Supreme Court - Daily Orders
North Delhi Municipal Corporation vs Kishori Mal Joshi on 15 July, 2019
Bench: Abhay Manohar Sapre, Indu Malhotra
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.5535 OF 2019
(Arising out of S.L.P.(Civil)No.2023 of 2019)
North Delhi Municipal Corporation ...Appellant
Vs.
Kishori Mal Joshi & Anr. ...Respondents
CIVIL APPEAL NO.5536 OF 2019
(Arising out of S.L.P.(Civil)No.2024 of 2019)
CIVIL APPEAL NO. 5538 OF 2019
(Arising out of S.L.P.(Civil)No.2026 of 2019)
CIVIL APPEAL NO.5541 OF 2019
(Arising out of S.L.P.(Civil)No.2029 of 2019)
CIVIL APPEAL NO.5542 OF 2019
(Arising out of S.L.P.(Civil)No.2030 of 2019)
CIVIL APPEAL NO.5540 OF 2019
(Arising out of S.L.P.(Civil)No.2028 of 2019)
CIVIL APPEAL NO.5537 OF 2019
(Arising out of S.L.P.(Civil)No.2025 of 2019)
CIVIL APPEAL NO.5539 OF 2019
(Arising out of S.L.P.(Civil)No.2027 of 2019)
O R D E R
Delay condoned, abatement, if any, is set aside and the applications for substitution are allowed.
Leave granted.
Signature Not VerifiedHaving heard learned senior counsel for the Digitally signed by ANITA MALHOTRA Date: 2019.07.16 17:29:36 IST Reason: appellant-North Delhi Municipal Corporation and learned 1 counsel for the respondents, we modify the impugned order to the extent that the appellant-North Delhi Municipal Corporation shall deposit 50% of the enhanced amount within a period of three months from today. On such deposit being made, the respondents-land owners shall withdraw the amount.
Subject to ensure compliance, the balance recovery of decretal amount shall remain stayed.
The deposit and withdrawal will be subject to the result of the appeal.
It is brought to our notice that a large number of appeals in relation to the acquisition in question are pending.
If that be so, we request the High Court to ensure expeditious disposal of such appeals.
With these directions, the appeals are disposed of.
......................J. [ABHAY MANOHAR SAPRE] ......................J. [INDU MALHOTRA] New Delhi;
July 15, 2019.
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ITEM NO.42 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). 2023/2019
(Arising out of impugned final judgment and order dated 17-08-2018 in LAAPP No. 142/2018 passed by the High Court of Delhi at New Delhi) NORTH DELHI MUNICIPAL CORPORATION Petitioner(s) VERSUS KISHORI MAL JOSHI & ANR. Respondent(s) WITH SLP(C) Nos.2024/2019, 2026/2019, 2029/2019, 2030/2019, 2028/2019, 2025/2019 and 2027/2019 Date : 15-07-2019 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE HON'BLE MS. JUSTICE INDU MALHOTRA For Petitioner(s) Mr. Gaurab Banerjee,Sr.Adv.
Mr. Praveen Swarup, AOR Mr. S.P.Mukherjee,Adv. Mr. Raka Chatterjee,Adv. Mr. Karmendra Pratap Singh,Adv.
For Respondent(s) Mr. S.K.Rout,Adv.
Mr. Prithvi Pal, AOR Mr. Pankaj Bhardwaj,Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeals are disposed of in terms of the signed order.
Pending application, if any, shall also stand disposed of.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER
(Signed order is placed on the file.) 3