Supreme Court - Daily Orders
Delhi Development Authority vs Suman Chhabra on 10 December, 2018
Bench: Abhay Manohar Sapre, Indu Malhotra
ITEM NO.18 COURT NO.7 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).42940/2018
(Arising out of impugned final judgment and order dated 30-01-2018
in WP(C) No.8058/2017 passed by the High Court of Delhi at New
Delhi)
DELHI DEVELOPMENT AUTHORITY PETITIONER(S)
VERSUS
SUMAN CHHABRA & ORS. RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.171001/2018-CONDONATION OF
DELAY IN FILING and IA No.171002/2018-EXEMPTION FROM FILING C/C
OF THE IMPUGNED JUDGMENT)
Date : 10-12-2018 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.Binu Tamta, Adv.
Mr.Dhruv Tamta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
In the meantime, operation of the impugned order shall remain stayed.
It is stated at the Bar that the issue which is the subject matter of this special leave petition is pending consideration before the larger Bench in S.L.P. (Civil) No.9036-9038 of 2016 - Indore Development Authority & Ors. Etc. vs. Manoharlal & Ors. Etc. Let the matter be listed for orders as soon as the Signature Not Verified Constitution Bench judgment is rendered.
Digitally signed by ANITA MALHOTRA Date: 2018.12.11 10:32:43 IST Reason: (Ashok Raj Singh) (Chander Bala) Court Master Court Master