Supreme Court - Daily Orders
Delhi Development Authority vs Satya Narain Prakash Punj on 21 August, 2023
ITEM NO.5 COURT NO.1 SECTION XIV-A
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.4543/2023
(Arising out of impugned final judgment and order dated 31-03-2022
in D No.27968/2021 passed by the Supreme Court of India)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
SATYA NARAIN PRAKASH PUNJ Respondent(s)
(With IA No.22509/2023 - CONDONATION OF DELAY IN FILING and IA
No.22507/2023 - RECALLING THE COURTS ORDER)
Date : 21-08-2023 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mrs. Manika Tripathy, AOR
Mr. Ashutosh Kaushik, Adv.
Mr. Chirantan Saha, Adv.
Mr. Shantanu Sagar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 The delay of 286 days in filing the Miscellaneous Application is condoned.
2 The review which was filed by the Delhi Development Authority against the dismissal of the Civil Appeal on 28 April 2016 suffered from a delay of 1386 days. The review was dismissed on 31 March 2022 by this Court both on the grounds of delay as well as on merits.
Signature Not Verified2 In this backdrop, the Miscellaneous Application is misconceived and is Digitally signed by CHETAN KUMAR Date: 2023.08.21 16:27:48 IST accordingly dismissed.
Reason: (CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Assistant Registrar