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Delhi Development Authority vs Tejpal Singh . on 16 July, 2015

Bench: Dipak Misra, Prafulla C. Pant

                                              CORRECTED

  ITEM NO.26                              COURT NO.5               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)......CC                 No(s).
  12559/2015

  (Arising out of impugned final judgment and order dated 16/12/2014
  in WPC No. 7221/2014 passed by the High Court of Delhi at New
  Delhi)

  DELHI DEVELOPMENT AUTHORITY                                       Petitioner(s)

                                                 VERSUS

  TEJPAL SINGH & ORS.                                               Respondent(s)


  (with appln. (s) for c/delay in filing SLP and office report)


  Date : 16/07/2015 This petition was called on for hearing today.

  CORAM :                HON'BLE MR. JUSTICE DIPAK MISRA
                         HON'BLE MR. JUSTICE PRAFULLA C. PANT

  For Petitioner(s)                Ms. Binu Tamta,Adv.
                                   Mr. Dhruv Tamta, Adv.
                                   Ms. Nikita Shrivastava, Adv.

  For Respondent(s)                Mr.   N.S. Vasisht, Adv.
                                   Mr.   Vishal Singh, Adv.
                                   Mr.   Jyoti Kataria, Adv.
                                   Mr.   Pradeep Misra,Adv.

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Delay condoned.

Issue notice.

Mr. N.S. Vasisht, learned counsel, accepts notice on behalf of respondent no.1. No further notice need be issued.

Tag with SLP (C) No.19552 of 2015.

Reason:




                   (Gulshan Kumar Arora)                        (H.S. Parasher)
                       Court Master                               Court Master