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Delhi Development Authority vs Chet Ram on 22 July, 2022

Bench: K.M. Joseph, Hrishikesh Roy

     ITEM NO.8                             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

     SPECIAL LEAVE PETITION (CIVIL) Diary No. 11765/2022

     (Arising out of impugned final judgment and order dated 18-07-2017
     in WP(C) No. 8205/2015 passed by the High Court of Delhi at New
     Delhi)

     DELHI DEVELOPMENT               AUTHORITY                                 Petitioner(s)

                                                       VERSUS

     CHET RAM & ORS.                                                           Respondent(s)

     (FOR ADMISSION and I.R. and IA No.81334/2022-CONDONATION OF DELAY
     IN FILING and IA No.81335/2022-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 22-07-2022 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE K.M. JOSEPH
                           HON'BLE MR. JUSTICE HRISHIKESH ROY

     For Petitioner(s)
                                     Mr.   Nishit Agrawal, Adv.
                                     Ms.   Manika Tripathy Pandey, AOR
                                     Mr.   Ashutosh Kaushik, Adv.
                                     Mr.   Manish Vashist, Adv.

     For Respondent(s)


                            UPON hearing the counsel the Court made the following
                                               O R D E R

Learned counsel for the petitioner seeks and is granted four weeks’ time to place on record an affidavit more elaborately explaining the reasons for delay in filing the special leave petition.

(NIDHI AHUJA) (RENU KAPOOR) Digitally signed by Nidhi Ahuja Date: 2022.07.23 AR-cum-PS ASSISTANT REGISTRAR 10:16:03 IST Reason: