Supreme Court - Daily Orders
Land And Building Department vs Sher Singh on 17 April, 2023
Author: M.R. Shah
Bench: M.R. Shah
ITEM NO.28 COURT NO.4 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). 14597/2022
(Arising out of impugned final judgment and order dated 04-08-2015
in WP(C) No. 164/2015 passed by the High Court Of Delhi At New
Delhi)
LAND AND BUILDING DEPARTMENT & ANR. Petitioner(s)
VERSUS
SHER SINGH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.1035/2023-CONDONATION OF DELAY IN
FILING and IA No.1036/2023-EXEMPTION FROM FILING O.T. and IA
No.1038/2023-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS )
WITH
MA 611/2020 (XIV-A)
(FOR MODIFICATION OF COURT ORDER ON IA 21213/2020
IA No. 21213/2020 - MODIFICATION OF COURT ORDER)
Date : 17-04-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Ms. Sweety Singh, Sr. Adv.
Mr. Atul Kumar, AOR
Mr. Rahul Pandey, Adv.
Ms. Shalini Chandra, AOR
Mr. Nitin Mishra, Adv.
For Respondent(s) Mr. Jaideep Malik, Adv.
Mr. Rajesh Kumar Chaurasia, AOR
Mr. Sujeet Kumar, Adv.
Mr. Anurag Jain, Adv.
Mr. Rajive R Raj, Adv.
Mrs. Manjulika Pal, Adv.
Mr. Mahesh Chaurasia, Adv.
Signature Not Verified
Mr. Nitin Mishra, AOR
Digitally signed by
Neetu Sachdeva
Date: 2023.04.19
Mr. Ishaan Sharma, Adv.
15:26:45 IST
Reason:
Contd..
- 2 -
UPON hearing the counsel the Court made the following
O R D E R
MA No. 611/2020
Issue notice.
Shri Rajesh Kumar Chaurasia, learned counsel accepts notice on behalf of the contesting respondent(s).
Put up on 28.04.2023.
In the meantime, it will be open for the contesting respondent(s) to file reply to the M.A. (NEETU SACHDEVA) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR