Supreme Court - Daily Orders
Delhi Development Authority vs Human Care Medical Charitable Trust on 25 July, 2016
¾ ITEM NO.11 COURT NO.13 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 (C)......CC No(s).
12875/2016
(Arising out of impugned final judgment and order dated 02/02/2016
in LPA No. 528/2012 passed by the High Court Of Delhi At New Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
HUMAN CARE MEDICAL CHARITABLE TRUST Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 25/07/2016 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
HON’BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Govind Goel, Adv.
Mr. Abhinav Mukerji,Adv.
Mr. Siddharth Garg, Adv.
Mrs. Binu Sharma, Adv.
Mr. Ankit Goel, Adv.
Mr. Desam Sudhakara Reddy, Adv.
Ms. Purnima Krishna, Adv.
For Respondent(s) Mr. Harish N. Salve, Sr. Adv.
Mr. Sandeep Sethi, Sr. Adv.
Mr. Rajesh Yadav, Adv.
Mr. Neeraj Yadav, Adv.
Ms. Mahima Gupta,Adv.
Mr. Siddharth Arora, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
Special Leave Petition is dismissed.
Signature Not VerifiedInterlocutory Applications, if any, shall stand Digitally signed by NEELAM GULATI Date: 2016.07.25 disposed of.
16:48:29 IST Reason:
(NEELAM GULATI) (MADHU NARULA) COURT MASTER COURT MASTER