ITEM NO.103                 COURT NO.8               SECTION XVII

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

                   CIVIL APPEAL NO. 7986 OF 2002

GHAZIABAD DEVELOPMENT AUTHORITY                      Appellant (s)

                     VERSUS

RISHI LAL CHAWLA                                     Respondent(s)

WITH Civil Appeal NO. 7983-7984 of 2002 (With office report)

Date: 30/04/2009  This Appeal was called on for hearing today.

CORAM :         HON'BLE MR. JUSTICE D.K. JAIN         HON'BLE MR. JUSTICE R.M. LODHA

For Appellant(s) Mr. Devesh Kumar, Adv.for Ms. Reena Singh, Adv.(NP)

                   Mr. Rakesh Uttamchandra Upadhyay,Adv.(NP)

                    Mr. Sudhir Kulshreshtha, Adv. (NP)

For Respondent(s)    Dr. (Mrs.) Vipin Gupta,Adv.(NP)

                    Rr-Ex-Parte

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

The appeals are dismissed for non-prosecution.

[ Usha Bhardwaj ]             [ Vijay Dhawan]   Court Master               Court Master

    Signed order is placed on the file.

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.7986 OF 2002

Ghaziabad Development Authority ...Appellant(s)

Versus

Rishi Lal Chawla ...Respondent(s)

WITH  

CIVIL APPEAL NOS.7983-7984 OF 2002

Ghaziabad Development Authority     ...Appellant(s)

Versus

Kanti Prasad Rajvanshi    ....Respondent(s)

O R D E R

The matters  were  called  out  for  hearing  yesterday  when  a  request  for  

adjournment was made by the counsel appearing for Ms. Reena Singh, Advocate  on  

the ground that she was in personal difficulty.   The request for adjournment was  

declined but the matter was passed over to enable the counsel to inform Ms. Singh  

about our order.  Somehow the matters could not be taken up yesterday and have  

now  been  called  out  for  hearing.   Again  the  same  counsel  makes  prayer  for  

adjournment.   We have declined the prayer.    We have requested the counsel  to  

argue, but he has expressed his

..2/-

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inability to do so.  Under the circumstances we have no option but to dismiss the  

appeals for non-prosecution.

Ordered accordingly.

                                       ..................J.               (D.K. JAIN)  

                                ..................J.

             (R.M. LODHA) New Delhi, APRIL 30, 2009.