Supreme Court - Daily Orders
Delhi Development Authority vs Usha Pir on 3 March, 2020
ITEM NO.44 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. RAJIV KALRA
Petition(s) for Special Leave to Appeal (C) No(s). 28645/2019
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
USHA PIR & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.159528/2019-CONDONATION OF DELAY
IN FILING and IA No.159534/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.159531/2019-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS and IA No.159532/2019-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
WITH
Diary No(s). 28994/2019 (IV-B) (SLP(C) No. 5437/2020)
(FOR ADMISSION and I.R. and IA No.166640/2019-CONDONATION OF DELAY
IN FILING and IA No.166641/2019-CONDONATION OF DELAY IN REFILING /
CURING THE DEFECTS)
SLP(C) No. 2554/2020 (IV-B)
IA No. 165467/2019 - CONDONATION OF DELAY IN FILING
IA No. 165468/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
SLP(C) No. 29106/2019 (IV-B)
SLP(C) No. 28744/2019 (XIV)
(FOR ADMISSION and I.R. and IA No.164993/2019-CONDONATION OF DELAY
IN FILING and IA No.164994/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 1928/2020 (XIV)
(FOR ADMISSION and I.R. and IA No.166189/2019-CONDONATION OF DELAY
IN FILING and IA No.166191/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.166193/2019-EXEMPTION FROM FILING O.T.)
SLP(C) No. 29104/2019 (IV-B)
Signature Not Verified
IA No. 162833/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
Digitally signed by
Rajiv Kalra
Date: 2020.03.03
JUDGMENT)
17:09:12 IST
Reason:
SLP(C) No. 29107/2019 (IV-B)
SLP(C) No. 29108/2019 (IV-B)
ITEM NO.44 REGISTRAR COURT. 2 SECTION XIV
Date : 03-03-2020 This petition was called on for hearing today.
For Petitioner(s)
Ms. Manika Tripathy Pandey, AOR
Mr. Ashutosh Kaushik, Adv.
Mr. Brahm Kumar Pandey, Adv.
Ms. Binu Tamta, AOR
Mr. Vishwa Pal Singh, AOR
Mr. B. K. Satija, Adv.
Mr. Samar Vijay Singh, Adv.
Dr. Monika Gusain, AOR
Mr. Shekhar Raj Sharma, Adv.
Mr. Alok Sangwan, AAG
Mr. Sunny Kadiyan, Adv.
Ms. Arti Singh, AOR
Mr. Aakashdeep S. Roda, Adv.
Ms. Pooja Singh, Adv.
For Respondent(s)
M/S. V. Maheshwari & Co., AOR
Mr. Rakesh Kumar-i, AOR
M/s. Veritas Legis, AOR
Mr. Ananga Bhattacharya, Adv.
Mr. Rohit Rao N., Adv.
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No(s). 28645/2019 Service is complete upon respondent Nos. 2 and 3, but no one has entered appearance on their behalf.
Ld. counsel for the petitioner has taken fresh steps for effecting service upon Respondent No. 1. He shall furnish fresh particulars of the above said Respondent within a period of two weeks, as a last chance.
List again on 21.04.2020.
ITEM NO.44 REGISTRAR COURT. 2 SECTION XIV Diary No(s). 28994/2019 (SLP(C) No. 5437/2020) Await return of service of notice already issued to both the Respondents.
List again on 21.04.2020.
SLP(C) No. 2554/2020 Notice could not be served to the Sole Respondent and same has been received back “undelivered”. Hence, Ld. counsel for petitioner shall file the fresh particulars of the above respondent and he shall also take fresh steps for the service of notice to him within a period of two weeks. Dasti, in addition is permitted to be served.
List again on 21.04.2020.
SLP(C) No. 29106/2019 and 29107/2019 Two weeks’ time, as a last chance is given to Ld. counsel for the petitioner to comply order dated 09.01.2020 of this Court in respect of the Sole Respondent.
List again on 21.04.2020.
SLP(C) No. 28744/2019 Service is complete upon respondent Nos. 1 to 5, 7 to 10, but no one has entered appearance on their behalf.
Two weeks’ time, as a last chance is given to Ld. counsel for the petitioner to comply order dated 09.01.2020 of this Court in respect of respondent No. 6.
List again on 21.04.2020.
ITEM NO.44 REGISTRAR COURT. 2 SECTION XIV SLP(C) No. 1928/2020 Service is complete upon respondent Nos. 1, 13 and 14, but no one has entered appearance on their behalf.
Respondent Nos. 2 to 12 are granted four weeks’ time, to file the counter affidavit.
List again on 21.04.2020.
SLP(C) No. 29104/2019 Service is complete upon respondent Nos. 2 to 5, but no one has entered appearance on their behalf.
Two weeks’ time, as a last chance is given to Ld. counsel for the petitioner to comply order dated 09.01.2020 of this Court in respect of respondent No. 1.
However, today Ms. Sania Perween, Ld. Counsel for Mr. Ananga Bhattacharyya, Ld. Advocate-on-Record appears on behalf of all the Respondents and intends to file vakalatnama and counter Affidavit. He may file the same within a period of four weeks.
List again on 21.04.2020.
SLP(C) No. 29108/2019 Four weeks’ time, is granted to the sole respondent to file Counter Affidavit.
List again on 21.04.2020.
RAJIV KALRA Registrar pm