Supreme Court - Daily Orders
Delhi Development Authority vs Pyare Lal Safaya on 6 January, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
1
ITEM NO.18 COURT NO.7 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). 42067/2019
(Arising out of impugned final judgment and order dated 17-08-2017
in WPC No. 11448/2015 passed by the High Court Of Delhi At New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
PYARE LAL SAFAYA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.193509/2019-CONDONATION OF DELAY
IN FILING and IA No.193510/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.193511/2019-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 06-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Ms. Arti Singh, AOR
Mr. Aakashdeep Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Subject to payment of Rs.10,000/- (Rupees Ten Thousand only) by way of cost to the Supreme Court Secretarial Staff Welfare Association within four weeks from today, the delay in filing the special leave petition is condoned. Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2020.01.06 17:38:05 IST
Issue notice.
Reason:Let the special leave petition be listed for orders as soon as the Constitution Bench judgment 2 is rendered in Special Leave Petition (C) Nos.9036- 9038 of 2016-Indore Development Authority & Ors. Etc. v. Manohar Lal & Ors. Etc. In the meantime, operation of the impugned order shall remain stayed.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER