Supreme Court - Daily Orders
Delhi Development Authority vs Yog Raj on 23 September, 2022
Bench: M.R. Shah, Krishna Murari
ITEM NO.22 COURT NO.7 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. 20555/2022
(Arising out of impugned final judgment and order dated 15-11-2016
in WPC No. 6284/2015 passed by the High Court of Delhi at New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
YOG RAJ & ORS. Respondent(s)
( IA No.105243/2022-CONDONATION OF DELAY IN FILING and IA
No.105244/2022-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 23-09-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Nishit Agrawal, AOR
Ms. Kanishka Mittal, 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, making it returnable on 17.10.2022.
Dasti service, in addition, is permitted. The respondents be served within a period of one week from today.
(NEETU SACHDEVA) Signature Not Verified (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS Digitally signed by SNEHA Date: 2022.09.24 ASSISTANT REGISTRAR 13:39:43 IST Reason: