DELHI DEVELOPMENT AUTHORITY Vs. BANWARI LAL SHARMA
Decided On August 31, 2016
DELHI DEVELOPMENT AUTHORITY Appellant
V/S
Banwari Lal Sharma 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(C) No. 8467 of
2015.