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Jasmer Singh vs Delhi Transport Corporation on 25 January, 2018

     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 MR. SANJAY PARIHAR

     Petition(s) for Special Leave to Appeal (C)                          No(s).    23412/2017

     JASMER SINGH                                                               Petitioner(s)

                                                         VERSUS

     DELHI TRANSPORT CORPORATION & ANR.                                         Respondent(s)

     (FOR ADMISSION and I.R. and IA No.78666/2017-CONDONATION OF DELAY
     IN FILING and IA No.78668/2017-EXEMPTION FROM FILING O.T.)


     Date : 25-01-2018 This petition was called on for hearing today.



     For Petitioner(s)                    Ms.   Iti Sharma,Adv.
                                          Mr.   Puneet Sharma,Adv.
                                          Mr.   Ravinder Nain,Adv.
                                          Mr.   Naveen Kumar,Adv.
                                          Mr.   Ashwani Kumar, AOR

     For Respondent(s)                    Ms. Dimple Nagpal,Adv.
                                          Ms. Asha Gopalan Nair, AOR


                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Ld. Counsel for the respondent No.1 submits that counter affidavit has been filed and its advance copy has been given to the petitioner, which is acknowledged by appearing Ld. Counsel for the petitioner. This is taken on record. Service of notice is complete on the respondent No.2 but no one has entered appearance on his behalf. Viewed, in that context, the matter shall be processed for listing before the Hon'ble Court, under the rules.

SANJAY PARIHAR Registrar MG