WG. CDR. ARIFUR RAHM... v. DLF SOUTHERN HOMES P..., Supreme Court Of India, Judgment, Law, casemine.com

Citation Codes

Equivalent Citations

citation codes

Case Number

MA-000229 / 2022

Advocates

Acts

ITEM NO.802 COURT NO.4 SECTION XVII-A S U P R E M E C O

See more information ...

Smart Summary

Factual and Procedural Background

The Supreme Court of India issued a short order in Miscellaneous Application No. 229/2022 in Civil Appeal No. 6239/2019. The application was mentioned before the Court on 6 May 2022. It sought a correction to paragraph 1 of an earlier order dated 25 April 2022 in the same matter and requested that the Bangalore Development Authority be impleaded in the proceedings. The bench comprising Dr. Justice D. Y. Chandrachud and Justice Surya Kant took the matter on board and addressed the requested correction.

Legal Issues Presented

The opinion addresses a procedural matter and does not frame distinct legal issues.

Arguments of the Parties

The opinion does not contain a detailed account of the parties' legal arguments.

Table of Precedents Cited

No precedents were cited in the provided opinion.

Court's Reasoning and Analysis

The Court recorded that the matter was “mentioned” and therefore “taken on board.” Upon review, it ordered that paragraph 1 of its earlier order dated 25 April 2022 be corrected to state that applications seeking impleadment of the Bangalore Development Authority are allowed. The reasoning is not elaborated beyond this procedural clarification.

Holding and Implications

HOLDING: The applications for impleadment of the Bangalore Development Authority are allowed, and paragraph 1 of the order dated 25 April 2022 stands corrected accordingly.

Implications: The Bangalore Development Authority will now be a party to the ongoing civil appeal. The order is limited to this procedural correction and does not establish any new legal precedent.

Show full summary ...

To access the original judgment, please Sign In or Subscribe.

WG. CDR. ARIFUR RAHMAN KHAN AND ALEYA SULTANA v. DLF SOUTHERN HOMES PVT. LTD. (NOW KNOWN AS BEGUR OMR HOMES PVT. LTD.)

ITEM NO.802 COURT NO.4 SECTION XVII-A

S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS

Miscellaneous Application No. 229/2022 in C.A. No. 6239/2019

WG. CDR. ARIFUR RAHMAN KHAN AND ALEYA SULTANA Petitioner(s)

VERSUS

DLF SOUTHERN HOMES PVT. LTD. (NOW KNOWN AS BEGUR OMR HOMES PVT. LTD.) Respondent(s)

(FOR ADMISSION and IA No.9849/2022-INTERVENTION/IMPLEADMENT and IA No.8715/2022-CLARIFICATION/DIRECTION ) WITH Diary No(s). 1990/2022 (XVII-A) Date : 06-05-2022 These applications were mentioned today.

CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE SURYA KANT

For Petitioner(s) Mr. Govind Jee, Adv. (mentioned by) Mr. Omanakuttan K. K., AOR

Mr. Sahil Tagotra, AOR For Respondent(s) M/S. Cyril Amarchand Mangaldas, AOR

M/S. Karanjawala & Co.

Mr. Ankur S. Kulkarni, AOR

UPON hearing the counsel the Court made the following O R D E R

1 Upon being mentioned, taken on board.

2 Paragraph 1 of the order dated 25 April 2022 shall be corrected to read as

follows:

Applications for impleadment of the Bangalore Development Authority are

allowed.

(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER

1. 2022-05-06T17:24:09+0530
2. Sanjay Kumar

WG. CDR. ARIFUR RAHM... v. DLF SOUTHERN HOMES P...