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Supreme Court - Daily Orders

Delhi Development Authority vs Sardar Singh on 20 July, 2021

Bench: Vineet Saran, M.R. Shah

                                   IN THE SUPREME COURT OF INDIA
                                       INHERENT JURISDICTION
                             REVIEW PETITION (C) NO.      OF 2021
                                   [@ DIARY NO.4777 OF 2020]

                                                 IN
                                   CIVIL APPEAL NO.2852 OF 2009

                   DELHI DEVELOPMENT AUTHORITY                     PETITIONER(S)

                                               VERSUS

                   SARDAR SINGH AND ORS.                            RESPONDENT(S)

                                              WITH
                             REVIEW PETITION (C) NO.      OF 2021
                                   [@ DIARY NO.3300 OF 2021]

                                                 IN
                                   CIVIL APPEAL NO.2852 OF 2009
                                              WITH
                             REVIEW PETITION (C) NO.      OF 2021
                                   [@ DIARY NO.3295 OF 2021]

                                                 IN
                                   CIVIL APPEAL NO.2851 OF 2009


                                             O R D E R

Delay condoned.

We have carefully gone through the review petitions and the connected papers. We find no merit in the review petitions and the same are accordingly dismissed.

...................J. (VINEET SARAN) Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2021.07.22 16:50:37 IST Reason: ...................J. (M.R. SHAH) New Delhi;

                   July 20, 2021
ITEM NO.1003                                        SECTION XIV-A

               S U P R E M E C O U R T O F     I N D I A
                       RECORD OF PROCEEDINGS

REVIEW PETITION (CIVIL)………………. Diary No(s).4777/2020 (Arising out of impugned final judgment and order dated 08-12-2015 in C.A. No.2852/2009 passed by the Supreme Court Of India) DELHI DEVELOPMENT AUTHORITY Petitioner(s) VERSUS SARDAR SINGH & ORS. Respondent(s) (IA No.22836/2020 - CONDONATION OF DELAY IN FILING REVIEW PETITION) WITH Diary No(s).3300/2021 (XIV-A) (IA No.17287/2021 - CONDONATION OF DELAY IN FILING REVIEW PETITION IA No.17285/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Diary No(s).3295/2021 (XIV-A) (IA No.17274/2021 - CONDONATION OF DELAY IN FILING REVIEW PETITION IA No.17271/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 20-07-2021 These matters were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE VINEET SARAN HON'BLE MR. JUSTICE M.R. SHAH By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petitions are dismissed in terms of the signed order.
Pending application(s), if any, stands disposed of. (ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS (signed order is placed on the file)