DELHI DEVELOPMENT AUTHORITY Vs. KRISHAN KANT GOYAL
Decided On August 31, 2016
DELHI DEVELOPMENT AUTHORITY Appellant
V/S
Krishan Kant Goyal Respondents
JUDGEMENT
(1.) Leave granted.
(2.) The issue, in principle, is covered against the appellant by judgment in Civil Appeal No.8477 of 2016 arising out of Special Leave Petition (Civil) No.8467 of 2015.