Supreme Court - Daily Orders
Delhi Development Authority vs Vikas Gupta . on 16 November, 2017
Bench: Kurian Joseph, Rohinton Fali Nariman
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) No. 405 OF 2017
IN
CIVIL APPEAL NO. 8906 OF 2016
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
VIKAS GUPTA & ORS. Respondent(s)
O R D E R
Delay condoned.
We have perused the Review Petition and record of the civil appeal and are convinced that the order, of which review has been sought, does not suffer from any error apparent warranting its reconsideration. The Review Petition is, accordingly, dismissed.
.......................J. [ KURIAN JOSEPH ] .......................J. [ ROHINTON FALI NARIMAN ] New Delhi;
November 16, 2017.
Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2017.11.18 11:34:22 IST Reason:
ITEM NO.1001 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
R.P.(C) No. 405/2017 In C.A. No. 8906/2016 DELHI DEVELOPMENT AUTHORITY Petitioner(s) VERSUS VIKAS GUPTA . & ORS. Respondent(s) (FOR CONDONATION OF DELAY IN FILING REVIEW PETITION ON IA 1/2017) Date : 16-11-2017 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN By Circulation UPON perusing papers the Court made the following O R D E R The Review Petition is dismissed in terms of the signed order. Pending Interlocutory Applications, if any, stand disposed of. (JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file)