LAWS(SC)-2017-2-167

DELHI DEVELOPMENT AUTHORITY Vs. ANIL KUMAR

Decided On February 23, 2017
DELHI DEVELOPMENT AUTHORITY Appellant
V/S
ANIL KUMAR Respondents

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The issue, in principle, is covered against the appellant by judgments in Civil Appeal No. 8477 of 2016 arising out of Special Leave Petition (C) No. 8467 of 2015 and Civil Appeal No. 5811 of 2015 arising out of Special Leave Petition (C) No. 21545 of 2015.