DELHI DEVELOPMENT AUTHORITY Vs. BHIM SAIN GOEL AND ORS.
LAWS(SC)-2022-4-139
SUPREME COURT OF INDIA
Decided on
April 25,2022
DELHI DEVELOPMENT AUTHORITY
Appellant
VERSUS
Bhim Sain Goel And Ors.
Respondents
Referred Judgements :-
KIRAN SINGH VS. CHAMAN PASWAN [REFERRED TO]COLLECTOR OF BOMBAY VS. NUSSERWANJI RATTANJI MISTRI [REFERRED TO]
STATE OF ORISSA VS. BRUNDABAN SHARMA [REFERRED TO]
MEHER RUSI DALAL VS. UNION OF INDIA [REFERRED TO]
KALABHARATI ADVERTISING VS. HEMANT VIMALNATH NARICHANIA [REFERRED TO]
JAIPUR DEVELOPMENT AUTHORITY VS. MAHESH SHARMA [REFERRED TO]
V CHANDRASEKARAN VS. ADMINISTRATIVE OFFICER [REFERRED TO]
PUNE MUNICIPAL CORPORATION VS. HARAKCHAND MISIRIMAL SOLANKI [REFERRED TO]
UNION OF INDIA VS. SHIV RAJ [REFERRED TO]
INDORE DEVELOPMENT AUTHORITY VS. MANOHARLAL ETC. [REFERRED TO]
JUDGEMENT
K.M.JOSEPH,J. -
(1.)Delay condoned.
(2.)Applications for condonation of delay in filing substitution, setting aside abatement and substitution are allowed. Mr. Pranab Kumar Mullick, learned counsel, appears for the legal representatives of deceased respondents.
(3.)Leave granted.
;
(2.)Applications for condonation of delay in filing substitution, setting aside abatement and substitution are allowed. Mr. Pranab Kumar Mullick, learned counsel, appears for the legal representatives of deceased respondents.
(3.)Leave granted.
;
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