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Supreme Court - Daily Orders

Cit Delhi Iv vs Delhi Tourism And Transport ... on 1 March, 2019

Author: K.M. Joseph

Bench: K.M. Joseph

     ITEM NO.29                                    COURT NO.13                    SECTION I-B

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

     M.A. No.53 of 2019 in M.A. No. 2245/2018 in
     Civil Appeal No(s). 13831/2015

     CIT DELHI IV                                                                 Petitioner(s)

                                                          VERSUS

     DELHI TOURISM AND TRANSPORT DEVELOPMENT
     CORPORATION LTD.                                                            Respondent(s)

     (IA ADMISSION, IA No.178176/2018-RESTORATION, IA No. 3922/19-
     Condonation of delay in filing)

     Date : 01-03-2019 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE K.M. JOSEPH
                                               [IN CHAMBER]

     For Petitioner(s)                     Ms. Sunita Sharma, Adv.
                                           Mrs. Anil Katiyar, AOR

     For Respondent(s)

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

Delay in compliance of order dated 10.09.2018 is condoned.

M.A. No. 53 of 2019 is allowed. M.A. No.2245/2018 is restored to its original number. Two weeks’ time is allowed to the learned counsel for the appellant to deposit cost of Rs.2,500/- with the Supreme Court Secretarial Staff Welfare Association as directed vide order dated 10.09.2018.

Signature Not Verified

(RAJNI MUKHI) (SUNIL KUMAR RAJVANSHI) Digitally signed by SENIOR PERSONAL ASSISTANT BRANCH OFFICER RACHNA Date: 2019.03.06 17:43:14 IST Reason: (Signed order is placed on file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION M.A. NO. 53 OF 2019 (Application for restoration of M.A. No.2245 of 2018) WITH INTERLOCUTORY APPLICATION NO. 3922 OF 2019 (Application for condonation of delay in compliance of order dated 10.09.2018) IN M.A. NO. 2245 OF 2018 IN CIVIL APPEAL NO. 13831 OF 2015 CIT DELHI IV PETITIONER VERSUS DELHI TOURISM AND TRANSPORT DEVELOPMENT CORPORATION LTD. RESPONDENT O R D E R Delay in compliance of order dated 10.09.2018 is condoned.

M.A. No. 53 of 2019 is allowed.

M.A. No.2245/2018 is restored to its original number.

Two weeks’ time is allowed to the learned counsel for the appellant to deposit cost of Rs.2,500/- with the Supreme Court Secretarial Staff Welfare Association as directed vide order dated 10.09.2018.

…………………………………………J. [K.M.JOSEPH] New Delhi;

March 01, 2019