Supreme Court - Daily Orders
Aligarh Development Authority vs Megh Singh on 21 May, 2020
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.1001 SECTION III-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CIVIL) Diary No(s). 2913/2020 in C.A. No.
4821/2016
(Arising out of impugned final judgment and order dated 05-05-2016
in C.A. No. No. 4821/2016 12-02-2019 in C.A. No. No. 4821/2016
passed by the Supreme Court Of India)
ALIGARH DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
MEGH SINGH & ORS. Respondent(s)
IA No. 13655/2020 - CONDONATION OF DELAY IN FILING REVIEW PETITION
IA No. 13667/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 13653/2020 - EXEMPTION FROM FILING O.T. IA No. 13660/2020 - ORAL HEARING Date : 21-05-2020 This matter was circulated today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE VINEET SARAN By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
Issue notice.
Tag with R.P. (C) D. No. 32708 of 2019.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ Date: 2020.05.22 16:11:50 IST Reason: