Supreme Court - Daily Orders
Delhi Development Authority vs Raheja Developers Ltd on 11 August, 2025
SLP(C) Nos. 20315-20316/2025
ITEM NO.27 COURT NO.13 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) Nos. 20315-20316/2025
[Arising out of impugned final judgment and order dated 25-04-2025
in LPA No. 114/2024 and 28-05-2025 in CMA No. 59414/2023 passed by
the High Court of Delhi at New Delhi]
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
RAHEJA DEVELOPERS LTD. & ANR. Respondent(s)
(IA No. 175186/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 11-08-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
HON'BLE MR. JUSTICE N.V. ANJARIA
For Petitioner(s) :
Ms. Aishwarya Bhati, A.S.G.
Ms. Malvika Kapila, AOR
Ms. Tanwangi Shukla, Adv.
Ms. Harbani Shinh, Adv.
Ms. Radhika Misra, Adv.
Ms. Apoorva Jain, Adv.
For Respondent(s) :
Mr. Rajshekhar Rao, Sr. Adv.
Mr. Debmalya Banerjee, Adv.
Ms. Manmeet Kaur, Adv.
Mr. Rohan Sharma, Adv.
Mr. Gurtejpal Singh, Adv.
Ms. Liza Vohra, Adv.
M/s. Karanjawala & Co., AOR
Mr. Kapil Sibal, Sr. Adv.
Mr. Buddy Ranganadhan, Sr. Adv.
Signature Not Verified
Mr. Anupam Varma, Adv.
Digitally signed by
Deepak Guglani
Date: 2025.08.11
Mr. Nikhil Sharma, Adv.
16:32:26 IST
Reason: Ms. S. Akshata, Adv.
Mr. Sidharth Sethi, AOR
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SLP(C) Nos. 20315-20316/2025
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Mr. Debmalya Banerjee and Mr. Sidharth Sethi, learned counsel, who are present in Court on caveat/advance notice, waive service and accept notice on behalf of respondent Nos. 1 and 2, respectively. Hence, notice need not be served.
Counter affidavit/reply will be filed within four weeks from today. Rejoinder affidavit, if any, will be filed within two weeks thereafter.
List immediately after six weeks, with the clear understanding that the matter will be listed for hearing finally.
(DEEPAK GUGLANI) (PREETI SAXENA)
AR-cum-PS COURT MASTER (NSH)
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