Supreme Court - Daily Orders
Delhi Development Authority vs Dunger Singh Tokas on 29 November, 2019
ITEM NO.48 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. SURINDER S. RATHI
Petition(s) for Special Leave to Appeal (C) No(s). 29611/2018
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
DUNGER SINGH TOKAS & ORS. Respondent(s)
Date : 29-11-2019 This petition was called on for hearing today.
For Petitioner(s)
Ms. Garima Prashad, AOR
Ms. Akshara Chauhan, Adv.
For Respondent(s)
Ms. Mridula Ray Bharadwaj, AOR
Mr. Abhimanyu, Adv.
Ms. Astha Tyagi, AOR
Ms. Subhashree Mohapatra, Adv.
Mr. Siddharth Raj Agarwal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Appearance :Ld. counsel for petitioner is present.
Ld. Counsel for respondent is present.
The office report is that the Ld. counsel for the petitioner has already filed an application for substitution in respect of deceased Respondent No. 1 which is defective. Ld. counsel shall within a period of four weeks rectify the defects whatever have been found in the said application. Signature Not Verified Digitally signed by
Respondent Nos. 2 to 9 have already filed the Counter Surinder S Rathi Date: 2019.12.04 11:41:57 IST Reason: Affidavit.
ITEM NO.48 REGISTRAR COURT. 2 SECTION XIV Service of notice is complete on the respondent No. 10, but no one has entered appearance on his behalf.
Four weeks’ time, is given to respondent Nos. 11 to 13 to file counter affidavit.
List again on 06.02.2020.
SURINDER S. RATHI Registrar pm