Supreme Court - Daily Orders
Delhi Development Authority vs Prem Rani @ Prem Saim on 25 February, 2022
Bench: A.M. Khanwilkar, C.T. Ravikumar
ITEM NO.13 Court 3 (Video Conferencing) 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). 29803/2021
(Arising out of impugned final judgment and order dated 12-09-2017
in WP(C) No. 7997/2016 passed by the High Court Of Delhi At New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
PREM RANI @ PREM SAIM & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.18716/2022-CONDONATION OF DELAY
IN FILING and IA No.18718/2022-EXEMPTION FROM FILING O.T. and IA
No.18717/2022-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 25-02-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s)
Ms. Yoothica Pallavi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the application for condonation of delay as well as on the Special Leave Petition, returnable within four weeks.
Dasti, in addition, is permitted.
In the meantime, status quo as of today, shall be maintained by the parties with regard to the suit property.
Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2022.02.26 13:37:59 IST Reason: (DEEPAK SINGH) (VIDYA NEGI)
COURT MASTER (SH) COURT MASTER (NSH)