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Delhi Development Authority vs M/S. Goodview Apartments Pvt. Ltd. . on 11 January, 2016

Bench: Kurian Joseph, Rohinton Fali Nariman

     ITEM NO.30                                  COURT NO.12                 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).    29537/2015

     (Arising out of impugned final judgment and order dated 25/05/2015
     in WPC No. 7728/2014 passed by the High Court Of Delhi At New
     Delhi)

     DELHI DEVELOPMENT AUTHORITY                                             Petitioner(s)

                                                        VERSUS

     M/S. GOODVIEW APARTMENTS PVT. LTD. AND ORS.                             Respondent(s)

     (with application for exemption from filing c/c of the impugned
     Judgment and interim relief and office report)

     WITH
     S.L.P.(C)...CC No. 18819/2015
     (With appln.(s) for c/delay in filing SLP and Office Report)

     Date : 11/01/2016 These petitions were 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.
                                           Mr.   Vishnu B. Saharya, Adv.
                                           Mr.   Viresh B. Saharya, Adv.
                                           for   M/s Saharya & Co.

                                           Ms. Garima Prashad, Adv.

     For Respondent(s)                     Mr. Manoj K. Mishra, Adv.
                                           Mr. Sandeep Kumar Dwivedi, Adv.
                                           Mr. Pradeep Kumar Dwivedi, Adv.

                                           Mr. Rajiv Ranjan Dwivedi, Adv.

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

Delay condoned.

Issue notice, returnable on 29.03.2016.

Tag with SLP (C) 6250 of 2015.

16:09:25 IST
Reason:




                          (Jayant Kumar Arora)                      (Renu Diwan)
                                Sr. P.A.                            Court Master