Supreme Court - Daily Orders
Delhi Development Authority vs Dhanwan Singh on 17 October, 2022
ITEM NO.1717 COURT NO.12 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) No(s). 6568/2020
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
DHANWAN SINGH & ORS. Respondent(s)
IA No. 141038/2022 - INTERVENTION APPLICATION)
Date : 17-10-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA
[IN CHAMBER]
For Petitioner(s) Ms. Arti Singh, AOR
Mr. Aakash Deep Singh Roda, Adv.
Ms. Pooja Singh, Adv.
Mr. Basant Pal Singh, Adv.
For Respondent(s)
Mr. Gaurav Dhingra, AOR
Ms. Sujeeta Srivastava, AOR
Ms. Chembugari Abheeshha, Adv.
Mr. A. Sirajudeen, Sr. Adv.
Mr. Randhir Kumar Singh, Adv.
Ms. Manjeet Chawla, AOR
UPON hearing the counsel the Court made the following
O R D E R
No case is made out so far as intervention application is concerned. If the applicant seeking intervention has any legal rights to assert, he or she may do so by way of any independent Signature Not Verified proceedings, in accordance with law.
Digitally signed byARJUN BISHT Date: 2022.10.22 10:32:33 IST Reason:
However, so far as the special leave petition filed by the 1 Delhi Development Authority is concerned, the petitioner seeking intervention is not a necessary party.
In view of the same, the learned counsel for the petitioner wishes to withdraw the intervention application being IA No. 141038/2022 . Permission sought for is granted. Pending applications, if any, stand disposed of. Registry to proceed further.
(HARSHITA UPPAL) (MATHEW ABRAHAM)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
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