Supreme Court - Daily Orders
Delhi Development Authority vs Sona Devi on 29 October, 2018
Bench: Abhay Manohar Sapre, Indu Malhotra
ITEM NO.23 COURT NO.9 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). 36504/2018
(Arising out of impugned final judgment and order dated 06-02-2018
in WP(C) No. 8194/2017 passed by the High Court of Delhi at New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
SONA DEVI & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.149431/2018-CONDONATION OF DELAY
IN FILING and IA No.149434/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 29-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Ashwani Kumar, AOR
Mr. Jay Kr.Bhardwaj,Adv.
Mr. Ravinder Nain,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.
Let the matter be listed for orders as soon as the Constitution Bench judgment is rendered in S.L.P.(Civil) No.9036-9038 of 2016 – Indore Development Authority & Ors.
Signature Not VerifiedEtc. v. Manoharlal & Ors. Etc. Digitally signed by ANITA MALHOTRA Date: 2018.10.30 16:45:06 IST Reason: (ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER