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Delhi Development Authority vs Ashok Garg on 19 August, 2019

Bench: Abhay Manohar Sapre, R. Subhash Reddy

     ITEM NO.18                              COURT NO.5                         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). 23661/2019

     (Arising out of impugned final judgment and order dated 19-09-2016
     in WPC No. 2804/2015 passed by the High Court of Delhi at New
     Delhi)

     DELHI DEVELOPMENT AUTHORITY                                                 Petitioner(s)

                                                     VERSUS

     ASHOK GARG & ORS.                                                           Respondent(s)

     (FOR ADMISSION and I.R. and IA No.120410/2019-CONDONATION OF
     DELAY IN FILING and IA No.120413/2019-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.120412/2019-CONDONATION
     OF DELAY IN REFILING)

     Date : 19-08-2019 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
                          HON'BLE MR. JUSTICE R. SUBHASH REDDY

     For Petitioner(s)
                                        Ms. Garima Prashad, AOR (Not present)

     For Respondent(s)


                           UPON perusing the papers the Court made the following
                                              O R D E R

None for the petitioner.

Record perused.

Subject to payment of Rs.15,000/- (Rupees fifteen thousand) by way of cost to Supreme Court Advocates-on- Record Welfare Trust within four weeks from today, delay of 932 days in filing this special leave petition shall stand condoned.

Issue notice.

In the meantime, operation of the impugned order 16:52:36 IST Reason:

shall remain stayed.

 Let the matter be listed for orders as soon as the Constitution Bench judgment is rendered in S.L.P.(Civil) Nos.9036-9038 of 2016 – Indore Development Authority & Ors. Etc. v. Manoharlal & Ors. Etc. (ANITA MALHOTRA) (PARVEEN KUMARI PASRICHA) COURT MASTER COURT MASTER 2