Delhi High Court - Orders
Union Of India & Anr vs Rajeev Suri & Anr on 28 February, 2020
Author: C.Hari Shankar
Bench: Chief Justice, C.Hari Shankar
$~25,35,36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 119/2020
UNION OF INDIA & ANR ..... Appellants
Versus
RAJEEV SURI & ANR ..... Respondents
+ LPA 121/2020
DELHI DEVELOPMENT AUTHORITY ..... Appellant
Versus
LT COL ANUJ SRIVASTAVA (RETD) & ORS ..... Respondents
+ LPA 122/2020
DELHI DEVELOPMENT AUTHORITY ..... Appellant
Versus
RAJEEV AND ORS. ..... Respondents
Present:- Mr.Tushar Mehta, SG with Ms.Maninder Acharya, ASG
and Mr.Vikas Mahajan, CGSC along with Mr.Krishnesh
Bapat, Mr.Viplav Acharya, Mr.Aakash Varma,
Mr.Prajesh V.S., Mr.Anil Kumar, Ms.Shefali Jaiswal,
Mr.Shikhar Kishore, Advs. for Union of India.
Mr.Ajay Verma, Senior Advocate with Mr.G.S.Oberoi,
ASC, Mr.Ankur Sharma, Adv. for DDA.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE C.HARI SHANKAR
ORDER
% 28.02.2020 C.M.No.7986-87/2020 (exemptions) in LPA No.119/2020 C.M.No.8133-34/2020 (exemptions) in LPA No.121/2020 C.M.No.8138-39/2020 (exemptions) in LPA No.122/2020 Allowed, subject to all just exceptions.
Signature Not Verified Digitally Signed By:PANKAJ KUMAR Location: Signing Date:05.03.2020 12:31LPA 119/2020 & C.Ms.No.7984/2020 (addl. docs.), 7985/2020(stay) LPA 121/2020 & C.Ms.No.8131/2020(stay), 8132/2020 (addl. docs.) LPA 122/2020 & C.Ms.No.8136/2020(stay), 8137/2020 (addl. docs.) Issue notice to the respondents, returnable on 6th May, 2020. In the meanwhile, as an ex parte ad interim order, the operation, implementation and execution of the order dated 11 th February, 2020 passed by the learned Single Judge in W.P.(C) No.1568/2020 and W.P.(C) No.1575/2020, to the extent the direction issued in paragraph 20 is concerned, shall remain stayed till the next date of hearing.
CHIEF JUSTICE C.HARI SHANKAR, J FEBRUARY 28, 2020 'anb' Signature Not Verified Digitally Signed By:PANKAJ KUMAR Location: Signing Date:05.03.2020 12:31