Supreme Court - Daily Orders
Delhi Development Authority Vice ... vs Sh. Prem Chand on 27 July, 2018
Bench: Abhay Manohar Sapre, Uday Umesh Lalit
ITEM NO.18 COURT NO.11 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). 23835/2018
(Arising out of impugned final judgment and order dated 11-04-2017
in WP No. 9023/2015 passed by the High Court of Delhi at New Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
SH. PREM CHAND & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.96705/2018-CONDONATION OF DELAY
IN FILING and IA No.96707/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 27-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Ms. Garima Prashad, AOR
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. v. Manoharlal & Ors. Etc. Let the matter be listed for orders as soon as the Signature Not Verified Digitally signed by Constitution Bench judgment is rendered. ANITA MALHOTRA Date: 2018.07.28 12:36:23 IST Reason: (ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER