Supreme Court - Daily Orders
Land Acquisition Collector vs Rajinder Singh on 24 April, 2023
Bench: M.R. Shah, C.T. Ravikumar
ITEM NO.37 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). 27649/2022
(Arising out of impugned final judgment and order dated 25-04-2016
in WP(C) No. 4572/2015 passed by the High Court Of Delhi At New
Delhi)
LAND ACQUISITION COLLECTOR Petitioner(s)
VERSUS
RAJINDER SINGH & ORS. Respondent(s)
(IA No.150124/2022-CONDONATION OF DELAY IN FILING and IA
No.150125/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.150126/2022-EXEMPTION FROM FILING O.T.
IA No. 150124/2022 - CONDONATION OF DELAY IN FILING
IA No. 150125/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 150126/2022 - EXEMPTION FROM FILING O.T.
I.A. D. No. 34727/2023 and .A. D. No. 34729/2023)
Date : 24-04-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Ms. Sujeeta Srivastava, AOR
For Respondent(s) Mr. K. S. Rana, AOR
Mr. Aditya Sharma, Adv.
Mr. Anurag Nagar, Adv.
Mr. Nitin Mishra, AOR
Mr. Ishaan Sharma, Adv.
Ms. Mitali Gupta, Adv.
Ms. Shambhavi Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
I.A. D. No. 34727/2023 - application for substitution is allowed and consequently I.A. D. No. 34729/2023 – application for setting aside abatement is also allowed.
At the request of learned counsel appearing on behalf of the contesting respondent(s), put up on 08.05.2023.
Signature Not Verified Digitally signed by Neetu Sachdeva Date: 2023.04.26 13:11:42 IST Reason: (NEETU SACHDEVA) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR