Supreme Court - Daily Orders
Anil Kumar Jain . vs Delhi Development Authority on 14 December, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 7221 of 2015
ANIL KUMAR JAIN & ANR. Appellant(s)
VERSUS
DELHI DEVELOPMENT AUTHORITY Respondent(s)
O R D E R
We have heard learned counsel for the parties and perused the record.
Having regard to the peculiar facts and circumstances of the present case, we do not see any ground to interfere with the impugned order.
The appeal is accordingly dismissed. However, this order will not affect any other remedy available to the appellant in accordance with law.
We make it clear that we have not expressed any opinion on the availability of such remedy.
..........................J. (ADARSH KUMAR GOEL) ..........................J. (UDAY UMESH LALIT) New Delhi, December 14, 2017.
Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2017.12.15 16:41:22 IST Reason: ITEM NO.103 COURT NO.11 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Civil Appeal No(s). 7221/2015 ANIL KUMAR JAIN & ANR. Appellant(s) VERSUS DELHI DEVELOPMENT AUTHORITY Respondent(s) Date : 14-12-2017 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE UDAY UMESH LALIT For Appellant(s) Mr. Puneet Jain,Adv.
Ms. Priyal Jain,Adv.
Ms. Ankita Gupta,Adv.
Mr. Abhinav Gupta,Adv.
Ms. Pratibha Jain, AOR For Respondent(s) Mr. Abhinav Mukerji, AOR Ms. Bihu Sharma,Adv.
Ms. Purnima krishna,Adv.
Mr. Siddharth Garg,Adv.
UPON hearing the counsel the Court made the following O R D E R In terms of the signed order, the appeal is dismissed.
Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER COURT MASTER
(Signed order is placed on the file)