DELHI DEVELOPMENT AUTHORITY Vs. SKIPPER CONSTRUCTION

JUDGEMENT

(1.) After hearing counsel, we are issuing the following directions:

(2.) Henceforth all applications in connection with the Skipper group of companies, be presented by the applicant before the learned Amicus Curiae Mr. Joseph Vellapally and in case the latter makes an endorsement that they can be entertained by this court in this batch of cases, the Registry shall then register such applications and list them along with this matter.

(3.) If any of the claimants has already filed application (s) and that is lying unregistered with the Registry, without endorsement of the learned Amicus Curiae, such a case may, however, be listed before the court. Notice to the Union of India: