Supreme Court - Daily Orders
Delhi Development Authority vs Arjun Chopra on 8 February, 2019
Bench: Abhay Manohar Sapre, Dinesh Maheshwari
ITEM NO.14 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).399/2019
(Arising out of impugned final judgment and order dated 28-08-2017
in WP(C) No.7963/2015 passed by the High Court of Delhi at New
Delhi)
DELHI DEVELOPMENT AUTHORITY PETITIONER(S)
VERSUS
ARJUN CHOPRA & ORS. RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.20149/2019-CONDONATION OF DELAY
IN FILING and IA No.20152/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.20151/2019-CONDONATION OF DELAY IN
REFILING)
Date : 08-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s)
Ms.Garima Prashad, AOR
Mr.Abhinav Agrawal, Adv.
Mr.Mohit Kumar Bansal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
In the meantime, operation of the impugned order shall remain stayed.
It is stated at the Bar that the issue which is the subject matter of this special leave petition is pending consideration before the larger Bench in S.L.P. (Civil) No.9036-9038 of 2016 - Indore Development Authority & Ors. Etc. vs. Manoharlal & Ors. Etc. Signature Not Verified Let the matter be listed for orders as soon as the Digitally signed by Constitution Bench judgment is rendered. ANITA MALHOTRA Date: 2019.02.09 10:13:51 IST Reason: (Ashok Raj Singh) (Chander Bala) Court Master Court Master