Supreme Court - Daily Orders
Delhi Development Authority vs Ranbir Singh Dagar on 26 August, 2022
Bench: D.Y. Chandrachud, A.S. Bopanna
ITEM NO.33 COURT NO.2 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). 762/2022
(Arising out of impugned final judgment and order dated 20-09-2016
in WPC No. 7331/2015 passed by the High Court of Delhi at New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
RANBIR SINGH DAGAR & ORS. Respondent(s)
(WITH IA No. 58456/2022 - CONDONATION OF DELAY IN FILING, IA No.
58457/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 26-08-2022 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Ms. Arti Singh, AOR
Mr. Aakashdeep Singh Roda, adv.
Ms. Pooja Singh, Adv.
Mr. Basant Pal Singh, Adv.
For Respondent(s) Mr. Rajiv Kumar Ghawana, Adv.
Mr. T. V. S. Raghavendra Sreyas, AOR
Ms. Gayatri Gulati Sreyas, Adv.
Mr. Siddharth Vasudev, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by the learned counsel for respondent No.1 for filing counter affidavit, list the matter on 9 September, 2022.
(NEETU KHAJURIA) (SAROJ KUMARI GAUR)
ASTT. REGISTRAR-cum-PS COURT MASTER
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2022.08.27
12:41:06 IST
Reason: