Supreme Court - Daily Orders
The Land And Building Department vs Charanjit Kaur on 29 March, 2019
Bench: Abhay Manohar Sapre, Dinesh Maheshwari
ITEM NO.14 COURT NO.6 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).2458/2019
(Arising out of impugned final judgment and order dated 30-11-2015
in WPC No.4722/2014 passed by the High Court of Delhi at New Delhi)
THE LAND AND BUILDING DEPARTMENT & ANR. PETITIONER(S)
VERSUS
CHARANJIT KAUR & ORS. RESPONDENT(S)
(IA No.47761/2019-CONDONATION OF DELAY IN FILING and IA
No.47763/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.47762/2019-CONDONATION OF DELAY IN REFILING)
Date : 29-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s)
Mr.Atul Kumar, AOR
Ms.Sweety Singh, Adv.
Mr.Girish Chandra, Adv.
Ms.Archana Kumari, Adv.
Mr.Rahul Pandey, 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.
It is stated at the Bar that the issue which is the subject matter of this special leave petition is pending consideration before the larger Bench in S.L.P. (Civil) No.9036-9038 of 2016 - Indore Development Authority & Ors. Etc. vs. Manoharlal & Ors. Etc. Signature Not Verified Let the matter be listed for orders as soon as the Digitally signed by ASHOK RAJ SINGH Date: 2019.04.02 Constitution Bench judgment is rendered. 12:04:01 IST Reason:
(Ashok Raj Singh) (Chander Bala) Court Master Court Master