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Delhi Devt.Authority vs Sunil Kathuria on 9 September, 2014

Bench: Anil R. Dave, Vikramajit Sen

                                                     1

  ITEM NO.301                                 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

            CONMT.PET.(C) No. 281-282/2014 In SLP(C) No. 34794-34795/2011

  DELHI DEVT.AUTHORITY                                                     Petitioner(s)

                                                    VERSUS

  SUNIL KATHURIA & ORS                                                     Respondent(s)

  (with application for directions and modification of court's order
  and release of undertaking and office report)

  WITH
  SLP(C) No. 15796/2014
  (With appln.(s) for exemption from filing official english
  translation and appln.(s) for placing addl. documents and Interim
  Relief and Office Report)

  Date :                 09/09/2014   These    petitions   were   called   on   for   hearing
  today.

  CORAM :                    HON'BLE MR. JUSTICE ANIL R. DAVE
                             HON'BLE MR. JUSTICE VIKRAMAJIT SEN

  For Petitioner(s)                   Mr. Ashwani Kumar, Adv.

  For Respondent(s)                   Mr. Rakesh Khanna, Sr. Adv.
                                      (Court Receiver)

                                      Mr.   Salman Khurshid, Sr. Adv.
                                      Mr.   Parag Tripathi, Sr. Adv.
                                      Mr.   Vikas Mehta, Adv.
                                      Ms.   Kanika Tandon, Adv.
                                      Mr.   Rajat Sengal, Adv.

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

List on 17.09.2014 at 02.00 PM.

Digitally signed by It has been submitted by the learned counsel appearing Jayant Kumar Arora Date: 2014.09.11 10:44:13 IST for the parties that a formal meeting shall be convened at the Reason: office of Mr. Rakesh Khanna, learned senior counsel, where a  2 representative of Delhi Development Authority (DDA) as well as the SLP petitioners shall remain present, so that possession of another area of the land can be taken and some modalities can be finalised so that functioning of the school is not adversaly affected.

      (Jayant Kumar Arora)               (Sneh Bala Mehra)
            Sr. P.A.                    Assistant Registrar