Supreme Court - Daily Orders
Ghaziabad Dev. Authority vs Devendra Kumar on 2 February, 2015
Bench: Anil R. Dave, Shiva Kirti Singh
CORRECTED
ITEM NO.11 COURT NO.3 SECTION XI
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). 7966/2014
(Arising out of impugned final judgment and order dated 02/05/2013
in SA No. 507/2013 passed by the High Court Of Judicature at
Allahabad)
GHAZIABAD DEV. AUTHORITY Petitioner(s)
VERSUS
DEVENDRA KUMAR & ANR Respondent(s)
Date : 02/02/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Rajeev Dubey, Adv.
Mr. Devesh Kumar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Issue fresh notice to the unserved respondents, returnable on 10.04.2015.
Dasti, in addition, is permitted.
(Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2015.06.30 12:16:42 IST Reason: