Supreme Court - Daily Orders
East Delhi Municipal Corporation vs Des Raj Arora on 8 September, 2022
ITEM NO.21 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. AVANI PAL SINGH
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 45825/2019
EAST DELHI MUNICIPAL CORPORATION Petitioner(s)
VERSUS
DES RAJ ARORA & ORS. Respondent(s)
Date : 08-09-2022 This petition was called on for hearing today.
For Petitioner(s)
Mr. Praveen Swarup, AOR
Mr. Devesh Maurya, Adv.
Ms. Payal Swarup, Adv.
For Respondent(s)
Ms. Aayushi Singhal, Adv.
Mr. Parijat Kishore, AOR
UPON hearing the counsel, the Court made the following
O R D E R
Despite due service, no one has entered appearance on behalf of respondent Nos.1 and 4.
Respondent No.3 is granted four weeks’ time to cure the defects notified in respect of the vakalatnama as well as counter affidavit.
Ld. Counsel for the petitioner prays for further time to take appropriate steps in respect of respondent No.2, who is Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2022.09.10 reported to have died.
12:12:13 IST Reason: Records reveal that on similar prayers being made on 1.8.2022, final opportunity of four weeks was contd… -2- granted to the petitioner to take appropriate steps; however, no steps have been taken till date. As such, prayer for further time stands refused and the matter be processed for listing before the Hon’ble Judge in Chambers for necessary directions.
AVANI PAL SINGH Registrar