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Delhi Development Authority vs Rekha Chandhok . on 30 October, 2015

Bench: Dipak Misra, Prafulla C. Pant

  ITEM NO.19                                    COURT NO.5                  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)......CC 13243/2015

  (Arising out of impugned final judgment and order dated 08/12/2014
  in WPC No. 7628/2014 passed by the High Court of Delhi at New
  Delhi)


  DELHI DEVELOPMENT AUTHORITY                                                Petitioner(s)

                                                       VERSUS

  REKHA CHANDHOK & ORS.                                                      Respondent(s)

  (With appln. (s) for c/delay in filing SLP and office report)


  Date : 30/10/2015 This petition was called on for hearing today.


  CORAM :
                                  HON'BLE MR. JUSTICE DIPAK MISRA
                                  HON'BLE MR. JUSTICE PRAFULLA C. PANT


  For Petitioner(s)
                                         Mr. Ashwani Kumar, AOR

  For Respondent(s)                      Mr. Manish Kumar, Adv.
                                         Mr. Nakul Jain, Adv.
                                         Ms. Divya Roy, AOR


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

Delay condoned.

Issue notice.

List the matter along with other matters on 29th March, 2016.

(Chetan Kumar) (H.S. Parasher) Court Master Court Master