Supreme Court - Daily Orders
Delhi Development Authority vs Nanak Chand on 6 February, 2015
Bench: Anil R. Dave, Shiva Kirti Singh
ITEM NO.18 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
Petitions for Special Leave to Appeal (C)............/2015
(CC Nos.918-919/2015)
(Arising out of impugned final judgment and order dated 21/08/2014
in LPA Nos.193/2014 & 298/2014 passed by the High Court of Delhi at
New Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
NANAK CHAND Respondent(s)
(with appln.(s) for c/delay in filing SLP and office report)
Date : 06/02/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Abhinav Mukerji,Adv.
Ms. Bihu Sharma,Adv.
Ms. Purnima Krishna,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any reason to entertain these petitions. The Special Leave Petitions are, accordingly, dismissed.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.02.10 17:08:38 IST Reason: