Supreme Court - Daily Orders
Land Acquisition Collector vs Sukhbir Singh on 23 July, 2020
ITEM NO.28 REGISTRAR COURT. Registrar Virtual Court- 1
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. ANIL LAXMAN PANSARE
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 37765/2019
LAND ACQUISITION COLLECTOR & ANR. Petitioner(s)
VERSUS
SUKHBIR SINGH & ORS. Respondent(s)
Date : 23-07-2020 This petition was called on for hearing today.
For Petitioner(s)
Ms. Rachana Srivastava, AOR
For Respondent(s)
Mr. Prithvi Pal, AOR
UPON hearing the counsel the Court made the following
O R D E R
Respondent Nos.1 to 7 have filed counter affidavit.
Service is complete on respondent Nos.8 and 9 but none has entered appearance.
On 15.11.2019, the Hon’ble Court was pleased to pass the following order -
“Subject to payment of Rs.10,000/- (rupees ten thousand only) by way of cost to the Supreme Court Secretarial Staff Welfare Association within six weeks from today in the special leave petition, the delay in filing/refiling the special leave petition is condoned.
Issue notice.
Signature Not VerifiedIn the meantime, operation of the impugned order Digitally signed by Anil Laxman Pansare Date: 2020.07.24 shall remain stayed.
14:50:39 IST Reason: Let the special leave petition be listed for orders as soon as the Constitution Bench judgement is rendered in Special Leave Petition © Nos.9036-9038 of 2016 – Indore Development Authority & Ors. Etc. v. Manohar Lal & Ors. Etc.” Item No.28 -2- Instead of filing proof of deposit, application for condonation of delay in depositing Rs.10,000/- in terms of Hon’ble Court’s order dated 15.11.2019 has been filed.
Registry to process the matter for listing before the Hon'ble Court, as per rules.
ANIL LAXMAN PANSARE Registrar