DELHI DELELOPMENT AUTHORITY Vs. GEETA DHAWAN & ORS.
LAWS(SC)-2016-8-99
SUPREME COURT OF INDIA
Decided on August 31,2016

Delhi Delelopment Authority Appellant
VERSUS
Geeta Dhawan And Ors. Respondents

JUDGEMENT

KURIAN,J. - (1.) Leave granted.
(2.) 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.
(3.) These appeals are, accordingly, dismissed.;


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