Supreme Court - Daily Orders
Delhi Development Authority vs Ajit Kumar Chawla on 7 August, 2023
Bench: Aniruddha Bose, Bela M. Trivedi
ITEM NO.49 COURT NO.6 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 11135/2023
(Arising out of impugned final judgment and order dated 08-11-2017
in WP(C) No. 4938/2015 passed by the High Court Of Delhi At New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
AJIT KUMAR CHAWLA & ORS. Respondent(s)
( IA No. 114142/2020 - CONDONATION OF DELAY IN FILING & IA No.
114144/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 07-08-2023 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Ms. Arti Singh, AOR
Mr. Aakashdeep Singh Roda, Adv.
Ms. Pooja Singh, adv.
Mr. B P Singh, Adv.
For Respondent(s) Mr. Jaydip Pati, Adv.
Mr. Prem Malhotra, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondent no.1 who has passed away on 07.08.2021 submits that he is representing the legal representatives of his deceased client as well.
Let copies of the application for bringing on record the legal representatives of deceased respondent no.1 along with application for condonation of delay for bringing such application is to be served upon Mr. Jaydip Pati, learned counsel appearing for the respondent no.1.
Signature Not VerifiedDigitally signed by NIRMALA NEGI Date: 2023.08.07 17:38:18 IST
Reason: List after two weeks.
(NIRMALA NEGI) (VIDYA NEGI)
COURT MASTER (SH) ASSISTANT REGISTRAR