Supreme Court - Daily Orders
Delhi Development Authority vs Ajab Singh on 25 February, 2020
ITEM NO.67 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). 4077/2020
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
AJAB SINGH & ORS. Respondent(s)
Date : 25-02-2020 This petition was called on for hearing today.
For Petitioner(s)
Ms. Peeha Verma, Adv.
Mr. Jay Kumar, Adv.
Mr. Ashwani Kumar, AOR
For Respondent(s)
Mr. Vivey Arya, Adv.
Mr. Ananta Prasad Mishra, Adv.
Mr. Gagan Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
None appeared for respondent No.1 when called. The record shows that service is complete on respondent No.1 on 25.1.2020, however, counter affidavit has not been filed within 30 days in terms of Order XXI Rule 14(1), Supreme Court Rules, 2013. Vakalatnama has been filed on 12.2.2020. There is neither written application for extension of time to file pleadings in terms of Order V Rule 1(22), Supreme Court Rules, 2013 nor is there oral request to that effect. It appears that Signature Not Verified the Digitally signed by Anil Laxman Pansare Date: 2020.02.26 said respondent is not interested in filing counter 15:15:07 IST Reason:
affidavit and, therefore, opportunity to file counter affidavit stands declined.Item No.67 -2-
Service is complete on respondent Nos.2 and 3 but none has entered appearance.
Registry to process the matter for listing before the Hon'ble Court, as per rules.
Later on Ld. Counsel for respondent No.1 appeared and requested to mark his appearance which is accordingly marked and Ld. Counsel has been informed of the order passed today.
ANIL LAXMAN PANSARE Registrar