Supreme Court - Daily Orders
N.A.L. Layout Residents Associations vs Bangalore Development Authority on 24 August, 2017
Bench: A.K. Sikri, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
MISCELLANEOUS APPLICATION NOS. 674-675 OF 2017
IN
CIVIL APPEAL NOS. 9790-9791 OF 2017
N.A.L. LAYOUT RESIDENTS ASSOCIATION ... Appellant(s)
VERSUS
BANGALORE DEVELOPMENT AUTHORITY & ORS. ... Respondent(s)
O R D E R
Since the appeals stand decided by judgment dated 09th August, 2017, rendered by this Court and the applicants/ auction purchasers are the beneficiaries of that judgment, they may always approach the Bangalore Development Authority for handing over the possession of the sites which were auctioned in their favour.
With these observations, the applications stand disposed of.
........................, J. [ A.K. SIKRI ] ........................, J. [ ASHOK BHUSHAN ] New Delhi;
August 24, 2017.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2017.08.30 15:55:50 IST Reason: ITEM NO.13 COURT NO.7 SECTION IV-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
M.A. Nos. 674-675/2017 in C.A. Nos. 9790-9791/2017 N.A.L. LAYOUT RESIDENTS ASSOCIATION Petitioner(s) VERSUS BANGALORE DEVELOPMENT AUTHORITY & ORS. Respondent(s) (With IA No.79154/2017-APPROPRIATE ORDERS/DIRECTIONS) Date : 24-08-2017 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Parties Mr. K. Radhakrishnan, Sr. Adv. Mr. Navin Prakash, Adv.
Mr. Rajesh Mahale, Adv.
UPON hearing the counsel the Court made the following O R D E R The applications stand disposed of in terms of the signed order.
(NIDHI AHUJA) (MADHU NARULA)
COURT MASTER COURT MASTER
[Signed order is placed on the file.]