014
     (WITH APPLN.(S) FOR C/DELAY IN FILING SLP AND APPLN.(S) FOR C/DELAY
     IN REFILING SLP AND OFFICE REPORT)

     S.L.P.(C)...CC NO. 11098/2014
     (WITH APPLN.(S) FOR C/DELAY IN FILING SLP)

     Date : 08/09/2014 These petitions were called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE RANJAN GOGOI
                              HON'BLE MR. JUSTICE R.K. AGRAWAL

     For Petitioner(s)                   Mr. L.N. Rao, Sr. Adv.
                                         Mr. Ravindra Kumar, Adv.

     For Respondent(s)                   Mr.   S.R. Singh, Sr. Adv.
                                         Mr.   Ankur Prakash, Adv.
                                         Mr.   Aditya Parolia, Adv.
                                         Mr.   Piyush Singh, Adv.

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

Heard learned counsel for the petitioner and perused the relevant material.

Delay condoned in all the Special Leave Petitions.

Issue notice in all the Special Leave Petitions.

 In the meantime, operation of the impugned judgment and order dated 19th November, 2013 insofar as sale deeds between 13th November, 1976 and 3rd June, 1981 shall remain stayed.

Mr. Ankur Prakash, Advocate on record, accepts notice on behalf of respondent No.1 [VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER Page No.2 of 2