Supreme Court - Daily Orders
Delhi Development Authority vs Aruna Singh . on 22 August, 2023
Author: A.S. Bopanna
Bench: A.S. Bopanna
ITEM NO.5 COURT NO.4 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MISCELLANEOUS APPLICATION Diary No(s). 682/2023
(Arising out of impugned final judgment and order dated 03-05-2016
in SLP(C) No. No. 6367/2016 passed by the Supreme Court Of India)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
ARUNA SINGH . Respondent(s)
IA No. 2507/2023 - CONDONATION OF DELAY IN FILING
IA No. 2506/2023 - RECALLING THE COURTS ORDER)
Date : 22-08-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. Ashwani Kumar, AOR
Mr. Anshay Dhatwalia, Adv.
For Respondent(s) Mr. Rajiv Ranjan Dwivedi, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Tag along with SLP(C) Diary No. 8141 0f 2023.
(NISHA KHULBEY) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR Signature Not Verified Digitally signed by Nisha Khulbey Date: 2023.08.24 17:26:10 IST Reason: