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Delhi Development Authority vs Anguri Devi on 13 November, 2018

Bench: Abhay Manohar Sapre, Indu Malhotra

                                                                                            1

     ITEM NO.8+10+11                         COURT NO.8                   SECTION XIV

                    S U P R E M E C O U R T O F I N D I A
                            RECORD OF PROCEEDINGS
     SPECIAL LEAVE PETITION (CIVIL) Diary No(s).33013/2018
     (Arising out of impugned final judgment and order dated 08-08-2017
     in WP(C) No.11148/2015 passed by the High Court of Delhi at New
     Delhi)

     DELHI DEVELOPMENT AUTHORITY                                           PETITIONER(S)

                                                    VERSUS

     ANGURI DEVI & ORS.                                                    RESPONDENT(S)

     (FOR ADMISSION and I.R. and IA No.153436/2018-CONDONATION OF
     DELAY IN FILING and IA No.153438/2018-EXEMPTION FROM FILING C/C
     OF THE IMPUGNED JUDGMENT and IA No.153435/2018-CONDONATION OF
     DELAY IN REFILING)

     WITH

     Diary No.35892 of 2018
     (FOR ADMISSION and IR and IA No.153395/2018-CONDONATION OF DELAY
     IN FILING and IA No.153397/2018-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Diary No.35903 of 2018
     (FOR ADMISSION and I.R. and IA No.152520/2018-CONDONATION OF
     DELAY IN FILING and IA No.152522/2018-EXEMPTION FROM FILING C/C
     OF THE IMPUGNED JUDGMENT)

     Date : 13-11-2018 These petitions were called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
                          HON'BLE MS. JUSTICE INDU MALHOTRA

     For Petitioner(s)
                                       Ms.Garima Prashad, Adv.
                                       Ms.Poonam Anand, Adv.
     For Respondent(s)

                           UPON hearing the counsel the Court made the following
                                              O R D E R

Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2018.11.15 Delay condoned.

Issue notice.

In the meantime, operation of the impugned order shall remain stayed.

It is stated at the Bar that the issue which is the subject matter of these special leave petitions are pending consideration before the larger Bench in S.L.P. (Civil) No.9036-9038 of 2016 - Indore Development Authority & Ors. Etc. vs. Manoharlal & Ors. Etc. Let the matters be listed for orders as soon as the Constitution Bench judgment is rendered.

     (Ashok Raj Singh)                 (Chander Bala)
       Court Master                      Court Master