Supreme Court - Daily Orders
Delhi Development Authority vs Daya Chand on 23 July, 2018
Bench: Abhay Manohar Sapre, Navin Sinha
ITEM NO.26 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). 23330/2018
(Arising out of impugned final judgment and order dated 09-11-2017
in WP(C) No. 8606/2015 passed by the High Court of Delhi at New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
DAYA CHAND & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.92892/2018-CONDONATION OF DELAY
IN FILING and IA No.92896/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 23-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Ashwani Kumar, AOR
Mr. Jay Kumar Bhardwaj,Adv.
For Respondent(s)
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.
It is stated at the Bar that the issue which is the subject matter of this special leave petition is pending consideration before the larger Bench in S.L.P.(Civil) No.9036-9038 of 2016 – Indore Development Authority & Ors. Etc. v. Manoharlal & Ors. Etc. Let the matter be listed along with SLP(Civil)Diary Signature Not Verified No.19357/2018 for orders as soon as the Constitution Bench Digitally signed by ANITA MALHOTRA Date: 2018.07.24 17:30:51 IST judgment is rendered.
Reason:
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER