Delhi High Court - Orders
Rajeev Suri vs Delhi Development Authority And Ors on 5 September, 2023
$~28 & 29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1568/2020 and CM No.5484/2020
RAJEEV SURI ..... Petitioner
Through: Ms. Vidhi Kapoor, Advocate
versus
DELHI DEVELOPMENT AUTHORITY AND
ORS. ..... Respondents
Through: Mr. Manish Mohan, CGSC
Mr. G.S. Oberoi, ASC, DDA
+ W.P.(C) 1575/2020 and CM Nos.5516/2020 and 7245/2020
LT. COL. ANUJ SRIVASTAVA (RETD.) AND
ORS. ..... Petitioners
Through: Ms. Prakriti Rastogi, Advocate
versus
DELHI DEVELOPMENT AUTHORITY ..... Respondent
Through: Mr. G.S. Oberoi, ASC, DDA
CORAM:
HON'BLE MS. JUSTICE TARA VITASTA GANJU
ORDER
% 05.09.2023 [Physical Hearing/Hybrid Hearing (as per request)]
1. Learned Counsel appearing on behalf of the Petitioners submits that copies of the judgment placed on record by Respondent No.1/DDA have not been supplied to them.
1.1 Let a copy be supplied to learned Counsel for the Petitioners within the next two days.
2. Learned Counsel for the Petitioners seeks time to take instructions in terms of what has been stated by Respondent No.1 in order dated 03.08.2023.
3. List these matters in the category of directions on 18.09.2023.
TARA VITASTA GANJU, J SEPTEMBER 5, 2023/yg Click here to check corrigendum, if any This is a digitally signed order.
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