Supreme Court - Daily Orders
Delhi Development Authority vs Roopram on 2 July, 2019
Bench: Abhay Manohar Sapre, Indu Malhotra
ITEM NO.6 COURT NO.6 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). 10266/2019
(Arising out of impugned final judgment and orders dated 05-09-2017
in WP(C) No. 484/2016 and dated 27-10-2017 in RP No. 455/2017
passed by the High Court of Delhi at New Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
ROOPRAM & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.85839/2019-CONDONATION OF DELAY
IN FILING and IA No.85842/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.85841/2019-CONDONATION OF DELAY IN
REFILING)
Date : 02-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Ms. Garima Prashad, AOR
Mr. Abhinav Agarwal,Adv.
Mr. Mohit Kr.Bansal,Adv.
For Respondent(s) Mr. C.U.Singh,Sr.Adv.
Mr. Chetan,Adv.
Mr. Harsh Bangar,Adv.
Ms. Ruby Singh Ahuja,Adv.
Ms. Deepti Sarin,Adv.
Ms. Ashwati Balraj,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the applications for condonation of delay as well as on the special leave petition(s).
In the meantime, operation of the impugned orders shall remain stayed.
Let the matter be listed for orders as soon as the Constitution Bench judgment is rendered in S.L.P.(Civil) Signature Not Verified Nos.9036-9038 of 2016 – Indore Development Authority & Digitally signed by ANITA MALHOTRA Date: 2019.07.04 16:38:51 IST Ors. Etc. v. Manoharlal & Ors. Etc. Reason: (ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER