Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Delhi Development Authority vs Swarn Singh Chawla on 25 July, 2022

Bench: Chief Justice, Krishna Murari, Hima Kohli

     ITEM NO.813                             COURT NO.1                SECTION XIV­A

                                  S U P R E M E C O U R T O F     I N D I A
                                          RECORD OF PROCEEDINGS

                               R.P.(C) No. 882/2017 In C.A. No. 11846/2016


     DELHI DEVELOPMENT AUTHORITY                                       Petitioner(s)

                                                   VERSUS

     SWARN SINGH CHAWLA & ORS.                                         Respondent(s)

     (FOR CONDONATION OF DELAY IN FILING REVIEW PETITION                  ON IA 1/2017
     SPECIAL BENCH MATTER)

     Date : 25­07­2022 This petition was orally mentioned today.

     CORAM :
                            HON'BLE THE CHIEF JUSTICE
                            HON'BLE MR. JUSTICE KRISHNA MURARI
                            HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)
                                       Ms. Binu Tamta, AOR(Orally mentioned by)

     For Respondent(s)
                                       Mr. Rakesh Kumar, AOR


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

Upon being orally mentioned by the learned counsel appearing for the petitioner seeking tagging of the Review Petition, we deem it appropriate to direct the Registry to tag this matter along with Review Petition (Civil) (Dy.) No.42234/2018 which is likely to be listed for hearing on 26­7­2022.

       (VISHAL ANAND)                                                 (R.S. NARAYANAN)
     ASTT. REGISTRAR­cum­PS                                          COURT MASTER (NSH)
Signature Not Verified

Digitally signed by
VISHAL ANAND
Date: 2022.07.25
18:58:31 IST
Reason: