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Delhi Development Authority vs M/S Runwell(India) Pvt. Ltd. And Ors. on 11 September, 2017

Bench: Kurian Joseph, R. Banumathi

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                                         IN THE SUPREME COURT OF INDIA
                                          CIVIL APPELLATE JURISDICTION

                                                 MA No. 793 of 2017

                                                          IN

                                         CIVIL APPEAL NO. 6163 OF 2017

                         DELHI DEVELOPMENT AUTHORITY                           Petitioner(s)

                                                         VERSUS

                         M/S RUNWELL(INDIA) PVT. LTD. AND ORS.                 Respondent(s)

                                                         WITH

                                                    M.A. 794 OF 2017

                                                          IN

                                         CIVIL APPEAL NO. 6191 OF 2017

                                                         WITH

                                                    M.A. 795 OF 2017

                                                          IN

                                         CIVIL APPEAL NO. 6185 OF 2017

                                                       O R D E R

Respondent No. 1 (in all three matters) seek a clarification to the effect that there is a likelihood of their ownership being misunderstood in view of the fact that their cases were clubbed along with the cases of subsequent purchasers. We have made it amply clear in the Judgment itself that we Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2017.09.15 13:11:07 IST have not examined the issue of the title. The Reason: Judgment is only on a principle.

Therefore, if the applicants are the original owners, they are the original owners and it is not required for this Court to give an endorsement since that was not an issue before this Court.

In view of the above, these applications are disposed of.

.......................J. [ KURIAN JOSEPH ] .......................J. [ R. BANUMATHI ] New Delhi;

September 11, 2017.

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ITEM NO.47                  COURT NO.4                  SECTION XIV

                 S U P R E M E C O U R T O F      I N D I A
                         RECORD OF PROCEEDINGS

          MA No. 793 of 2017 in Civil Appeal No(s).     6163/2017

DELHI DEVELOPMENT AUTHORITY                              Petitioner(s)

                                   VERSUS

M/S RUNWELL(INDIA) PVT. LTD. AND ORS.                    Respondent(s)

(FOR ADMISSION and MODIFICATION) WITH MA 794/2017 in C.A. No. 6191/2017 (XIV) (FOR ADMISSION and MODIFICATION) MA 795/2017 in C.A. No. 6185/2017 (XIV) (FOR ADMISSION and MODIFICATION) Date : 11-09-2017 These matters were called on for hearing today.

CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MRS. JUSTICE R. BANUMATHI Counsel for the parties Ms. Rachana Srivastava, AOR Ms. Monika, Adv.

Mr. Sukrit R. Kapoor, Adv.

Mr. Nitya Madhusoodhanan, Adv.

Mr. Vibhu Shanker Mishra, Adv. Ms. Sunita Sharma, Adv.

Mr. B. V. Balram Das, Adv.

Mr. Kuldeep Chauhan, Adv.

Mr. Anup Kumar, Adv.

Mr. B. Tripathy, Adv.

Mr. Randhir Pandey, Adv.

Ms. Neha Jaiswal, Adv.

Mr. Dhruv Tamta, Adv.

Ms. Binu Tamta, AOR  4 UPON hearing the counsel the Court made the following O R D E R The applications are disposed of in terms of the signed order.

(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file)