Supreme Court - Daily Orders
Govt. Of Nct Of Delhi vs Gajraj on 17 April, 2023
Author: M.R. Shah
Bench: M.R. Shah
ITEM NO.11 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). 7865/2023 @ D.
No. 11269/2023
(Arising out of impugned final judgment and order dated 29-11-2017 in
WP(C) No. 12142/2015 passed by the High Court Of Delhi At New Delhi)
GOVT. OF NCT OF DELHI & ANR. Petitioner(s)
VERSUS
GAJRAJ & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.69383/2023-CONDONATION OF DELAY IN FILING)
Date : 17-04-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Ms. Astha Tyagi, AOR
Mr. Abhishekaran Roy, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
It is reported that against the very impugned judgment and order, the beneficiary Department – Delhi Development Authority has preferred a Special Leave Petition being SLP (C) D No. 14605 of 2019 and same is pending for final disposal before this Court.
In that view of the matter, without prejudice to the rights and contentions of the respective parties including the petitioners in the pending proceedings and without affecting the pending proceedings, we dispose of present Special Leave Petition to avoid any duplicacy and/or multiplicity of the proceedings.
However, it is observed and it goes without saying that the parties shall govern by the decision that may be taken in the pending Special Leave Petition preferred by the Delhi Development Authority being SLP (C) D No. 14605 of 2019.
Signature Not Verified With this, the present Special Leave Petition stands disposed Digitally signed by Rof.
Natarajan Date: 2023.04.18 16:48:28 IST Reason: (R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR