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Delhi Development Authority vs Vikrant on 12 April, 2021

Bench: A.M. Khanwilkar, Dinesh Maheshwari

     ITEM NO.7                     Court 5 (Video Conferencing)                     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). 2517/2021

     (Arising out of impugned final judgment and order dated 10-10-2018
     in WP(C) No. 26/2018 passed by the High Court Of Delhi At New
     Delhi)

     DELHI DEVELOPMENT AUTHORITY                                                   Petitioner(s)

                                                           VERSUS
     VIKRANT & ORS.                                                                Respondent(s)

     (IA   No.31552/2021-CONDONATION                        OF      DELAY     IN   FILING     and   IA
     No.31553/2021-PERMISSION                               TO              FILE            ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES )

     WITH
     Diary No(s). 2927/2021 (XIV)
     (FOR ADMISSION and I.R. and IA No.36224/2021-CONDONATION OF DELAY
     IN FILING and IA No.36229/2021-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED   JUDGMENT  and   IA   No.36230/2021-PERMISSION TO  FILE
     ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)

     Date : 12-04-2021 This petition was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE A.M. KHANWILKAR
                              HON'BLE MR. JUSTICE DINESH MAHESHWARI

     For Petitioner(s)
                                          Ms.   Arti Singh, AOR
                                          Mr.   Aakashdeep Singh Roda, Adv.
                                          Mr.   Basant Pal Singh, Adv.
                                          Ms.   Pooja Singh, Adv.
     For Respondent(s)


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

Issue notice on the application for condonation of delay as well as on the Special Leave Petition, returnable within four weeks.

Reason: Dasti, in addition, is permitted.

     (DEEPAK SINGH)                                                            (VIDYA NEGI)
     COURT MASTER (SH)                                                         COURT MASTER (NSH)