Supreme Court - Daily Orders
Govt. Of Nct Of Delhi vs Harish Chand Lohiya Deceased Through ... on 15 September, 2022
ITEM NO.26 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). 26807/2021
GOVT. OF NCT OF DELHI Petitioner(s)
VERSUS
HARISH CHAND LOHIYA DECEASED THROUGH SHRI SATISH CHAND GUPTA & ORS.
Respondent(s)
Date : 15-09-2022 This petition was called on for hearing today.
For Petitioner(s)
Mr. Chandra Prakash, AOR
Mr. C.P. Rajwar, Adv.
Mr. Vivek Singh, Adv.
Mr. Pushkar Anand, Adv.
For Respondent(s)
Mr. Mukul Kumar, AOR
Mr. Nitin Mishra, AOR
UPON hearing the counsel, the Court made the following
O R D E R
The office report indicates that respondent Nos.1 to 8, 12, 13 and 15 to 19 have not entered appearance, despite being duly served.
Ld. Advocate, Mr. Subhash Chandra Sagar, appearing on behalf of Mr. Debesh Panda, Advocate-on-record submits that they have filed vakalatnama and counter affidavit on behalf of respondent Nos.1, 5, 6, 7 and 8 on 14.9.2022. Office shall verify the filing and update the records. Signature Not Verified
Ld. counsel for respondent No.14 submits that they have Digitally signed by NEETU KHAJURIA Date: 2022.09.16 also 17:06:16 IST Reason: filed counter affidavit on 14.9.2022. Office shall verify the filing and update the records.
Contd… -2- Respondent No.20 has already filed counter affidavit. Petitioner is granted four weeks’ time, as final opportunity, to take appropriate steps in respect of respondent No.13, who is reported to have died. Petitioner has not taken fresh steps and/or filed fresh particulars in respect of unserved respondent Nos.9 to 11 and 21, despite being granted final opportunity on the earlier occasion.
Registry to process the matter for listing before the Hon’ble Judge in Chambers for necessary directions.
AVANI PAL SINGH Registrar