Supreme Court - Daily Orders
Delhi Development Authority vs Shanti Devi . on 21 November, 2016
Bench: Jagdish Singh Khehar, Arun Mishra
1
ITEM NO.39+63 COURT NO.2 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)....../2016
(CC No(s). 21517/2016)
(Arising out of impugned final judgment and order dated 04/01/2016
in LPA No. 595/2015 passed by the High Court Of Delhi At New Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
SHANTI DEVI AND ORS. Respondent(s)
(With appln. (s) for c/delay in filing SLP & Exemption from filing
certified copy)
WITH
S.L.P.(C)No.../2016 (CC No. 21615/2016)
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)No.../2016 (CC No. 21696/2016)
(With appln.(s) for c/delay in filing SLP and Office Report)
S.L.P.(C)No....../2016 (CC No. 22014 of 2016)
(With appln. For c/delay in filing SLP and office report)
S.L.P.(C)No...../2016 (CC No. 22017/2016)
(With appln. for c/delay in filing SLP and office report)
Date : 21/11/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Maninder Singh,ASG
Mr. Mohan Lal Sharma,Adv.
Mr. Prabhas Bajaj,Adv.
Ms. Shikha Sharma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by MADHU BALA Date: 2016.11.22 09:52:01 IST Reason: Heard learned counsel for the petitioner.
Delay condoned.
2No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are accordingly dismissed.
As a sequel to the above, application for exemption from filing certified copy of the impugned order stands disposed of.
(Madhu Bala) (Renuka Sadana) Court Master Assistant Registrar