Supreme Court - Daily Orders
Delhi Development Authority vs Devraj Singh on 14 December, 2020
Bench: A.M. Khanwilkar, B.R. Gavai, Krishna Murari
ITEM NO.6 Court 5 (Video Conferencing) 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(s). 21134/2020
(Arising out of impugned final judgment and order dated 12-01-2018
in WPC No. 866/2017 passed by the High Court Of Delhi At New Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
DEVRAJ SINGH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.127040/2020-CONDONATION OF DELAY
IN FILING and IA No.127042/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 14-12-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s)
Ms. Garima Prashad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
List the matter along with SLP(C) No. 12155 of 2019.
(DEEPAK SINGH) (VIDYA NEGI)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
DEEPAK SINGH
Date: 2020.12.14
17:10:06 IST
Reason: