Supreme Court - Daily Orders
Delhi Development Authority vs Bhushan Nangia . on 30 January, 2017
Bench: Kurian Joseph, A.M. Khanwilkar
REVISED
ITEM NO.35 COURT NO.6 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)......CC No(s).
1890/2017
(Arising out of impugned final judgment and order dated 21/01/2016
in WPC No. 7678/2015 passed by the High Court of Delhi at New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
BHUSHAN NANGIA AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 30/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Ms Nupuar,Adv.
For Ms. Garima Prashad,Adv.
For Respondent(s) Mr. Rajiv Kumar,Adv .
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner submits that it is a case of subsequent purchaser.
Delay condoned.
Issue notice.
Counter affidavit, if any, be filed within four weeks. Rejoinder affidavit, if any, be filed within two weeks thereafter.
Signature Not Verified Digitally signed by List after six weeks. NARENDRA PRASAD Date: 2017.02.08 17:26:43 IST Reason: (NARENDRA PRASAD) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR ITEM NO.35 COURT NO.6 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)......CC No(s). 1890/2017 (Arising out of impugned final judgment and order dated 21/01/2016 in WPC No. 7678/2015 passed by the High Court of Delhi at New Delhi) DELHI DEVELOPMENT AUTHORITY Petitioner(s) VERSUS BHUSHAN NANGIA AND ORS. Respondent(s) (with appln. (s) for c/delay in filing SLP and c/delay in refiling SLP and office report) Date : 30/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE A.M. KHANWILKAR For Petitioner(s) Ms Nupuar,Adv.
For Ms. Garima Prashad,Adv.
For Respondent(s) Mr. Rajiv Kumar,Adv .
UPON hearing the counsel the Court made the following O R D E R Learned counsel appearing for the petitioner submits that it is a case of subsequent purchaser. Issue notice.
Counter affidavit, if any, be filed within four weeks. Rejoinder affidavit, if any, be filed within two weeks thereafter.
List after six weeks.
(NARENDRA PRASAD) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR