Central Information Commission vs D.D.A . on 12 September, 2023

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Supreme Court - Daily Orders

Central Information Commission vs D.D.A . on 12 September, 2023

Bench: Vikram Nath

                                       IN THE SUPREME COURT OF INDIA
                                        CIVIL APPELLATE JURISDICTION



                                MISCELLANEOUS APPLICATION NO.       1948 OF 2023

                                                      IN

                                       CIVIL APPEAL NO. 2230 OF 2012




                         CENTRAL INFORMATION COMMISSION                     APPLICANT(S)/
                                                                       APPELLANT(S)

                                                     VERSUS


                      D.D.A . & ANR.                                    RESPONDENT(S)




                                               O R D E R

Application ( IA No.176904/2023) is allowed.

2. Appeal is restored to its original number.

3. Miscellaneous Application is disposed of.

4. Civil Appeal No. 2230/2012 is taken on Board.

5. Parties are permitted to file additional affidavit within two weeks.

6. Interim order(s) granted earlier to revive and Signature Not Verified Digitally signed by SONIA BHASIN Date: 2023.09.13 to continue until further orders.

14:44:47 IST Reason: 1

7. List the matter after two weeks ……………………………………………. .J. [VIKRAM NATH] ……………………………………………. .J. [ AHSANUDDIN AMANULLAH] NEW DELHI;

SEPTEMBER 12, 2023.





                                                             2
ITEM NO.9                 COURT NO.12                SECTION XIV-A

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

Miscellaneous Application No. 1948/2023 in C.A. No. 2230/2012 (Arising out of impugned final judgment and order dated 24-08-2023 in C.A. No. No. 2230/2012 passed by the Supreme Court of India) CENTRAL INFORMATION COMMISSION Petitioner(s) VERSUS D.D.A . & ANR. Respondent(s) (FOR ADMISSION and IA No.176904/2023-RESTORATION IA No. 176904/2023 - RESTORATION) Date : 12-09-2023 This matter was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE VIKRAM NATH HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH For Petitioner(s) Mr. R Venkataramani, Attorney General for India Mr. K M Nataraj, Solicitor General Mr. Yashraj Singh Bundela, Adv. Mrs. Shaurya R Rai, Adv.

Mr. Vinayak Sharma, Adv.

Ms. Sneha Kalita, Adv.

Mr. Anandh Venkataramni, Adv. Mrs. Vijayalakshmi Venkataramani, Adv. Mr. Vinayak Mehrotra, Adv.

Ms. Mansi Sood, Adv.

Mr. Chitvan Singhal, Adv.

Ms. Sonali Jain, Adv.

Mr. Abhishek Kumar Pandey, Adv. Mr. Raman Yadav, Adv.

Mr. Kartikey Aggarwal, Adv. Mr. Arvind Kumar Sharma, AOR For Respondent(s) Ms. Binu Tamta, AOR UPON hearing the counsel the Court made the following O R D E R Application ( IA No.176904/2023) is allowed.

2. Appeal is restored to its original number.

3. Miscellaneous Application is disposed of.

4. Civil Appeal No. 2230/2012 is taken on Board.

5. Parties are permitted to file additional affidavit within two weeks.

6. Interim order(s) granted earlier to revive and to continue until further orders.

7. List the matter after two weeks (SONIA BHASIN) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH) [Signed Order is placed on the file] 4

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