Supreme Court - Daily Orders
Delhi Development Authority vs Khayalwati on 29 July, 2019
Bench: Arun Mishra, M.R. Shah
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ITEM NO.63 COURT NO.4 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). 738/2018
(Arising out of impugned final judgment and order dated 01-08-2017
in WP(C) No. 1174/2017 passed by the High Court Of Delhi At New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
KHAYALWATI & ORS. Respondent(s)
(IA No. 138200/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
WITH
SLP(C) No. 740/2018 (XIV)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
139385/2017
IA No. 139385/2017 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 2877/2018 (XIV)
(IA FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
8406/2018
IA No. 8406/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 2876/2018 (XIV)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
8492/2018
IA No. 8492/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 2878/2018 (XIV)
(FOR
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
8893/2018
IA No. 8893/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 5818/2018 (XIV)
Signature Not Verified
(IA FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
Digitally signed by
JAYANT KUMAR ARORA
Date: 2019.07.31
17:09:23 IST
23310/2018
Reason:
IA No. 23310/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 29-07-2019 These matters were called on for hearing today.
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CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Ashwani Kumar, AOR
Mr. Jay Kumar, Adv.
Mr. Ravinder Nain, Adv.
For Respondent(s) Mr. Lalit Kumar, Adv.
Mr. Shekhar Kumar, AOR
Ms. Rachana Srivastava, AOR
UPON hearing the counsel the Court made the following
O R D E R
List after six weeks.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER