Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Delhi Development Authority vs Devender Kumar on 25 April, 2023

Bench: M.R. Shah, C.T. Ravikumar

     ITEM NO.37                               COURT NO.4                      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). 41445/2022
     (Arising out of impugned final judgment and order dated 31-10-2017
     in WP(C) No. 10983/2016 passed by the High Court Of Delhi At New
     Delhi)

     DELHI DEVELOPMENT AUTHORITY                                               Petitioner(s)
                                                        VERSUS
     DEVENDER KUMAR & ORS.                                                     Respondent(s)

     (FOR ADMISSION and I.R. and IA No.13764/2023-CONDONATION OF DELAY
     IN FILING and IA No.13770/2023-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.13768/2023-CONDONATION OF DELAY IN
     REFILING / CURING THE DEFECTS )

     Date : 25-04-2023 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE M.R. SHAH
                             HON'BLE MR. JUSTICE C.T. RAVIKUMAR

     For Petitioner(s)                  Mr. Virender Sharma, Adv.
                                        Mr. Sikha Sharma, Adv.
                                        Mr. Mohan Lal Sharma, AOR

                                        Mr. Varinder Kumar Sharma, AOR
                                        Mr. Yugal Kishor Prasad, Adv.
                                        Ms. Parul Sharma, Adv.
                                        Mr. Shantanu Sharma, Adv.
                                        Mr. Bishan Dass, Adv.
                                        Ms. Deeksha Gaur, Adv.

     For Respondent(s) Ms. Smita Maan, AOR

                                        Ms. Astha Tyagi, AOR

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

Learned counsel appearing on behalf of some of the original writ petitioners has stated that some of the respondents have expired and the particulars of the legal heirs of deceased respondents shall be supplied to the learned counsel for the petitioner within a period of one week from today.

Let learned counsel appearing for the petitioner take steps to bring on record the legal heirs of the deceased respondents.

Put up on 21.08.2023.

     (NEETU SACHDEVA)                                                     (NISHA TRIPATHI)
     ASTT. REGISTRAR-cum-PS                                            ASSISTANT REGISTRAR