LAWS(DLH)-2015-9-178

MAHBOOB ALI Vs. DELHI DEVELOPMENT AUTHORITY

Decided On September 21, 2015
MAHBOOB ALI Appellant
V/S
DELHI DEVELOPMENT AUTHORITY Respondents

JUDGEMENT

(1.) CM.APPL 20515/2015 & 20516/2015

(2.) EXEMPTION allowed, subject to all just exceptions.

(3.) BY the present applications, the petitioner seeks condonation of delay in re -filing the present petition.