Supreme Court - Daily Orders
Delhi Development Authority vs Vinod Kumar Luthra on 31 August, 2016
Bench: Kurian Joseph, C. Nagappan
ITEM NO.204 COURT NO.10 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.848/2016
(Arising out of impugned final judgment and order dated 10/03/2015
in WPC No. 7887/2014 passed by the High Court of Delhi at New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
VINOD KUMAR LUTHRA & ORS Respondent(s)
(With office report)
Date : 31/08/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Amrendra Sharan, Sr. Adv.
Mr. Vishnu B. Saharya, Adv.
Mr. Viresh B. Saharya, Adv.
For M/s Saharya & Co.
For Respondent(s) Mr. Manoj K. Mishra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
It appears that a sale deed was executed in the year 1992. Learned counsel for the petitioner to verify the same.
List the matter for hearing on Thursday i.e. 08.09.2016.
(RASHMI DHYANI) (RENU DIWAN) Signature Not Verified SR.P.A. ASSISTANT REGISTRAR Digitally signed by RASHMI DHYANI Date: 2016.09.05 15:20:01 IST Reason: