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.

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