Supreme Court - Daily Orders
Delhi Development Authority vs Deep Chand on 11 April, 2023
Bench: B.R. Gavai, Aravind Kumar
ITEM NO.36 COURT NO.8 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). 53/2021
(Arising out of impugned final judgment and order dated 01-08-2017
in WPC No. 8216/2015 passed by the High Court of Delhi at New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
DEEP CHAND & ORS. Respondent(s)
(IA No. 2570/2021 - CONDONATION OF DELAY IN FILING
IA No. 2568/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 11-04-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s)
Mr. Ashwani Kumar, AOR
Mr. Anshay Dhatwalia, Adv.
For Respondent(s)
Ms. Astha Tyagi, AOR
Mr. Abhishekaran Roy, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. Learned counsel for the petitioner seeks two weeks’ time to take instructions as to whether the petitioner is willing to pay compensation as per the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.
2. List after two weeks.
Signature Not Verified Digitally signed by Narendra Prasad (NARENDRA PRASAD) Date: 2023.04.12 18:21:46 IST (ANJU KAPOOR) Reason: ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)