06 October 2017
Supreme Court
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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


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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.