Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Delhi Development Authority vs Bhola Nath Sharma Dead Through Lrs . on 12 August, 2016

Bench: Anil R. Dave, L. Nageswara Rao

                                                                                      REVISED
     ITEM NO.42 (MM)                             COURT NO.2                   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).   19123/2016

     (Arising out of impugned final judgment and order dated 23/03/2016
     in LAAP No. 109/2013 passed by the High Court of Delhi at New
     Delhi)

     DELHI DEVELOPMENT AUTHORITY                                           Petitioner(s)

                                                     VERSUS

     BHOLA NATH SHARMA DEAD THROUGH LRS AND ORS.                           Respondent(s)

     (with appln. (s) for exemption from filing c/c of the impugned
     judgment and interim relief and office report)


     Date : 12/08/2016 This petition was called on for hearing today.


     CORAM :
                             HON'BLE MR. JUSTICE ANIL R. DAVE
                             HON'BLE MR. JUSTICE L. NAGESWARA RAO


     For Petitioner(s)                 Mr.   A. Sharan,Sr.Adv.
                                       Mr.   Vishnu B. Saharya,Adv.
                                       Mr.   Viresh B. Saharya,Adv.
                                       For   M/s Saharya & Co.,AOR

     For Respondent(s)                 Dr.   Rajiv Dhawan,Sr.Adv.
                                       Mr.   Dhruv Mehta,Sr.Adv.
                                       Mr.   Aman Vachher,Adv.
                                       Ms.   Madhurima Mridul,Adv.
                                       Mr.   Ashutosh Dubey,Adv.
                                       Mr.   harsh Sharma,Adv.
                                       Mr.   Abhishek C.,Adv.
                                       Mr.   Sagar Mehra,Adv.
                                       Mr.   P. N. Puri,Adv.

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

List on 29.08.2016.

Digitally signed by
NARENDRA PRASAD
Date: 2016.08.31
14:54:46 IST
Reason:




            (NARENDRA PRASAD)                                 (SHAKTI PARKASH SHARMA)
              COURT MASTER                                         COURT MASTER
ITEM NO.42 (MM)                 COURT NO.2                   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).   19123/2016

(Arising out of impugned final judgment and order dated 23/03/2016 in LAAP No. 109/2013 passed by the High Court of Delhi at New Delhi) DELHI DEVELOPMENT AUTHORITY Petitioner(s) VERSUS BHOLA NATH SHARMA DEAD THROUGH LRS AND ORS. Respondent(s) (with appln. (s) for exemption from filing c/c of the impugned judgment and interim relief and office report) Date : 12/08/2016 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE L. NAGESWARA RAO For Petitioner(s) M/s Saharya & Co.,AOR For Respondent(s) Dr. Rajiv Dhawan,Sr.Adv.

Mr. Dhruv Mehta,Sr.Adv. Mr. Aman Vachher,Adv.

Ms. Madhurima Mridul,Adv. Mr. Ashutosh Dubey,Adv. Mr. harsh Sharma,Adv.

Mr. Abhishek C.,Adv.

Mr. Sagar Mehra,Adv.

Mr. P. N. Puri,Adv.

UPON hearing the counsel the Court made the following O R D E R List on 29.08.2016.

  (NARENDRA PRASAD)                          (SHAKTI PARKASH SHARMA)
    COURT MASTER                                  COURT MASTER