Supreme Court - Daily Orders
Govt. Of Nct Of Delhi vs Anant Ram on 17 May, 2022
Author: A.M. Khanwilkar
Bench: A.M. Khanwilkar
ITEM NO.33 COURT NO.3 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). 3878/2022
(Arising out of impugned final judgment and order dated 09-10-2017
in WP(C) No. 8978/2016 passed by the High Court Of Delhi At New
Delhi)
GOVT. OF NCT OF DELHI & ANR. Petitioner(s)
VERSUS
ANANT RAM & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.38567/2022-CONDONATION OF DELAY
IN FILING and IA No.38568/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT
IA No. 38567/2022 - CONDONATION OF DELAY IN FILING
IA No. 38568/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 17-05-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s)
Ms. Astha Tyagi, AOR
Mr. Dinesh Chanda Trehan, Adv.
Mr. Siddharth Raj Aggarwal, Adv.
For Respondent(s)
Mr. Nitin Mishra, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The impugned order has been already set aside in terms of order dated 14.07.2021 in C.A. No. 5688 of 2021 titled as "Delhi Development Authority Vs. Anant Ram & Ors."
Hence, this special leave petition is also disposed of on the Signature Not Verified same terms.
Digitally signed byDEEPAK SINGH Date: 2022.05.23 14:24:28 IST Reason:
Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (PREETHI T.C.)
COURT MASTER (SH) COURT MASTER (NSH)