Supreme Court - Daily Orders
Delhi Development Authority vs Risal Singh on 5 July, 2019
Bench: Abhay Manohar Sapre, Indu Malhotra
ITEM NO.29 COURT NO.6 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). 21515/2019
(Arising out of impugned final judgment and order dated 17-08-2017
in WP(C) No. 6530/2015 passed by the High Court of Delhi at New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
RISAL SINGH & ORS. Respondent(s)
(IA No.91887/2019-CONDONATION OF DELAY IN FILING and IA
No.91888/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 05-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Ms. Binu Tamta, AOR
Mr. Dhruv Tamta,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the application for condonation of delay as well as on the special leave petition.
In the meantime, operation of the impugned order shall remain stayed.
Let the matter be listed for orders as soon as the Constitution Bench judgment is rendered in S.L.P.(Civil) Nos.9036-9038 of 2016 – Indore Development Authority & Ors. Etc. v. Manoharlal & Ors. Etc. Signature Not Verified Digitally signed by (ANITA MALHOTRA) (CHANDER BALA) ANITA MALHOTRA Date: 2019.07.06 12:38:12 IST COURT MASTER COURT MASTER Reason: