Supreme Court - Daily Orders
Delhi Development Authority vs Manzoor-Ul-Haq on 7 August, 2023
Bench: A.S. Bopanna, M.M. Sundresh
ITEM NO.54 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
REVIEW PETITION (C) Diary No. 13505/2022 IN SLP(C) No.27769/2016
(Arising out of impugned final judgment and order dated 02-09-2016
in SLP(C) No.27769/2016 passed by the Supreme Court of India)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
MANZOOR-UL-HAQ & ORS. Respondent(s)
(IA No. 66368/2022 - CONDONATION OF DELAY IN FILING)
Date : 07-08-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Ms. Niharika Ahluwalia, AOR
Mr. Arpit Sharma, Adv.
For Respondent(s) Mr. Ramakanth Reddy, Sr. Adv.
Mr. Ashutosh Srivastava, Adv.
Ms. Komal Agarwal, Adv.
Ms. Kavya vijay, Adv.
Mr. Abhipsa Mohanty, Adv.
Mr. Umesh chandra Srivastava, Adv.
Mr. Rajeev Singh, AOR
Mr. Atul Kumar, AOR
Ms. Sweety Singh, Adv.
Ms. Archana Kumari, Adv.
Mr. Rahul Pandey, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the order dated 05.07.2023 passed in SLP (C) Dy. No. 8141/2023, Registry to take note of the same and list after obtaining appropriate orders.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2023.08.08 16:56:23 IST Reason: (RAJNI MUKHI) (DIPTI KHURANA)
COURT MASTER ASSISTANT REGISTRAR