Supreme Court - Daily Orders
Delhi Development Authority vs Ramesh Chand Bhalla Legal Heir Of Late ... on 24 July, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.24 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
Petition(s) for Special Leave to Appeal(C)No(s).17260-17261/2015
(Arising out of impugned final judgment and order dated 23/03/2015
in RSA No. 387/2014,05/05/2015 in RP No. 253/2015 passed by the
High Court Of Delhi At New Delhi)
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
RAMESH CHAND BHALLA LEGAL HEIR OF LATE SMT. SUSHILA WATI
Respondent(s)
Date : 24/07/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Ms. Garima Prashad,Adv.
For Respondent(s) Mr. Manu Nayar,Adv.
Ms. Manjeet Chawla,Adv.
Mr. Sunanda Roy,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
We do not find any legal and valid ground for interference. The special leave petitions are dismissed.
(MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Madhu Bala
Date: 2015.07.24
17:37:53 IST
Reason: