Delhi Development Authority Vs. M/s. J.B.M. Builder Pvt. Ltd. & Ors.
[C.A. No.16145/2017 @ SLP (C) No. 8527/2017]
[Civil Appeal No. 16144 of 2017 @ Special Leave Petition (C) No. 8526/2017]
KURIAN, J.
1. Leave granted.
2. In view of the judgment of this Court dated 04.05.2017 rendered in Civil Appeal No. 6112 of 2017 & batch, reported in (2017) 6 SCC 751, the instant appeals are dismissed.
3. Pending application(s), if any, shall stand disposed of.
4. There shall be no order as to costs.
.......................J. [KURIAN JOSEPH]
.......................J. [R. BANUMATHI]
.......................J. [AMITAVA ROY]
NEW DELHI;
OCTOBER 06, 2017.
Download the LatestLaws.com Mobile App
