Supreme Court - Daily Orders
Government Of Nct Of Delhi vs Harish Sawhney on 20 February, 2023
Bench: Ajay Rastogi, Bela M. Trivedi
ITEM NO.21 COURT NO.5 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). 4601/2023
(Arising out of impugned final judgment and order dated 12-10-2015
in WP(C) No. 833/2015 passed by the High Court Of Delhi At New
Delhi)
GOVERNMENT OF NCT OF DELHI & ANR. Petitioner(s)
VERSUS
HARISH SAWHNEY & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.29578/2023-CONDONATION OF DELAY
IN FILING and IA No.29579/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 20-02-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Ms. Sujeeta Srivastava, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the petitioner placed reliance on the Judgment of this Court in Civil Appeal No. 944 of 2023 [Delhi Development Authority Vs. MGS (India) Private Limited & Ors.] decided on 17.02.2023.
Issue notice on the Special Leave Petition as well as on the application for condonation of delay, returnable in four weeks. (JAYANT KUMAR ARORA) Signature Not Verified (NAND KISHOR) ASTT. REGISTRAR-cum-PS Digitally signed by Jayant Kumar Arora Date: 2023.02.21 COURT MASTER 18:18:41 IST Reason: