Supreme Court - Daily Orders
Delhi Development Authority vs Veena Jain on 28 February, 2023
Bench: Abhay S. Oka, Rajesh Bindal
ITEM NO.43 COURT NO.16 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). 9402/2022
(Arising out of impugned final judgment and order dated 30-07-2018
in WP(C) No. 1516/2018 passed by the High Court of Delhi at New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
VEENA JAIN & ORS. Respondent(s)
(IA No. 62062/2022 - CONDONATION OF DELAY IN FILING)
Date : 28-02-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Ms. Niharika Ahluwalia, AOR
Ms. Ishita Deswal, Adv.
For Respondent(s) Mr. Gaurav Jain, Adv.
Ms. Abha Jain, AOR
Mr. N.k. Jain, Adv.
Mr. Jaivir Singh, Adv.
Mr. Abhishek Misra, Adv.
Ms. Deepika Mishra, Adv.
Mr. Aniteja Sharma, Adv.
Ms. Sujeeta Srivastava, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel appearing for the parties. Delay condoned.
Leave granted.
Hearing concluded.
Judgment reserved.
Signature Not Verified Digitally signed by Anita Malhotra Date: 2023.03.01 16:53:59 IST Reason:(ANITA MALHOTRA) (NAND KISHOR) AR-CUM-PS COURT MASTER