Supreme Court - Daily Orders
Government Of Nct Of Delhi vs Suresh Kumar Nangia on 28 February, 2022
ITEM NO.34 REGISTRAR 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. AVANI PAL SINGH
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 24734/2021
GOVERNMENT OF NCT OF DELHI & ANR. Petitioner(s)
VERSUS
SURESH KUMAR NANGIA & ORS. Respondent(s)
Date : 28-02-2022 This petition was called on for hearing today.
For Petitioner(s)
Ms. Sujeeta Srivastava, AOR
For Respondent(s)
Mr. T. V. S. Raghavendra Sreyas, AOR
UPON hearing the counsel, the Court made the following
O R D E R
Ld. Advocate-on-record, Mr. T. V. S. Raghavendra Sreyas submits that in terms of the undertaking given on 18.1.2022 on behalf of respondent Nos.1 to 4, they could file vakalatnama only on behalf of respondent Nos.1 to 3 as respondent No.4 is reportedly dead and further Ld. counsel submits that he would be writing a letter confirming the details of legal heirs of respondent No.4 within a time of one week. Submissions are taken on record.
Ld. Counsel for the petitioner, upon receiving the details of the legal heirs of respondent No.4 from the Ld. counsel for respondent Nos.1 to 3, shall have four weeks to Signature Not Verified take appropriate steps in respect of substituting the legal Digitally signed by Indu Marwah Date: 2022.03.03 16:43:43 IST Reason: representatives on record.
Contd….
-2-Respondent Nos.1 to 3 are granted four weeks’ time, as final opportunity, for filing counter affidavit.
The office report indicates that service is complete on respondent No.5, but none has entered appearance on their behalf. However, Ld. Advocate, Mr. Harsh Mishra on behalf of Mr.Nishit Agrawal, Advocate-on-record who had undertaken to file vakalatnama and counter affidavit on behalf of respondent No.5 on the earlier occasion, submits that they may be granted one final opportunity of two weeks to do the same. The prayer is considered and allowed.
List on 12.4.2022.
AVANI PAL SINGH Registrar