Supreme Court - Daily Orders
Government Of Nct Of Delhi Through ... vs Mohan Lal Gandhi on 27 August, 2019
Bench: Rohinton Fali Nariman, R. Banumathi
ITEM NO.1005 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
REVIEW PETITION (CIVIL) Diary No(s). 26490/2019 in C.A. No.
9031/2016
(Arising out of impugned final judgment and order dated 08-09-2016
in C.A. No. No. 9031/2016 passed by the Supreme Court Of India)
GOVERNMENT OF NCT OF DELHI THROUGH PRINCIPAL
SECRETARY & ORS. Petitioner(s)
VERSUS
MOHAN LAL GANDHI & ORS. Respondent(s)
IA No. 110663/2019 - CONDONATION OF DELAY IN FILING REVIEW PETITION
Date : 27-08-2019 This matter was circulated today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MRS. JUSTICE R. BANUMATHI
By Circulation
UPON perusing papers the Court made the following
O R D E R
Issue notice on the Review Petition as well as on the application for condonation of delay.
The matter be listed after the five-Judge Bench decision in Indore Development Authority and Ors. Etc. v. Manoharlal and Ors. Etc. (SLP (C) Nos. 9036-9038 of 2016).
(R. NATARAJAN) (R.S. NARAYANAN)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by R
NATARAJAN
Date: 2019.08.30
16:45:11 IST
Reason: