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East Delhi Municipal Corporation vs Inder Raj Kohli on 17 August, 2022

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     ITEM NO.41                          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. S.P.S. LALER

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 46016/2019

     EAST DELHI MUNICIPAL CORPORATION                                                 Petitioner(s)

                                                        VERSUS

     INDER RAJ KOHLI & ORS.                                                           Respondent(s)


     Date : 17-08-2022 This petition was called on for hearing today.


     For Petitioner(s)                    Mr.   Praveen Swarup, AOR
                                          Mr.   Shishir Saxena,Adv.
                                          Ms.   Payal Swarup,Adv.
                                          Mr.   Rovin Singh Solanki,Adv.
                                          Mr.   Brijendra Singh,Adv.

     For Respondent(s)
                                          Ms. Binu Tamta, AOR

                                          Mr. Atul Kumar, AOR
                                          Mr. Rahul Pandey,Adv.

                                          Mr. M.P. Bhargava,Adv.


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

Service of notice is complete on respondent Nos. 3 and 4 but no one has entered appearance on their behalf.

Ld. Counsel for respondent No. 5 has failed to file the counter affidavit within the period stipulated under the rules.

Four weeks time, as last chance is given to respondent Nos.6 Digitally signed by MADHU GROVER and 7 to file the counter affidavit. Date: 2022.08.18 15:19:59 IST Reason:

On last date of hearing Mr. M.P. Bhargava, Ld. Counsel had submitted that Respondent Nos. 1 and 2 have expired.

Today Ld. Counsel provided the details of Lrs. of said respondents to the Ld. Counsel for petitioner in the Court. Ld. Counsel submits that his client is residing out of India, he seeks and is given two weeks time to provide death certificate of said respondents.

Four weeks time is given to Ld. Counsel for petitioner to move appropriate application in this regard.

List again on 27.9.2022.

S.P.S. LALER Registrar MG