Supreme Court - Daily Orders
Government Of Nct Of Delhi vs Manju Sharma on 8 May, 2023
Bench: M.R. Shah, C.T. Ravikumar
1
ITEM NO.36 COURT NO.4 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). 29687/2022
(Arising out of impugned final judgment and order dated 03-11-2015
in WP(C) No. 2505/2015 passed by the High Court Of Delhi At New
Delhi)
GOVERNMENT OF NCT OF DELHI Petitioner(s)
VERSUS
MANJU SHARMA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.64678/2023-CONDONATION OF DELAY
IN FILING and IA No.64679/2023-CONDONATION OF DELAY IN REFILING /
CURING THE DEFECTS)
Date : 08-05-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. Atul Kumar, AOR
Ms. Sweety Singh, Adv.
Ms. Archana Kumari, Adv.
Mr. Rahul Pandey, Adv.
For Respondent(s) Mr. Sumit Bansal, Adv.
Mr. Manish Paliwal, AOR
Ms. Megha Yadav, Adv.
Mr. Nitin Mishra, AOR
Mr. Ishaan Sharma, Adv.
Ms. Shambhavi Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
It is reported that against the very impugned judgment and order passed by the High Court, Delhi Development Authority has Signature Not Verified Digitally signed by R Natarajan Date: 2023.05.09 preferred a Special Leave Petition being SLP (C) D No. 11069 of 16:38:41 IST Reason:
2016 and same is pending for final disposal before this Court. 2 In that view of the matter, without prejudice to the rights and contentions of the respective parties including the petitioner(s) in the pending proceedings and without affecting the pending proceedings, we dispose of present Special Leave Petition to avoid any duplicacy and/or multiplicity of the proceedings.
However, it is observed and it goes without saying that the parties shall govern by the decision that may be taken in the pending Special Leave Petition preferred by the Delhi Development Authority being SLP (C) D. No. 11069 of 2016.
It is further observed that the Special Leave Petition preferred by the DDA be considered in accordance with law and on its own merits and without in any way being influenced by the fact that the present Special Leave Petition is not entertained.
With this, the present Special Leave Petition stands disposed of.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR