Supreme Court - Daily Orders
Delhi Development Authority vs Ankit Bansal on 2 May, 2022
Bench: Dinesh Maheshwari, Aniruddha Bose
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ITEM NO.31 COURT NO.14 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 for Special Leave to Appeal (C) No. 8765/2016
(Arising out of impugned final judgment and order dated 07-07-2015
in WPC No. 2492/2015 passed by the High Court Of Delhi at New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
ANKIT BANSAL & ORS. Respondent(s)
(IA No. 154520/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 02-05-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Tushar Mehta, SG
Mr. K. M. Nataraj, ASG
Mr. B. K.Satija, Adv.
Ms. Preeti Rani, Adv.
Mr. Kanu Agrawal, Adv.
Mr. Manish, Adv.
Mohammad Akhil, Adv.
Mr. Anshay Dhatwalia, Adv.
Ms. Kumud Nijhawan, Adv.
Mr. Ashwani Kumar AOR
For Respondent(s) Mr. Manish Paliwal, AOR
Mr. Vikas Kumar, Adv.
Mr. Sumit Bansal, Adv.
Mr. Tushar Mehta, SG
Mr. K. M. Nataraj, ASG
Mr. Kanu Agrawal, Adv.
Mr. B. K. Satija, Adv.
Signature Not Verified
Mr. Mohd. Akhil, Adv.
Ms. Preeti Rani, Adv.
Digitally signed by
Rachna
Date: 2022.05.02
19:00:17 IST
Reason: Mr. Manish, Adv.
Mr. Amrish Kumar, AOR
Mr. Atul Kumar, AOR
Ms. Archana Kumari, Adv.
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Mr. Avinash Kumar, Adv.
Mr. Rajiv Ranjan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the parties may file short notes on their respective submissions before the matter is taken up on the next date.
List the matter on 17.08.2022 (SHRADDHA MISHRA) (RANJANA SHAILEY) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)