DELHI DEVELOPMENT AUTHORITY Vs. SKIPPER CONSTRUCTION

JUDGEMENT

(1.) Israel Embassy - Learned counsel appearing on behalf of the Israel Embassy seeks two weeks' time for obtaining further instructions in regard to the purchase of the property in the possession of Israel Embassy. Prayer is granted.

(2.) Appointment of Commission: presently, it appears to us that the claims of purchasers relate to four different properties, namely: (1 Jhandewalan (2 Technology Park Ltd. (3 Barakhamba Property and (4 Symphony apartments.

(3.) For the present, we propose to refer to a Commission, the claims relating tojhandewalan property and Technology Park Ltd.