Delhi High Court
M/S Ultimate Services Pvt Ltd & Anr vs Delhi Development Authority & Anr on 5 May, 2016
Bench: S. Ravindra Bhat, Deepa Sharma
$~10-11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% DECIDED ON: 05.05.2016
+ RFA (OS) 109/2014, CM APPL.11764/2014
M/S ULTIMATE SERVICES PVT LTD & ANR ..... Appellants
versus
DELHI DEVELOPMENT AUTHORITY & ANR ..... Respondents
RFA (OS) 131/2014, CM APPL.15038/2014
HARI RAM & ORS ..... Appellants
versus
DELHI DEVELOPMENT AUTHORITY ..... Respondent
Appearance: Mr. Sanjiv Bahl with Mr. Eklavya Bahl, Advocates for
appellants in RFA (OS) 109/2014.
Mr. Kirti Uppal, Sr. Advocate with Mr. S.S. Khatri and Ms. Sahiba,
Advocates for appellants in RFA (OS) 131/2014.
Mr. Pawan Mathur, Standing Counsel for DDA in all the appeals.
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MS. JUSTICE DEEPA SHARMA
S.RAVINDRA BHAT, J. (ORAL)
For detailed order, refer to judgment dated 05.05.2016 passed in RFA (OS)102/2014 - M/s Samanit Enterprises & Anr v. Delhi Development Authority & Anr.
S. RAVINDRA BHAT (JUDGE) DEEPA SHARMA (JUDGE) MAY 05, 2016/vikas/