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Delhi Development Authority vs Harbans Kaur on 25 April, 2022

Bench: A.M. Khanwilkar, Abhay S. Oka

     ITEM NO.26                               COURT NO.3                  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). 10090/2022

     (Arising out of impugned final judgment and order dated 02-02-2015
     in WPC No. 5358/2014 passed by the High Court Of Delhi At New
     Delhi)

     DELHI DEVELOPMENT AUTHORITY                                           Petitioner(s)

                                                     VERSUS

     HARBANS KAUR & ORS.                                                   Respondent(s)

     ( IA No.52371/2022-CONDONATION OF DELAY IN FILING )

     Date : 25-04-2022 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE A.M. KHANWILKAR
                            HON'BLE MR. JUSTICE ABHAY S. OKA


     For Petitioner(s)                  Mr. Vishnu B. Saharya, Adv.
                                        Mr. Viresh B. Saharya, Adv.
                                        M/S. Saharya & Co., AOR

     For Respondent(s)


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

Learned counsel for the petitioner-authority prays for one week’s time to ascertain the factual position about the proceedings mentioned in the Office Report instituted by the State.

List this matter on 02.05.2022.

Digitally signed by DEEPAK SINGH Date: 2022.04.27 17:12:02 IST Reason:

     (DEEPAK SINGH)                                                    (VIDYA NEGI)
     COURT MASTER (SH)                                                COURT MASTER (NSH)