Supreme Court - Daily Orders
Delhi Development Authority vs Padam Chand Kanodia on 19 May, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari, Sanjiv Khanna
ITEM NO.14 Virtual Court 2 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). 6926/2020
(Arising out of impugned final judgment and order dated 03-10-2018
in WPC No. 2489/2015 passed by the High Court Of Delhi At New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
PADAM CHAND KANODIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.36646/2020-CONDONATION OF DELAY
IN FILING and IA No.36647/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 19-05-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Ms. Binu Tamta, AOR
For Respondent(s) Mr. Chirag M. Shroff, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the application for condonation of delay as also on the special leave petition.
As prayed, by way of indulgence, petitioner is granted two weeks’ time to file process fee. Signature Not Verified Digitally signed by (NEETU KHAJURIA) (VIDYA NEGI) DEEPAK SINGH Date: 2020.05.19 16:48:25 IST COURT MASTER COURT MASTER Reason: