Hari Ram & Ors vs Delhi Development Authority
2016 Latest Caselaw 3299 Del

$~10-11
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

%                                           DECIDED ON: 05.05.2016
+              RFA (OS) 109/2014, CM APPL.11764/2014
      M/S ULTIMATE SERVICES PVT LTD & ANR         ..... Appellants
                    versus
      DELHI DEVELOPMENT AUTHORITY & ANR ..... Respondents

               RFA (OS) 131/2014, CM APPL.15038/2014
      HARI RAM & ORS                               ..... Appellants
                    versus
      DELHI DEVELOPMENT AUTHORITY                ..... Respondent

      Appearance: Mr. Sanjiv Bahl with Mr. Eklavya Bahl, Advocates for
      appellants in RFA (OS) 109/2014.
      Mr. Kirti Uppal, Sr. Advocate with Mr. S.S. Khatri and Ms. Sahiba,
      Advocates for appellants in RFA (OS) 131/2014.
      Mr. Pawan Mathur, Standing Counsel for DDA in all the appeals.

      CORAM:
      HON'BLE MR. JUSTICE S. RAVINDRA BHAT
      HON'BLE MS. JUSTICE DEEPA SHARMA

      S.RAVINDRA BHAT, J. (ORAL)

For detailed order, refer to judgment dated 05.05.2016 passed in RFA (OS)102/2014 - M/s Samanit Enterprises & Anr v. Delhi Development Authority & Anr.

S. RAVINDRA BHAT (JUDGE)

DEEPA SHARMA (JUDGE) MAY 05, 2016/vikas/