Supreme Court - Daily Orders
Delhi Development Authority vs Hello Home Education Society on 13 July, 2022
Bench: Dinesh Maheshwari, Aniruddha Bose
SLP (C) Nos. 9867-9868 OF 2022
ITEM NO.11 COURT NO.13 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C) Nos. 9867-9868/2022
(Arising out of impugned final judgment and order dated 12-11-2021
in LPA No. 224/2019 22-02-2022 in RP No. 15/2022 passed by the High
Court of Delhi at New Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
HELLO HOME EDUCATION SOCIETY Respondent(s)
(FOR ADMISSION and I.R. and IA No.79242/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 13-07-2022 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Tushar Mehta, Ld. SG
Mr. Nitin Mishra, AOR
Mr. Shreeyash U. Lalit, Adv.
Ms. Akshita Goyal, Adv.
For Respondent(s) Mr. Ravi Prakash Mehrotra, Sr. Adv.
Mr. Dilip Singh, Adv.
Mr. Apoorv Srivastava, Adv.
Dr. Vinod Kumar Tewari, AOR
UPON hearing the counsel the Court made the following
O R D E R
We have heard the learned Solicitor General and the learned counsel for the respondent on caveat.
The matter requires consideration.
Issue notice.
Signature Not Verified Learned counsel Dr. Vinod Kumar Tewari accepts notice on Digitally signed by Rajni Mukhi Date: 2022.07.13behalf of the respondent.
17:43:16 IST Reason: 1SLP (C) Nos. 9867-9868 OF 2022 Counter affidavit may be filed within four weeks.
Petitioners shall have two weeks thereafter to file rejoinder affidavit, if so advised.
In the meanwhile and until further orders, the operation and effect of the impugned order shall remain stayed.
List these petitions after six weeks.
(NEETA SAPRA) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH) 2