Supreme Court - Daily Orders
Delhi Development Authority vs M/S Aasakti Estates Pvt. Ltd. on 31 August, 2016
Bench: Kurian Joseph, C. Nagappan
ITEM NO.162 COURT NO.10 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 32614/2015
(Arising out of impugned final judgment and order dated 06/04/2015
in WPC No. 6617/2014 passed by the High Court of Delhi at New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
M/S AASAKTI ESTATES PVT. LTD. & ORS Respondent(s)
(With office report)
Date : 31/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Amrendra Sharan, Sr. Adv.
Mr. Vishnu B. Saharya, Adv.
Mr. Viresh B. Saharya, Adv.
For M/s Saharya & Co.
For Respondent(s) Mr. Atul Kumar,Adv.
Mr. Vikas Pandey, Adv.
Ms. Archana Kumari, Adv.
Mr. Vikas Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
List the matter after ensuing Diwali vacation on a non-miscellaneous day.
(RASHMI DHYANI) (RENU DIWAN) SR.P.A. ASSISTANT REGISTRAR Signature Not Verified Digitally signed by RASHMI DHYANI Date: 2016.09.05 10:52:37 IST Reason: