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Govt. Of Nct Delhi vs Aman Singh on 4 March, 2022

     ITEM NO.47                      REGISTRAR COURT. 2 THROUGH VIDEO CONFERENCE
                                                                      SECTION XIV

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

                          BEFORE THE REGISTRAR SH. SAURABH PARTAP SINGH LALER

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 28971/2021

     GOVT. OF NCT DELHI                                                Petitioner(s)

                                                   VERSUS

     AMAN SINGH & ORS.                                                 Respondent(s)


     Date : 04-03-2022 This petition was called on for hearing today.


     For Petitioner(s)                 Ms. Sujeeta Srivastava, AOR
                                        Ms. Anandita Mitra,Adv.

     For Respondent(s)                 M/S. Vedya Partners, AOR
                                        Mr. Pratyaksh Sharma, Adv.

                                       Ms. Malvika Kapila, AOR


               UPON hearing the counsel through Video Conference, the Court
     made the following
                                  O R D E R

The office report indicates that service of notice is complete on respondent No. 2 but no one has entered appearance on his behalf.

Learned counsel for respondent Nos. 1 and 3 have stated that the petitioner has not provided the copies of the pleadings to them. The learned counsel for petitioners is directed to provide the legible copies of the pleadings to the learned counsel within a weeks' time and file proof. The respondents shall file the Counter Affidavit within a period of four weeks, as a last chance, thereafter.

After expiry of said period, the matter be processed for listing before the Hon’ble Court.

Registrar Date: 2022.03.05 12:22:16 IST Reason: MG