Supreme Court - Daily Orders
Delhi Development Authority vs Skipper Construction on 23 August, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
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ITEM NO.1 COURT NO.9 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(s) for Special Leave to Appeal (C) No(s). 21000/1993
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
SKIPPER CONSTRUCTION & ANR. Respondent(s)
IA No. 151341/2018 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 91626/2017 - APPROPRIATE ORDERS/DIRECTIONS)
Date : 23-08-2019 These applns.were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
Amicus Curiae Mr. Dayan Krishnan, Sr. Adv.
Mr. Gautam Narayan, AOR
Ms. Manvi Priya, Adv.
Mr. Sanjeevi Seshadri, Adv.
Ms. Niharik Kaul, Adv.
For Petitioner(s) Mr. Kamini Jaiswal, AOR (NP)
For Respondent(s) Mr. A.K. Sanghi, Sr. Adv.
Mr. Vikrant Yadav, Adv.
Ms. Rekha Pandey, Adv.
Mr. T.A. Khan,Adv.
Mr. Ajay Kumar Singh, Adv.
Mr. Raj Bahadur Yadav,Adv.
Mr. B.V. Balaram Das, Adv.
Ms. Anil Katiyar, Adv.
Mr. Arvind Kr. Sharma, Adv.
Mr. K. R. Sasiprabhu, AOR
Mr. Somiran Sharma, Adv.
Mr. K.L. Gautam, Adv.
Ms. Arundhati Chakrobarty, Adv.
Mr. Brij Bhushan, AOR
Signature Not Verified
Ms. Mridula Singh Saini, Adv.
Digitally signed by
CHARANJEET KAUR
Date: 2019.08.26
17:49:31 IST
Reason: Mr. Hitesh Kumar Sharma, Adv.
Mr. Kirti Pal Singh, ADv.
Mr. Deeptakirti Verma, AOR
Mr. Rameshwar Prasad Goyal, AOR
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Mr. Sarad Kumar Singhania, AOR
Mr. Ravindra Kumar, AOR
Mr. Naresh Kumar, AOR
Mr. Arun Aggarwal, AOR
Mr. Irshad Ahmad, AOR
Mr. Nischal Kumar Neeraj, AOR
Ms. Madhurima Tatia, AOR
Mr. Sandeep Bhalla, AOR
Mr. Satyendra Kumar, AOR
Mr. Shiv Kumar Suri, AOR
Mr. V. K. Verma, AOR
Mr. Anuvrat Sharma, AOR
Mr. B. K. Satija, AOR
M/S. Legal Options, AOR
UPON hearing the counsel the Court made the following
O R D E R
By this application i.e. I.A. No.91626/2017, Shri Tejwant Singh, who happens to be the Director of Skipper Construction Company Limited, has sought direction against the Registry to release a sum of Rs.6,49,219/- in favour of the Fund Inspector, Government of Delhi.
Learned amicus curiae, Shri Dayan Krishnan, has invited our attention to the Order dated 09.01.2015 passed by this Court which had made it amply clear that no further application for any 3 relief whatsoever should be entertained by the Registry.
We reiterate that position also because the counsel appearing for the applicant has not pressed this application for want of instruction. Accordingly, this application (I.A. No.91626/2017) for direction is dismissed.
As regards amount lying in the Registry of this Court, as noted in the office report dated 22.08.2019, appropriate orders will be passed after two weeks if the Flat Buyer Association fails to take out any formal application in terms of order dated 09.05.2017.
List the office report for that limited purpose on 18.09.2019.
The Committee Report dated 14.08.2019 and I.A. No.151341 of 2018 be also notified on 18 th September, 2019.
Learned amicus curiae may file a short note in reference to the Committee’s Report dated 14.08.2019 in the Registry of this Court in the course of the day.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER