Supreme Court - Daily Orders
Delhi Development Authority vs Praveen Khurana on 18 May, 2023
Bench: Surya Kant, J.K. Maheshwari
ITEM NO.18 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
SPECIAL LEAVE PETITION (CIVIL)………... Diary No(s).15864/2023
(Arising out of impugned final judgment and order dated 16-09-2014
in WPC No.2827/2014 passed by the High Court Of Delhi At New Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
PRAVEEN KHURANA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.95000/2023-CONDONATION OF DELAY
IN FILING and IA No.95002/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 18-05-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s)
Ms. Manika Tripathy, AOR
Mr. Ashutosh Kaushik, Adv.
Mr. Manish Vashist, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Post this matter along with other special leave petitions/miscellaneous applications pertaining to acquisition of land in NCT of Delhi.
(ARJUN BISHT) (PREETHI T.C.)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
ARJUN BISHT
Date: 2023.05.18
16:48:32 IST
Reason: