Supreme Court - Daily Orders
Delhi Administration Land And Building ... vs Sudarshan Kumar on 19 August, 2019
Bench: Abhay Manohar Sapre, R. Subhash Reddy
ITEM NO.25 COURT NO.5 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). 25590/2019
(Arising out of impugned final judgment and order dated 31-01-2017
in WP(C) No. 8974/2015 passed by the High Court of Delhi at New
Delhi)
DELHI ADMINISTRATION, LAND AND BUILDING
DEPARTMENT & ORS. Petitioner(s)
VERSUS
SUDARSHAN KUMAR & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.120209/2019-CONDONATION OF DELAY
IN FILING and IA No.120210/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 19-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Ms. Rachana Srivastava, AOR
Ms. Umme Salma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Subject to payment of Rs.15,000/- (Rupees fifteen thousand) by way of cost to Supreme Court Advocates-on- Record Welfare Trust within four weeks from today, delay of 812 days in filing this special leave petition shall stand condoned.
Issue notice.
In the meantime, operation of the impugned order Signature Not Verified Digitally signed by shall remain stayed. ANITA MALHOTRA Date: 2019.08.20 16:52:28 IST Reason: 1 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. (ANITA MALHOTRA) (PARVEEN KUMARI PASRICHA) COURT MASTER COURT MASTER 2