DHIRENDER SHARMA Vs. EMERALD COURT OWNERS

JUDGEMENT

(1.) PERMISSION to file special leave petitions is granted in S.L.P.(Civil) No.../2014 [CC No. 6754/2014] and S.L.P.(Civil) No.../2014 [CC No. 7546 of 2014]. Issue notice returnable on July 21, 2014.

(2.) DASTI , in addition to the ordinary process, is permitted.

(3.) MR . Ravindra Kumar, advocate, waives service for the Respondent - New Okhla Industrial Development Authority (NOIDA).