REGENT COMPUTRONICS PVT. LTD.

DELHI DEVELOPMENT AUTHORITY Appellant

V/S

Diwan Chand Anand Respondents

Referred Judgements :-

STATE OF PUNJAB VS. NATHURAM [REFERRED TO]
KANHAIYALAL VS. RAMESHWAR [REFERRED TO]
A VISWANATHA PILLAI VS. SPECIAL TAHSILDAR FOR LAND ACQUISITION NO IV [REFERRED TO]
STATE OF BIHAR VS. DHIRENDRAKUMAR [REFERRED TO]
S AMARJIT SINGH KALRA VS. PRAMOD GUPTA [REFERRED TO]
MATA PRASAD MATHUR VS. JWALA PRASAD MATHUR [REFERRED TO]
ESHA BHATTACHARJEE VS. MANAGING COMMITTEE OF RAGHUNATHPUR NAFAR ACADEMY [REFERRED TO]
SUNKARA LAKSHMINARASAMMA (D) BY LRS. VS. SAGI SUBBA RAJU & OTHERS ETC. [REFERRED TO]
HEMAREDDI (D) THROUGH LRS. VS. RAMACHANDRA YALLAPPA HOSMANI [REFERRED TO]
VENIGALLA KOTESWARAMMA VS. MALAMPATI SURYAMBA [REFERRED TO]

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned order dtd. 9/7/2007 passed by the High Court of Delhi in RFA No.280 of 2001 and the subsequent order dtd. 13/1/2012 passed by the High Court in R.P. No.314 of 2008 in the very same RFA No.280 of 2001, the original appellant before the High Court - Delhi Development Authority (DDA for short) has preferred the present appeals.

(2.) The facts leading to the present appeals in a nutshell are as under:

(3.) Shri Sanjay Poddar, learned Senior Advocate has appeared on behalf of the appellant - DDA and Shri Shyam Divan, learned Senior Advocate has appeared on behalf of the contesting respondent nos.33 and Shri Sunil Gupta, learned Senior Advocate has appeared on behalf of respondent nos. 3 to 40.

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DELHI DEVELOPMENT AUTHORITY Vs. DIWAN CHAND ANAND

Referred Judgements :-

JUDGEMENT

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