Supreme Court - Daily Orders
Delhi Development Authority vs Skipper Construction on 21 April, 2014
p#ITEM NO.52 Court No.4 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(s) for Special Leave to Appeal (Civil) No(s).21000/1993
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
SKIPPER CONSTRUCTION AND ANR Respondent(s)
(Office report for direction)
Date: 21/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE DR. JUSTICE B.S. CHAUHAN
HON’BLE MR. JUSTICE J. CHELAMESWAR
For the parties:
Mr. Dayan Krishnan, Sr. Adv. (AC)
Ms. Kamini Jaiswal,Adv.
Mr. Jagjit Singh Chhabra, Adv.
Mr. Anip Sachthey, Adv.
M/s. Suresh A. Shroff & Co.
Mr. K.R. Sasiprabhu, Adv.
Mr. Irshad Ahmad, Adv.
Mr. Ravindra Kumar, Adv.
Mr. V.K. Verma, Adv.
Mr. Shiv Kumar Suri, Adv.
State of Rajasthan Mr. S.S. Shamshery, AAG
Mr. Sandeep Singh, Adv.
Mr. Harshwardhan Rathore, Adv.
UOI Mr. R.K. Rathore, Adv.
Mr. C.U. Sharma, Adv.
Mr. D.S. Mahra, Adv.
Mr. Aditya Sharma, Adv.
Mr. Jagdish C. Toor, Adv.
Mr. Nischal Kumar Neeraj, Adv.
Technology Park Mr. S. Bhatnagar, Adv.
Ms. Sonia Dube, Adv.
Mr. S. Chakraborty, Adv.
M/s Legal Options
Applicant in 191/2012 Mr. Rajiv Dutta, Sr. Adv.
Mr. Rajinder Wali, Adv.
Mr. B.K. Satija, Adv.
Mr. Gaurav Sharma, Adv.
Mr. Anup Chaudhari, Adv.
Mr. Shailendra Sharma, Adv.
Ms. Sushma Suri, Adv.
State of UP Mr. Ameet Singh, Adv.
Ms. Pareena Swarup, Adv.
Ms. Alka Sinha, Adv.
Mr. Anuvrat Sharma, Adv.
IA No. 1 in IA191/12 Mr. Ranjit Kumar, Sr. Adv.
Mr. Rajendera Singhvi, Adv.
Mr. Brij Bhushan, Adv.
Skipper Bhawan Flat
Buyers’ Association Mr. Deeptakirti Verma, Adv.
Mr. Naresh Kumar, Adv.
Mr. Rameshwar Prasad Goyal, Adv.
Mr. Satyendra Kumar, Adv.
Mr. Sandeep Bhalla, Adv.
Mr. Sarad Kumar Singhania, Adv.
Ms. Madhurima Tatia, Adv.
UPON hearing counsel the Court made the following
O R D E R
So far as 1.1 of the issues in the note given by the learned Amicus Curiae pending for consideration by this Court is concerned, learned Commissioner is given extension upto the end of July, 2014. The learned Commissioner will hand over the vacant and peaceful possession of accommodation to the learned District Judge, Tis Hazari, New Delhi.
In IA no....of 2014 filed by Mr. Deeptakirti Verma, Adv. on behalf of Skipper Flat Buyers Association, issue notice to M/s. Skipper Constructions(P) Ltd. Mr. Rajendra Singhvi, Adv. accepts notice. He may file the response within ten days.
So far as second and third issues are concerned, issue notice to M/s. Shikha Developers, C-97, Anand Niketan, New Delhi and M/s. Technology Parks Limited. M/s. Legal Options accepts notice on behalf of M/s. Technology Parks Limited.
-2-I.A. No. 191 of 2012 and I.A. No. 1 of 2014 in IA No. 191 of 2012 are disposed of giving liberty to the parties concerned to approach the appropriate forum for redressal of their grievances in accordance with law. However, the attachment order qua the property bearing no. 23, Jor Bagh, New Delhi vide judgment and order reported in 1995(3) SCC 507 stands released.
List the matter after summer vacation.
T.C.(C) No. 113 of 2006 be listed on the next date.
(DEEPAK MANSUKHANI) (M.S. NEGI) Court Master Assistant Registrar