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Delhi Development Authority Vice ... vs Shanti India Pvt Ltd . on 12 July, 2017

Bench: Kurian Joseph, R. Banumathi

     ITEM NO.30                                   COURT NO.6                       SECTION XIV

                                     S U P R E M E C O U R T O F             I N D I A
                                             RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                            No(s).    7215/2017

     (Arising out of impugned final judgment and order dated 11-08-2015
     in WPC No. 2293/2015 passed by the High Court Of Delhi At New
     Delhi)

     DELHI DEVELOPMENT AUTHORITY VICE CHAIRMAN                                      Petitioner(s)

                                                           VERSUS

     SHANTI INDIA PVT LTD . & ORS.                                                  Respondent(s)

     (WITH APPLN(S) FOR CONDONATION OF DELAY IN FILING SLP &
     CONDONATION OF DELAY IN REFILING SLP)

     Date : 12-07-2017 These matters were called on for hearing today.

     CORAM :
                                HON'BLE MR. JUSTICE KURIAN JOSEPH
                                HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)                     Ms. Garima Prashad, AOR

     For Respondent(s)                     Mr.   Dhruv Mehta,Sr.Adv.
                                           Mr.   Yashraj Singh Deora, AOR
                                           Ms.   R. V. Singh,Adv.
                                           Ms.   Sanjana S.,Adv.

                                           Ms. Rachana Srivastava, AOR
                                           Ms. Monika,Adv.
                                           Ms. Nitya Madhusoodhanan,Adv.

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

Learned senior counsel appearing for Respondent No.1 submits that they have raised constructions all over the land in dispute.

Learned counsel appearing for the DDA may get clear instructions regarding this subsequent development.

List after the Reference before the Three-Judge Bench is answered.

     (NARENDRA PRASAD)                                                         (RENU DIWAN)
     COURT MASTER (SH)                                                            ASST.REGISTRAR