Supreme Court - Daily Orders
Delhi Development Authority vs Nand Singh(D) Thr. His Lrs. on 21 July, 2014
ITEM NO.26 COURT NO.7 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). 16683/2014
(Arising out of impugned final judgment and order dated
20/03/2014 in RSA No. 45/2014 passed by the High Court Of Delhi
At N. Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
NAND SINGH(D) THR. HIS LRS. Respondent(s)
(with prayer for interim relief)
Date : 21/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. A. Sharan, Sr. Adv.
Mr. Vishnu B. Saharya, Adv.
for M/s Saharya & Co.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
(Parveen Kr. Chawla) (Phoolan Wati Arora)
Court Master Assistant Registrar
Signature Not Verified
Digitally signed by
Parveen Kumar Chawla
Date: 2014.07.22
15:00:02 IST
Reason: