Supreme Court - Daily Orders
Delhi Development Authority vs Sushil Bansal on 29 October, 2021
Bench: R. Subhash Reddy, Hrishikesh Roy
ITEM NO.29 Court 12 (Video Conferencing) 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). 8769/2016
(Arising out of impugned final judgment and order dated 07-07-2015
in WPC No. 2487/2015 passed by the High Court Of Delhi At New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
SUSHIL BANSAL & ORS. Respondent(s)
Date : 29-10-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. K.M.Nataraj, LD ASG
Mr. Gurmeet Singh Makker, AOR
Mr. Sharath Nambiar, Adv.
Mr. Adit Khorana, Adv.
Mr. Mohd. Akhil, Adv.
Mr. Varun Chugh, Adv.
Mr. Ashwani Kumar, AOR
For Respondent(s) Mr. Manish Paliwal, AOR
Mr. Vikas Kumar, Adv.
Mr. Atul Kumar, AOR
Ms. Sweety Singh, Adv
Mr. Rahul Pandey, Adv.
Mr. Avinash Kumar, Adv.
Mr. Rajiv Ranjan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by learned counsel for the respondent no. 3 seeking adjournment, Signature Not Verified matter is adjourned by four weeks.
Digitally signed by Rajni Mukhi Date: 2021.10.30 14:08:34 IST Reason: (RAJNI MUKHI) (DIPTI KHURANA) COURT MASTER COURT MASTER