Supreme Court - Daily Orders
Delhi Development Authority vs Monika Shukla on 4 October, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
1
ITEM NO.26 COURT NO.8 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). 34649/2019
(Arising out of impugned final judgment and order dated 05-12-2018
in WP(C) No. 5670/2015 passed by the High Court Of Delhi At New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
MONIKA SHUKLA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.151168/2019-CONDONATION OF DELAY
IN FILING and IA No.151170/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 04-10-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Ashwani Kumar, AOR
Ms. Peeha Verma, Adv.
Mr. Ravinder Nain, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Subject to payment of Rs.10,000/- (Rupees Ten Thousand only) by way of cost to the Supreme Court Secretarial Staff Welfare Association within four weeks from today, the delay in filing the special leave petition is condoned. Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2019.10.05
Issue notice.
12:29:00 ISTReason: Tag with Special Leave Petition (C) No.18229 of 2017 and other connected matters, if any. 2 In the meantime, operation of the impugned order shall remain stayed.
Let this special leave petition be listed for orders as soon as the Constitution Bench judgment is rendered in Special Leave Petition (C) Nos.9036-9038 of 2016-Indore Development Authority & Ors. Etc. v. Manohar Lal & Ors. Etc. (NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER