Supreme Court - Daily Orders
Delhi Development Authority vs Kiran Kumar Anand on 8 February, 2019
Bench: Abhay Manohar Sapre, Dinesh Maheshwari
ITEM NO.23 COURT NO.6 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). 3435/2019
(Arising out of impugned final judgment and order dated 06-03-2018
in WP(C) No.3903/2015 passed by the High Court of Delhi at New
Delhi)
DELHI DEVELOPMENT AUTHORITY PETITIONER(S)
VERSUS
KIRAN KUMAR ANAND & ORS. RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.21048/2019-CONDONATION OF DELAY
IN FILING)
Date : 08-02-2019 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)
Mr.Ashwani Kumar, AOR
Ms.Kumud Lata Das, Adv.
Mr.Jay Kumar, Adv.
Mr.Ravinder Nain, Adv.
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.
It is stated at the Bar that the issue which is the subject matter of this special leave petition is pending consideration before the larger Bench in S.L.P. (Civil) No.9036-9038 of 2016 - Indore Development Authority & Ors. Etc. vs. Manoharlal & Ors. Etc. Let the matter be listed for orders as soon as the Signature Not VerifiedConstitution Bench judgment is rendered. Digitally signed by ANITA MALHOTRA Date: 2019.02.09 10:13:59 IST Reason: (Ashok Raj Singh) (Chander Bala) Court Master Court Master