Supreme Court - Daily Orders
Kewal Joshi vs Delhi Development Authority on 3 October, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.19 COURT NO.11 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). 25324/2017
(Arising out of impugned final judgment and order dated 03-05-2017
in SA No. 3/2016 passed by the High Court Of Delhi At New Delhi)
KEWAL JOSHI Petitioner(s)
VERSUS
DELHI DEVELOPMENT AUTHORITY Respondent(s)
(FOR ADMISSION and I.R. and IA No.87450/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.87448/2017-CONDONATION OF
DELAY IN REFILING)
Date : 03-10-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Ms. Prerna Mehta, AOR
Mr. Rohit Singh, Adv.
Mr. Devsh Tripathi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
The special leave petition is dismissed. Pending applications, if any, shall stand disposed of.
(SHASHI SAREEN) (SAROJ KUMARI GAUR)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
SHASHI SAREEN
Date: 2017.10.04
16:35:52 IST
Reason: