Supreme Court - Daily Orders
Govt. Of Nct Of Delhi vs Rajesh Dua on 3 March, 2023
Author: M.R. Shah
Bench: M.R. Shah
ITEM NO.14 COURT NO.4 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). 4697/2023 @ D.
No. 3901/2023
(Arising out of impugned final judgment and order dated 05-09-2017 in
WP(C) No. 6478/2017 passed by the High Court Of Delhi At New Delhi)
GOVT. OF NCT OF DELHI & ANR. Petitioner(s)
VERSUS
RAJESH DUA & ORS. Respondent(s)
( IA No.40730/2023-CONDONATION OF DELAY IN FILING and IA
No.40737/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.40740/2023-EXEMPTION FROM FILING O.T. )
Date : 03-03-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Ms. Sujeeta Srivastava, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
It is reported that, against the very impugned judgment and order passed by the High Court, the appeal preferred by the Delhi Development Authority being C.A. No. 363 of 2023 is allowed and the impugned judgment and order passed by the High Court is set aside, no further order is required to be passed in the present Special Leave Petition except disposing of the same in terms of the order passed in C.A. No. 363 of 2023 [Delhi Development Authority vs. Rajesh Dua and Ors. Decided on 20.01.2023].
The SLP stands disposed of in terms of the order passed in C.A. No. 363 of 2023.
Pending applications stand disposed of.
Signature Not Verified (R. NATARAJAN) Digitally signed by R Natarajan (NISHA TRIPATHI) Date: 2023.03.04 ASTT. REGISTRAR-cum-PS 11:54:39 IST Reason: ASSISTANT REGISTRAR