Supreme Court - Daily Orders
Delhi Development Authority vs Jagminder Pal Singh on 1 May, 2023
Bench: A.S. Bopanna, Hima Kohli
ITEM NO.21 COURT NO.12 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C) Nos. 8135-8136/2023
(Arising out of impugned final judgment and order dated 10-02-2023
in LPA No. 106/2023 in WPC No. 15059/2022 and 07-03-2023 in RP No.
66/2023 in WPC No. 15059/2022 passed by the High Court of Delhi at
New Delhi)
DELHI DEVELOPMENT AUTHORITY & ANR. Petitioner(s)
VERSUS
JAGMINDER PAL SINGH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.80281/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 01-05-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
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
Heard learned counsel for the petitioners. On taking note that the order(s) impugned are an interim orders and in any event, the same would remain subject to result of the final out come, we see no reason to interfere with the impugned order(s).
The special leave petitions are, accordingly, disposed of. Pending application (s) shall stand disposed of.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2023.05.01 17:36:08 IST Reason: (RAJNI MUKHI) (DIPTI KHURANA)
COURT MASTER (SH) ASSISTANT REGISTRAR