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Delhi Development Authority vs Gopal Singh on 23 September, 2022

Bench: M.R. Shah, Krishna Murari

     ITEM NO.17                              COURT NO.7                  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. 18366/2022

     (Arising out of impugned final judgment and order dated 14-03-2018
     in WP(C) No. 5877/2017 passed by the High Court Of Delhi at New
     Delhi)

     DELHI DEVELOPMENT AUTHORITY                                          Petitioner(s)

                                                    VERSUS

     GOPAL SINGH & ORS.                                                   Respondent(s)

     (FOR ADMISSION and I.R. and IA No.100838/2022-CONDONATION OF DELAY
     IN FILING and IA No.100846/2022-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.100840/2022-CONDONATION OF DELAY IN
     REFILING / CURING THE DEFECTS )

     Date : 23-09-2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE M.R. SHAH
                             HON'BLE MR. JUSTICE KRISHNA MURARI


     For Petitioner(s)
                                        Ms. Sunieta Ojha, AOR

     For Respondent(s)


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

Issue notice on the application(s) for condonation of delay as well as on the Special Leave Petition, making it returnable on 17.10.2022.

Dasti service, in addition, is permitted.

The respondents be served within a period of one week from today.

(NEETU SACHDEVA) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR