Supreme Court - Daily Orders
North Delhi Municipal Corporation vs M/S S.A. Builders Ltd on 5 March, 2020
ITEM NO.26 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 37054/2019
NORTH DELHI MUNICIPAL CORPORATION Petitioner(s)
VERSUS
M/S S.A. BUILDERS LTD Respondent(s)
Date : 05-03-2020 This petition was called on for hearing today.
For Petitioner(s)
Mr. Ankur S. Kulkarni, Adv.
M/S. Lex Regis Law Offices, AOR
For Respondent(s)
Mr. Abhishek Sharma, Adv.
Mr. Manoj Sharma, Adv.
Mr. Shiv K. Goyal, Adv.
Mr. Arvind Kumar, Adv.
Mr. Neeraj Kumar, Adv.
Mr. Atul Kumar, Adv.
Mr. Tarun Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
As per office report, Ld. counsel for the respondent (caveator) has not filed counter affidavit in terms of Order XXI Rule 14(1), Supreme Court Rules, 2013. Ld. counsel for the respondent (caveat) seeks four weeks’ more time for filing counter affidavit. Four weeks’ time is granted as first and only extension in terms of Order V Rule 1(22), Supreme Court Rules, 2013.
Registry to process the matter for listing before the Hon'ble Court after completion of period of four weeks whether Signature Not Verified Digitally signed by Anil Laxman Pansare counter affidavit is filed or not as further opportunity stands Date: 2020.03.07 14:25:53 IST Reason: declined.
ANIL LAXMAN PANSARE Registrar