Supreme Court - Daily Orders
Delhi Development Authority vs Jai Prakash Gupta on 28 February, 2023
Bench: B.R. Gavai, Vikram Nath, Sanjay Karol
ITEM NO.12 COURT NO.8 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MISCELLANEOUS APPLICATION...@ Diary No(s). 5303/2023
in D No. 12909/2022
(Arising out of impugned final judgment and order dated 25-07-2022
in D No. 12909/2022 passed by the Supreme Court of India)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
JAI PRAKASH GUPTA & ORS. Respondent(s)
(IA No. 26732/2023 - CONDONATION OF DELAY IN FILING
IA No. 26730/2023 - RECALLING THE COURTS ORDER)
Date : 28-02-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Ms. Shalini Chandra, AOR
Mr. Abhishek Kumar Pandey, Adv.
Mr. Nishit Agrawal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. Issue notice.
3. Tag with SLP(C) No….Diary No.17623/2021.
(NARENDRA PRASAD) Signature Not Verified (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS Digitally signed by Narendra Prasad COURT MASTER (NSH) Date: 2023.03.01 17:54:17 IST Reason: