Supreme Court - Daily Orders
Delhi Development Authority vs Arun Mehra on 1 March, 2019
Bench: Abhay Manohar Sapre, Dinesh Maheshwari
ITEM NO.18 COURT NO.7 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). 6315/2019
(Arising out of impugned final judgment and order dated 11-01-2018
in WP No. 48/2015 passed by the High Court of Delhi at New Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
ARUN MEHRA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.33982/2019-CONDONATION OF DELAY
IN FILING and IA No.33983/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 01-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Ms. Binu Tamta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
In the meantime, operation of the impugned order shall remain stayed.
Let the matter be listed for orders as soon as the Constitution Bench judgment is rendered in S.L.P.(Civil) Nos.9036-9038 of 2016 – Indore Development Authority & Ors. Etc. v. Manoharlal & Ors. Etc. Signature Not Verified Digitally signed by (ANITA MALHOTRA) (CHANDER BALA) ANITA MALHOTRA Date: 2019.03.02 12:13:00 IST COURT MASTER COURT MASTER Reason: