B L WADEHRA Vs. UNION OF INDIA
LAWS(SC)-1996-12-3
SUPREME COURT OF INDIA
Decided on December 02,1996

B.L.WADEHRA Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) Pursuant to this Court's order dated 20/11/1996, the Government of india has filed a report dated 27/11/1996. We do not wish to comment on the report at present. The matter has been discussed in the Court. Mr K. N. Bhat, learned Additional Solicitor General states that to have a fresh look at the matter in the light of the discussion which has taken place in the Court, he seeks one week's adjournment.
(2.) The matter to come up on 9/12/1996.
(3.) Mr Arun Jaitley, learned counsel appearing for MCD states that pursuant to this Court's order dated 20-11-1996, the matter regarding taking over the colonies from DDA has been settled. He further states that the matter of cleaning the roads has also been settled with PWD and a positive understanding has been reached with MTNL. Mr V. B. Saharya will file a short note in this respect.;


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