Supreme Court - Daily Orders
Govt. Of Nct Of Delhi vs Gulbir Singh Verma on 11 April, 2022
Bench: A.M. Khanwilkar, Abhay S. Oka
1
ITEM NO.13 COURT NO.3 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). 4937/2022
(Arising out of impugned final judgment and order dated 17-08-2015
in WP(C) No. 3653/2015 passed by the High Court Of Delhi At New
Delhi)
GOVT. OF NCT OF DELHI & ANR. Petitioner(s)
VERSUS
GULBIR SINGH VERMA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.46293/2022-CONDONATION OF DELAY
IN FILING )
Date : 11-04-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s)
Ms. Sujeeta Srivastava, AOR
For Respondent(s)
Mr. Siddharth Batra, AOR
Mr. S.K. Raout, Adv.
Ms. Archana Yadav, Adv.
Ms. Shivani Chawla, Adv.
Mr. Chinmay Dubey, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondents submits that in light of the decision of this Court in Govt. of NCT of Delhi vs Manav Dharam Trust and Anr. reported in (2017) 6 Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2022.04.12 SCC 751 pertaining to the impugned judgment to which the 17:01:17 IST Reason:
petitioners were party, this special leave petition is 2 not maintainable. Let this position be stated on affidavit. We say so because the reported judgment refers to the judgment dated 01.10.2014 of the High Court and not the impugned judgment dated 17.08.2015.
Affidavit be filed within one week and thereafter, one week's time is granted to file rejoinder.
List this matter on 02.05.2022.
In the meantime, status quo as of today, shall be maintained by the parties with regard to the suit property.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)