Supreme Court - Daily Orders
Ak Chandiok vs Government Of Nct Of Delhi on 11 February, 2020
ITEM NO.67 REGISTRAR COURT. 2 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. RAJIV KALRA
Petition(s) for Special Leave to Appeal (C) No(s). 17757-
17758/2019
AK CHANDIOK Petitioner(s)
VERSUS
GOVERNMENT OF NCT OF DELHI & ORS. Respondent(s)
Date : 11-02-2020 These petitions were called on for hearing today.
For Petitioner(s)
Ms. Kamakshi S. Mehlwal, AOR
Mr. Abhik Kumar, Adv.
Mr. Siddhartha Shankar Roy, Adv.
Mr. Rinku Mathur, Adv.
For Respondent(s)
Ms. Astha Tyagi, AOR
Mr. Dinesh Chander Tehran, Adv.
Ms. Subhashree Mohapatra, Adv.
Mr. Siddharth Raj Agarwal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service is complete upon respondent Nos. 2, 4, 6, 8 to 10, but no one has entered appearance on their behalf.
Respondent No. 3 is granted four weeks’ time, to file the counter affidavit.
Signature Not Verified
Ld. counsel for the petitioner has filed the fresh Digitally signed by Rajiv Kalra Date: 2020.02.11 particulars of the Respondent No. 1 and he has also taken fresh 15:03:00 IST Reason:
steps in respect of the above Respondent. Registry to issue notice. ITEM NO.67 REGISTRAR COURT. 2 SECTION XIV However, today Mr. Siddharth Raj Agarwal, Ld. Counsel on behalf of Ms. Astha Tyagi, Ld. Advocate-on-Record appears on behalf Respondent No. 1 and intends to file vakalatnama and counter Affidavit. He may file the same within a period of four weeks.
Ld. counsel for the petitioner has failed to furnish fresh particulars for effecting service upon Respondent Nos. 5 and 7.
Viewed thus, matter be processed for listing before the Hon’ble Judge in Chambers for further directions. Await Orders. List thereafter.
RAJIV KALRA Registrar pm