GOVT. OF NCT OF DELHI THROUGH SECREATARY, LAND AND BUILDING DEPARTMENT & ANR. Vs. RATHI STEELS LTD. & ORS.
LAWS(SC)-2016-11-74
SUPREME COURT OF INDIA
Decided on
November 23,2016
Govt. of NCT of Delhi Through Secreatary, Land and Building Department And Anr.
Appellant
VERSUS
Rathi Steels Ltd. And Ors.
Respondents
JUDGEMENT
Kurian,J. -
(1.) Leave granted.
(2.) The issue, in principle, is covered against the appellant by judgments in Civil Appeal No. 8477 of 2016 arising out of Special Leave Petition (C) No. 8467 of 2015 and Civil Appeal No. 5811 of 2015 arising out of Special Leave Petition (C) No. 21545 of 2015. The appeals filed by the requisitioning authority, namely, the Delhi Development Authority, have already been dismissed by this Court.
(3.) This appeal is, accordingly, dismissed.;
(2.) The issue, in principle, is covered against the appellant by judgments in Civil Appeal No. 8477 of 2016 arising out of Special Leave Petition (C) No. 8467 of 2015 and Civil Appeal No. 5811 of 2015 arising out of Special Leave Petition (C) No. 21545 of 2015. The appeals filed by the requisitioning authority, namely, the Delhi Development Authority, have already been dismissed by this Court.
(3.) This appeal is, accordingly, dismissed.;
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