Supreme Court - Daily Orders
Delhi Development Authority vs Kuldeep Singh on 7 January, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.7 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). 41709/2019
(Arising out of impugned final judgment and order dated 01-08-2016
in WP(C) No. 7139/2015 passed by the High Court Of Delhi At New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
KULDEEP SINGH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.193636/2019-CONDONATION OF DELAY
IN FILING and IA No.193638/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 07-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s)
Ms. Arti Singh, AOR
Ms. Navjot Neelam, Adv.
Mr. Aakashdeep Singh Reda, Adv.
Ms. Pooja Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the application for condoantion of delay as well as on the Special Leave Petition.
List the matter after pronouncement of judgment in SLP(C) Nos. 9036-9038 of 2016.
In the meantime, the operation of the impugned order shall remain stayed.
Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2020.01.07 17:00:06 IST Reason: (DEEPAK SINGH) (VIDYA NEGI)
COURT MASTER (SH) COURT MASTER (NSH)