Supreme Court - Daily Orders
Delhi Development Authority vs Dhani Ram on 17 March, 2021
ITEM NO.17 REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
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. RAJESH KUMAR GOEL
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 21888/2020
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
DHANI RAM & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.112786/2020-CONDONATION OF DELAY
IN FILING and IA No.112789/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
WITH
Diary No(s). 23683/2020 (XIV)
(FOR ADMISSION and I.R. and IA No.118393/2020-CONDONATION OF DELAY
IN FILING and IA No.118394/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.118395/2020-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 17-03-2021 This petition was called on for hearing today.
For Petitioner(s)
Ms. Arti Singh, AOR
Mr. Aakashdeep Singh Roda, Adv.
Mr. Basant Pal Singh, Adv.
Ms. Pooja Singh, Adv.
For Respondent(s)
Mr. Puneet Singh Bindra, AOR
Ms. Simran Jeet, Adv.
Mr. Akshay Goel, Adv.
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Signature Not Verified SLP(C) Diary No.21888/2020 Digitally signed by Indu Marwah Date: 2021.03.20 11:04:32 IST Reason: Service is complete on all the three respondents but none has entered appearance.
Item No.17 -2-On the last date of hearing, Ld. Advocate-on-record, Ms.Rachana Srivastava sought time to file vakalatnama and counter affidavit on behalf of respondent No.2 but till date neither vakalatnama nor counter affidavit has been filed. That being so, this matter stands completed to be listed before the Hon’ble Court.
Diary No(s). 23683/2020 Ld. counsel appearing for respondent Nos.2 and 5 submits that they are appearing for respondent No.3 also and will file vakalatnama. It was pointed out that respondent No.2 has already filed reply to the application seeking condonation of delay. Request has been made to give time to respondent Nos.2, 3 and 5 for filing counter affidavit also.
Four weeks' time, as last opportunity, is granted to respondent Nos.2 and 5 for filing counter affidavit.
Two weeks’ time is granted to Ld. counsel for respondent No.3 to file vakalatnama and four weeks’ time is granted for filing counter affidavit.
Ld. Counsel for the petitioner to file affidavit of dasti service in respect of respondent Nos.6, 9 and 11 within four weeks, as last opportunity.
Ld. counsel appearing for respondent Nos.7, 8, 10 and 12 is seeking time to file vakalatnama and counter affidavit. Two weeks’ time is granted for filing vakalatnama and four weeks’ time is granted for filing counter affidavit.
Item No.17 -3-
Service is complete on respondent No.15 but none has entered appearance.
On the last date of hearing, Ld. Advocate-on-record, Ms.Rachana Srivastava sought time to file vakalatnama and counter affidavit on behalf of respondent No.15 but till date neither vakalatnama nor counter affidavit has been filed.
Remaining respondents have been served but none has entered appearance.
List again on 28.4.2021.
RAJESH KUMAR GOEL Registrar