Supreme Court - Daily Orders
Delhi Development Authority vs Kamal Kumar Jain on 21 January, 2019
Bench: Abhay Manohar Sapre, R. Subhash Reddy
ITEM NO.7 COURT NO.6 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). 37494/2018
(Arising out of impugned final judgment and order dated 17-01-2018
in WP(C) No. 2700/2016 passed by the High Court of Delhi at New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
KAMAL KUMAR JAIN & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.157628/2018-CONDONATION OF DELAY
IN FILING and IA No.157630/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 21-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Ms. Garima Prashad, AOR
Mr. Mohit Kumar Bansal,Adv.
For Respondent(s)
Mr. Irshad Ahmad, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
In the meantime, operation of the impugned order shall remain stayed.
Let the matter be listed for orders as soon as the Constitution Bench judgment is rendered in S.L.P.(Civil) Nos.9036-9038 of 2016 – Indore Development Authority & Signature Not Verified Digitally signed by ANITA MALHOTRA Ors. Etc. v. Manoharlal & Ors. Etc. Date: 2019.01.22 17:24:51 IST Reason: (ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER