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Delhi Development Authority vs Ram Garhia Sabha . on 31 August, 2016

Bench: Kurian Joseph, Rohinton Fali Nariman

     ITEM NO.74                           COURT NO.10                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).   24963/2015

     (Arising out of impugned final judgment and order dated 08/12/2014
     in WPC No. 3748/2014 passed by the High Court of Delhi at New
     Delhi)

     DELHI DEVELOPMENT AUTHORITY                                     Petitioner(s)

                                                 VERSUS

     RAM GARHIA SABHA & ORS.                                         Respondent(s)
     (With office report)

     Date : 31/08/2016 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE KURIAN JOSEPH
                         HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)             Mr. Amrendra Sharan,Sr.Adv.
                                   Ms. Binu Tamta,Adv.
                                   Mr. Dhruv Tamta,Adv.

     For Respondent(s)             Mr.   R.K. Mohanty,Adv.
                                   Mr.   R.K. Rathore,Adv.
                                   Mr.   Meenesh Kumar Dubey,Adv.
                                   Mr.   Anil Hooda,Adv.
                                   Mr.   Atulesh Kumar,Adv.
                                   Mr.   Shailendar Saini,Adv.
                                   Ms.   Gunwant Dara,Adv.
                                   Ms.   Bhaswati Anukampa,Adv.
                                   Mr.   M.K. Maroria,Adv.
                                   For   Mr. D. S. Mahra,Adv.

                                   Mr. S.K. Rout,Adv.

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Post this matter for hearing after ensuing Diwali holidays on a non-miscellaneous day.

Reason: (Anita Malhotra) (Renu Diwan) Court Master Assistant Registrar