Supreme Court - Daily Orders
Delhi Development Authority vs M/S Amar Iron Store on 8 May, 2023
Bench: M.R. Shah, C.T. Ravikumar
ITEM NO.31 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 17929/2022
(Arising out of impugned final judgment and order dated 30-10-2017 in WPC
No. 9606/2015 passed by the High Court Of Delhi At New Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
M/S AMAR IRON STORE & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.102532/2022-CONDONATION OF DELAY IN FILING
and IA No.102537/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and
IA No.102533/2022-CONDONATION OF DELAY IN REFILING/CURING THE DEFECTS, IA No.
95064/2023 – APPLICATION FOR IMPLEADMENT, IA No. 95067/2023 – APPLICATION FOR
SETTING ASIDE ABATEMENT & IA No. 95070/2023 – CONDONATION OF DELAY IN FILING
APPLICATION FOR SETTING ASIDE ABATEMENT)
Date : 08-05-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. Nitin Mishra, AOR
Mr. Ishaan Sharma, Adv.
Ms. Mitali Gupta, Adv.
Ms. Sambhavi Sharma, Adv.
For Respondent(s) Mr. Mukul Kumar, AOR
Ms. Astha Tyagi, AOR
Mr. Alok Tripathi, AOR
UPON hearing the counsel the Court made the following
O R D E R
IA No. 95064/2023, IA No. 95067/2023 & IA No. 95070/2023:
Delay in filing Impleadment Application and setting aside abatement is condoned.
Application seeking Impleadment of legal heirs of Respondent No.2 is allowed. Consequently, application for set aside abatement is also allowed.
The Registry is directed to issue fresh notice in the Special Leave Petition on the legal heirs of Respondent No.2, making it returnable on 08.08.2023.Signature Not Verified Digitally signed by R Natarajan
Put up on 08.08.2023.Date: 2023.05.09 16:38:42 IST Reason:
(R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR