DELHI DEVELOPMENT AUTHORITY VICE CHAIRMAN Vs M/S. J.B.M. BUILDER PVT. LTD. THROUGH ITS AUTHORIZED OFFICER
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MR. JUSTICE AMITAVA ROY
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: C.A. No.-016144-016144 / 2017
Diary number: 23376 / 2016
Advocates: SAHARYA & CO. Vs
DEVENDRA SINGH
NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 16144 OF 2017
[@ SPECIAL LEAVE PETITION (C) NO. 8526/2017]
DELHI DEVELOPMENT AUTHORITY PETITIONER(S)
VERSUS
M/S. J.B.M. BUILDER PVT. LTD. & ORS. RESPONDENT(S) WITH
C.A. NO.16145/2017 @ SLP(C) NO. 8527/2017
J U D G M E N T KURIAN, J.
Leave granted. 2. In view of the judgment of this Court dated 04.05.2017 rendered in Civil Appeal No. 6112 of 2017 & batch, reported in (2017) 6 SCC 751, the instant appeals are dismissed. 3. Pending application(s), if any, shall stand disposed of. 4. There shall be no order as to costs.
.......................J. [KURIAN JOSEPH]
.......................J. [R. BANUMATHI]
.......................J. [AMITAVA ROY]
NEW DELHI; OCTOBER 06, 2017.