Supreme Court - Daily Orders
Delhi Development Authority vs Pushpender Kumar . on 5 August, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.29 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
Petition(s) for Special Leave to Appeal (C) No(s). 19976/2016
(Arising out of impugned final judgment and order dated 01/02/2016
in WPC No. 7830/2015 passed by the High Court of Delhi at New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
PUSHPENDER KUMAR AND ORS. Respondent(s)
(with appln. for c/delay in filing SLP and office report)
Date : 05/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Ashwani Kumar,Adv.
Mr. Rahul Bhatia, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice returnable on 23.08.2016.
(Rajni Mukhi) (Renu Diwan) SR. P.A. COURT MASTER Signature Not Verified Digitally signed by RASHMI DHYANI Date: 2016.08.06 11:29:29 IST Reason: