Supreme Court - Daily Orders
Delhi Development Authority vs Sewa Ram on 27 March, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
1
ITEM NO.33 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 33077/2022
(Arising out of impugned final judgment and order dated 22-11-2017
in WP(C) No. 1457/2015 passed by the High Court of Delhi at New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
SEWA RAM & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.197512/2022-CONDONATION OF DELAY
IN FILING and IA No.197513/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 27-03-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
Ms. Manika Tripathy, AOR
Mr. Ashutosh Kaushik, Adv.
Mr. Manish Vashist, Adv.
Mr. Shubham Hasija, Adv.
Ms. Deepti Sharma, Adv.
Mr. Rishabh, Adv.
For Respondent(s)
Mr. Dr. Rajeev Sharma, AOR
Mr. Prashant Sharma, Adv.
Ms. Diksha Sharma, Adv.
Mr. Raghuvir Sharma, Adv.
Mr. Vipin Kumar Sharma, Adv.
Mr. Dharmendra Sharma, Adv.
Ms. Devjani Deka Bharali, Adv.
UPON hearing the counsel, the Court made the following
Signature Not Verified
O R D E R
Digitally signed by BABITA PANDEY Date: 2023.03.28 18:57:49 IST Reason: In view of the letter circulated by the learned counsel for respondent nos. 3 to 18 seeking adjournment for filing counter 2 affidavit/reply, re-list in the month of September, 2023. Counter affidavit/reply would be filed within a period of six weeks from today.
Rejoinder affidavit, if any, may be filed within a period of six weeks after service of the counter affidavit/reply. Interim order to continue.
(BABITA PANDEY) (R.S. NARAYANAN)
COURT MASTER (SH) COURT MASTER (NSH)