Supreme Court - Daily Orders
Delhi Development Authority vs Braham Prakash Yadav on 18 October, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
1
ITEM NO.5 COURT NO.8 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). 25792/2019
(Arising out of impugned final judgment and order dated 09-01-2018
in WPC No. 7465/2017 passed by the High Court Of Delhi At New
Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
BRAHAM PRAKASH YADAV & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.154313/2019-CONDONATION OF DELAY
IN FILING and IA No.154312/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.154315/2019-CONDONATION OF DELAY IN
REFILING and IA No.154314/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 18-10-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s)
Ms. Arti Singh, AOR
Mr. Aakashdeep Singh Roda, Adv.
Mr. Suraj Pal Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Subject to payment of Rs. 10,000/- (Rupees Ten Thousand Only) by way of cost to the Supreme Court Secretarial Staff Welfare Signature Not Verified Digitally signed by Association within four weeks from today, the delay in filing the DEEPAK SINGH Date: 2019.10.19 13:06:46 IST Reason: Special Leave Petition is condoned.
Issue notice.
2List the matter after pronouncement of judgment in SLP(C) Nos. 9036-9038 of 2016.
In the meantime, the operation of the impugned order shall remain stayed.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)