Supreme Court - Daily Orders
Delhi Metro Rail Corporation Ltd. vs Kamal Kant Bansal on 11 May, 2018
Bench: Adarsh Kumar Goel, Indu Malhotra
ITEM NO.17 COURT NO.10 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). 39526/2017
(Arising out of impugned final judgment and order dated 12-07-2016
in WP(C) No. 8835/2015 passed by the High Court Of Delhi At New
Delhi)
DELHI METRO RAIL CORPORATION LTD. Petitioner(s)
VERSUS
KAMAL KANT BANSAL & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.26416/2018-CONDONATION OF DELAY
IN FILING and IA No.26421/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.26419/2018-CONDONATION OF DELAY IN
REFILING )
Date : 11-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Ms. Shashi Kiran, AOR
Dr. Satish Chandra,Adv.
Mr. Manoj Jain,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
List the matter after decision in SLP(C)Nos. 9798-9799 of 2016 etc. Indore Development Authority and Anr. Vs. Shyam Verma & Others.
(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) Signature Not Verified BRANCH OFFICER Digitally signed by MADHU BALA Date: 2018.05.11 17:00:51 IST Reason: