Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Delhi Development Authority vs Iqbal Ahmed on 4 May, 2022

     ITEM NO.39                          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. S.P.S. LALER

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 28767/2021

     DELHI DEVELOPMENT AUTHORITY                                                 Petitioner(s)

                                                        VERSUS

     IQBAL AHMED & ORS.                                                          Respondent(s)


     Date : 04-05-2022 This petition was called on for hearing today.



     For Petitioner(s)
                                          Ms. Binu Tamta, AOR

     For Respondent(s)
                                          Ms. Astha Tyagi, AOR
                                          Mr. Dinesh Chander Trehan,Adv.
                                          Mr. Siddharth Raj Agarwal,Adv.


               UPON hearing the counsel through Video Conference, the
     Court made the following
                                  O R D E R

The office report indicates that service of notice is complete on respondent Nos. 1 and 3 to 11 but no one has entered appearance on his behalf.

Four weeks time, as last chance is granted to respondent No. 12 to file the counter affidavit.

Ld. Counsel for the petitioner has failed to file fresh particulars and to take fresh steps for the service of notice to respondent Nos. 2 and 13 despite opportunities. Viewed thus, the matter shall be processed for listing before the Hon'ble Judge in Chambers for further directions. Await orders.

List thereafter.

S.P.S. LALER Registrar MG