Supreme Court - Daily Orders
Delhi Development Authority vs Ishwar Singh (D) Thr. Lrs. . on 13 April, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.10 COURT NO.11 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 for Special Leave to Appeal (C)............ of 2016
(CC No. 5169/2016)
(Arising out of impugned final judgment and order dated 06/10/2015
in WPC No. 8642/2014 passed by the High Court of Delhi at New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
ISHWAR SINGH AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
WITH
S.L.P.(C)...CC No. 5329/2016
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 13/04/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Vishnu B.Saharya, Adv.
Mr. Viresh B.Saharya, Adv.
For M/s Saharya & Co.,Adv.
Ms. Binu Tamta,Adv.
For Respondent(s) Mr. Dharam Raj, Adv.
Dr. Sanjay Gupta, Adv.
Mr. Vishwa Pal Singh,Adv.
Mr. Vivek Narayan Sharma,Adv.
Mr. Sidharth Mahajan, Adv.
Mr. Sandeep Lamba, Adv.
Mr. Rajeev Kumar Jha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2016.04.13 Delay condoned.
17:27:04 IST Reason:It is pointed out by the learned counsel for the respondents that Ishwar Singh had expired when the matter was pending before the High Court and his legal
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representatives have already been impleaded in the High Court. Unfortunately, this aspect has missed the notice of the learned counsel for the petitioner. The legal representatives of Mr. Ishwar Singh-respondent as impleaded in the High Court stand substituted.
Issue notice.
Tag with SLP (C ) 6250/2015.
Post on 26.04.2016.
(Rajni Mukhi) (Renu Diwan)
SR. P.A. COURT MASTER