Supreme Court - Daily Orders
Delhi Development Authority vs Azhar Ahmed on 1 February, 2019
Bench: Abhay Manohar Sapre, Dinesh Maheshwari
ITEM NO.17 COURT NO.6 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). 1456/2019
(Arising out of impugned final judgment and order dated 05-02-2018
in WP(C) No. 6039/2016 passed by the High Court of Delhi at New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
AZHAR AHMED & ORS. Respondent(s)
(IA No.14818/2019-CONDONATION OF DELAY IN FILING and IA
No.14819/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 01-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Ashwani Kumar, AOR
Mr. Jay kumar,Adv.
Mr. Ravinder Nain,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.
In the meantime, operation of the impugned order shall remain stayed.
Let the matter be listed for orders as soon as the Constitution Bench judgment is rendered in S.L.P.(Civil) Nos.9036-9038 of 2016 – Indore Development Authority & Ors. Etc. v. Manoharlal & Ors. Etc. Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2019.02.02 12:51:43 IST (ANITA MALHOTRA) (CHANDER BALA) Reason: COURT MASTER COURT MASTER