Supreme Court - Daily Orders
Delhi Development Authority vs Rama Shankar Khemaka on 11 September, 2019
ITEM NO.54 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. ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 394/2019
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
RAMA SHANKAR KHEMAKA & ORS. Respondent(s)
IA No. 182119/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
WITH
SLP(C) No. 395/2019 (XIV)
(FOR
FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
182479/2018
IA No. 182479/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 11-09-2019 These matters were called on for hearing today.
For Petitioner(s)
Ms. Binu Tamta, AOR
Ms Shreyase Agrawal, Adv.
Ms Akshara Chauhan, Adv.
Ms. Garima Prashad, AOR
For Respondent(s)
Ms Worthing Kasar, Adv.
Mr Saksham Meheshwari, Adv.
Mr Vinay Kumar Shailendra, Adv.
Mr. Jagjit Singh Chhabra, AOR
Mr Vishal Maan, Adv.
\ Mr Satyawan Rathee, Adv.
Ms. Smita Maan, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 394/2019
Vakalatnama filed on behalf of respondent no.1 is defective. Ld. Counsel appearing on behalf of respondent no.1 Signature Not Verified Digitally signed by HEMA JOSHI Date: 2019.09.13 submitted 16:38:20 IST Reason: that he will be curing the defects in the vakalatnama and file counter affidavit within two weeks time. Needful be done.
-2-Item no.54 Service is complete on respondent nos. 2 and 3 but none has entered appearance.
SLP(C) No. 395/2019 Respondent nos. 1 to 7 have filed counter affidavit Service is complete on respondent no.8 but none has entered appearance.
Ld. Counsel for the petitioner to take fresh steps to effect service on respondent no.9 within two weeks time. List again on 27.11.2019.
ANIL LAXMAN PANSARE Registrar