Supreme Court - Daily Orders
Delhi Development Authority vs M/S Trilok And Co. Its Director on 17 July, 2018
Bench: Abhay Manohar Sapre, Uday Umesh Lalit
ITEM NO.30 COURT NO.11 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). 23657/2018
(Arising out of impugned final judgment and order dated 06-09-2017
in EXSA No. 3/2017 passed by the High Court of Delhi at New Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
M/S TRILOK AND CO. & ANR. Respondent(s)
( IA No.89707/2018-CONDONATION OF DELAY IN FILING and IA
No.89709/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 17-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Ms. Manika Tripathy Pandey, AOR
Mr. Ashutosh Kaushik,Adv.
Ms. Raveena Tandon,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned order except to the extent that the cost imposed on the petitioner amounting to Rs.25,000/- together with the consequent directions given in that behalf are hereby set aside.
Signature Not Verified
Having regard to the entire facts and circumstances Digitally signed by ANITA MALHOTRA Date: 2018.07.18 17:32:07 IST Reason: of the case, we are also inclined to expunge the remarks made against the officers of the petitioner in the 1 impugned judgment.
The special leave petition stands disposed of in the above terms.
Pending application also stands disposed of.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER
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