Supreme Court - Daily Orders
Government Of Nct Of Delhi vs Mohan Lal on 16 January, 2023
Bench: M.R. Shah, C.T. Ravikumar
ITEM NO.18 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 57/2020
(Arising out of impugned final judgment and order dated 09-05-2017
in WP(C) No. 316/2016 passed by the High Court Of Delhi At New
Delhi)
GOVERNMENT OF NCT OF DELHI & ORS. Petitioner(s)
VERSUS
MOHAN LAL & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.15762/2020-CONDONATION OF DELAY
IN FILING )
Date : 16-01-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Ms. Astha Tyagi, AOR
Mr. Dinesh Chander Trehan, Adv.
Ms. Diksha Narula, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the decision of the Constitution Bench of this Court Indore Development Authority vs. Manoharlal and Others, (2020) 8 SCC 129, issue notice for final disposal on the application for condonation of delay as well as on the Special Leave Petition, making it returnable on 27.02.2023.
Dasti service, in addition, is permitted. The respondents be served within a period of ten days from today.
Signature Not VerifiedDigitally signed by Neetu Sachdeva Date: 2023.01.17 16:08:23 IST Reason:
(NEETU SACHDEVA) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR