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Union Of India Land Acquisition ... vs Roop Chand Vashisht on 2 July, 2018

Bench: Adarsh Kumar Goel, S. Abdul Nazeer

     ITEM NO.23                            COURT NO.9                        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). 16510/2018

     (Arising out of impugned final judgment and order dated 02-08-2016
     in WP(C) No. 8044/2014 passed by the High Court Of Delhi At New
     Delhi)

     UNION OF INDIA LAND ACQUISITION COLLECTOR                                Petitioner(s)

                                                     VERSUS

     ROOP CHAND VASHISHT & ORS.                         Respondent(s)
     (FOR ADMISSION and I.R. and IA No.72370/2018-CONDONATION OF DELAY
     IN FILING and IA No.72372/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT )

     Date : 02-07-2018 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
                         HON'BLE MR. JUSTICE S. ABDUL NAZEER


     For Petitioner(s)              Ms. Rachana Srivastava, AOR
                                    Ms. Monik,Adv.

     For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                            O R D E R

Delay condoned.

Issue notice.

In the meantime, there shall be stay of operation of the impugned order of the High Court.

List after decision of larger Bench in Special Leave Petition (c) Nos.9036-9038 of 2016 etc. – Indore Development Authority & Etc. and Ors.

vs. Manoharlal and Ors. Etc. And Ors. Digitally signed by MADHU BALA Date: 2018.07.02 16:57:25 IST Reason: (MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER