Supreme Court - Daily Orders
Delhi Development Authority vs Azad Singh on 6 January, 2023
Bench: Krishna Murari, V. Ramasubramanian
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No(s). OF 2023
(Arising out of SLP (C ) No. 16714 of 2018)
DELHI DEVELOPMENT AUTHORITY Appellant(s)
VERSUS
AZAD SINGH & ORS. Respondent(s)
O R D E R
Leave granted.
Issue raised in this Appeal is squarely covered by the judgment rendered on 06.03.2020 in SLP (C ) Nos. 9036-9038 of 2016 entitled Indore Development Authority & Ors. Etc. vs. Manohar Lal & Ors. Etc. and connected matters Signature Not Verified Digitally signed by reported in 2020 (8) SCC 129. Neelam Gulati Date: 2023.01.10 17:14:53 IST Reason: 2 In view of the above, the impugned order passed by the High Court is set aside and the appeal stands disposed of in terms of the said Judgment.
.............................J. ( KRISHNA MURARI) .............................J. ( V. RAMASUBRAMANIAN) NEW DELHI JANUARY 06, 2023 3 ITEM NO.11 COURT NO.13 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). 16714/2018 (Arising out of impugned final judgment and order dated 08-08-2017 in WP(C) No. 7898/2014 passed by the High Court of Delhi at New Delhi) DELHI DEVELOPMENT AUTHORITY Petitioner(s) VERSUS AZAD SINGH & ORS. Respondent(s) (FOR ADMISSION and I.R. and IA No.74594/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ) Date : 06-01-2023 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE KRISHNA MURARI HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN For Petitioner(s) Mr. Ashwani Kumar, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is disposed of in terms of the signed order. Pending applications, if any, stands disposed of.
(NEELAM GULATI) (BEENA JOLLY) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) (Signed order is placed on the file)