Supreme Court - Daily Orders
Delhi Development Authority vs Veer Wati on 24 January, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
1
ITEM NO.27 COURT NO.6 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). 1544/2020
(Arising out of impugned final judgment and order dated 18-07-2018
in WP(C) No. 11625/2015 passed by the High Court Of Delhi At New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
VEER WATI & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.8452/2020-CONDONATION OF DELAY IN
FILING and IA No.8453/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 24-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Ashwani Kumar, AOR
Ms. Peeha Verma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Subject to payment of Rs.10,000/- (Rupees Ten Thousand only) by way of cost to the Supreme Court Secretarial Staff Welfare Association within four weeks from today, the delay in filing the special leave petition is condoned. Signature Not Verified
Issue notice.
Digitally signed byCHARANJEET KAUR Date: 2020.01.25 Let the special leave petition be listed for 12:55:37 IST Reason:
orders as soon as the Constitution Bench judgment 2 is rendered in Special Leave Petition (C) Nos.9036- 9038 of 2016-Indore Development Authority & Ors. Etc. v. Manohar Lal & Ors. Etc. In the meantime, operation of the impugned order shall remain stayed.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER