Supreme Court - Daily Orders
Delhi Development Authority vs Sonar Paper Product Pvt. Ltd. on 25 November, 2019
ITEM NO.50 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). 28219/2018
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
SONAR PAPER PRODUCT PVT. LTD. & ORS. Respondent(s)
Date : 25-11-2019 This petition was called on for hearing today.
For Petitioner(s)
Mr. Ashwani Kumar, AOR
For Respondent(s)
Mr. Piyush Sharma, Adv.
Mr. Arjun Singh Bhati, AOR
Ms. Rachna Gandhi, Adv.
Ms. Rachana Srivastava, AOR
UPON hearing the counsel the Court made the following
O R D E R
None appeared for the petitioner when called. On 14.10.2019, the following order was passed - “Service is complete on respondent nos.2 and 4 but none has entered appearance.
Respondent nos.1 and 3 are granted four weeks time as last opportunity for filing counter affidavit. However, ld.counsel for respondent no.1 submits that he has not received copies of pleadings. Regisry to verify whether only notice was served and not paper books. In the meantime, ld. Counsel for the petitioner may serve additional paper books, if not served earlier.
List again on 25.11.2019.” Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2019.11.30 After verification, it was found that notice alongwith 13:53:25 IST Reason: spare copies of pleadings was delivered on 5.4.2019. Additional Item No.50 -2- copy of pleadings has not been served. Despite last opportunity having been granted, respondent No.1 has not filed counter affidavit. However, Ld. Counsel for respondent No.1 seeks more time to file counter affidavit. Last opportunity is granted to respondent No.1 for filing counter affidavit within four weeks.
Despite last opportunity having been granted, respondent No.3 has not filed counter affidavit, as such, further opportunity to file counter affidavit stands declined.
Service is complete on respondent Nos.2 and 4 but none has entered appearance.
Registry to process the matter for listing before the Hon'ble Court after completion of period of four weeks whether counter affidavit on behalf of respondent No.1 is filed or not as further opportunity stands declined.
ANIL LAXMAN PANSARE Registrar