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Delhi Development Authority vs Kartari Devi(D) Through Her Legal Heirs on 2 September, 2022

     ITEM NO.25                       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

     Petition(s) for Special Leave to Appeal (C)                   No(s).   2034/2019

     DELHI DEVELOPMENT AUTHORITY                                         Petitioner(s)

                                                     VERSUS

     KARTARI DEVI(D) THROUGH HER LEGAL HEIRS & ORS.                      Respondent(s)


     Date : 02-09-2022 This petition was called on for hearing today.


     For Petitioner(s)
                                       M/S. Saharya & Co., AOR
                                       Mr. Vishnu B. Saharya, Adv.
                                       Mr. Viresh B. Saharya, Adv.


     For Respondent(s)
                                       Ms.   Puja Dewan , AOR
                                       Mr.   Rajiv Dewan, Adv.
                                       Mr.   Angad Singh, Adv.
                                       Ms.   Sujeeta Srivastava, AOR
                                       Mr.   Nitin Mishra, AOR
                                       Mr.   Vishnu Saharya, AOR


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

Respondent nos. 13, 20 and 21 are duly represented. Despite due service, none appears on behalf of respondent no.

19. Mr. Balraj Dewan, Advocate has already filed counter affidavit on behalf of respondent no. 18.

Digitally signed by PRIYANKA MALIK Date: 2022.09.05

Service of notice of alternative arrangement is complete on 14:17:42 IST Reason: the respondent nos. 1 to 11 and 14 to 17, but no one has entered appearance on their behalf and not complete on respondent no. 12. At this stage, Ms. Pooja Dewan submits that she will be filing vakalatnama on behalf of respondent nos. 1 to 12 and 14 to 18. Accordingly, service of alternative arrangement upon all the respondents is complete. Four weeks time, is granted to file vakalatnama and counter affidavit on behalf of respondent nos. 1 to

17. After the expiry of said period, matter shall be processed for listing before the Hon’ble Court as per rules, subject to filing of vakalatnama in respect of respondent no. 12.

S.P.S. LALER Registrar pm