DELHI DEVELOPMENT AUTHORITY Vs. MAHENDER SINGH & ORS.
LAWS(SC)-2016-8-181
SUPREME COURT OF INDIA
Decided on
August 31,2016
DELHI DEVELOPMENT AUTHORITY
Appellant
VERSUS
Mahender Singh And Ors.
Respondents
JUDGEMENT
KURIAN JOSEPH,J. -
(1.) Special Leave Petition(C) No.30270 of 2015 is taken on board.
(2.) Leave granted.
(3.) The issue, in principle, is covered against the appellant by judgment in Civil Appeal No.8477 of 2016 arising out of Special Leave Petition (Civil) No.8467 of 2015.;
(2.) Leave granted.
(3.) The issue, in principle, is covered against the appellant by judgment in Civil Appeal No.8477 of 2016 arising out of Special Leave Petition (Civil) No.8467 of 2015.;
Copyright © Regent Computronics Pvt.Ltd.