Supreme Court - Daily Orders
Delhi Development Authority vs Tara Chand Verma on 23 August, 2019
Bench: Abhay Manohar Sapre, R. Subhash Reddy
ITEM NO.29 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).19376-19377/2019
(Arising out of interim orders dated 04-07-2019 and 29-07-2019 in
LAAPP No. 110/2018 passed by the High Court of Delhi at New Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
TARA CHAND VERMA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.121258/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 23-08-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Ashwani Kumar, AOR
Mr. Jay Kumar,Adv.
Mr. Ravinder Nain,Adv.
For Respondent(s) Mr. Yashraj Singh Deora,Adv.
Mr. Shyam Agarwal,Adv.
Mr. Indar Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Admittedly, the amount deposited by the petitioner- Delhi Development Authority pursuant to the impugned order has since been withdrawn by the respondents on 16th August, 2019 as stated by the learned counsel for the respondent No.1 and 2 on caveat.
Signature Not VerifiedDigitally signed by ANITA MALHOTRA Date: 2019.08.26
If that be so, we are not inclined to interfere with 17:02:31 IST Reason: the impugned orders. The special leave petitions are, 1 accordingly, dismissed.
However, we make it clear that the withdrawal made by the respondents pursuant to the impugned order shall be subject to the result of eventual order that may be passed in the appeal.
Pending application shall also stand disposed of.
(ANITA MALHOTRA) (NISHA TRIPATHI)
COURT MASTER COURT MASTER
2