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Dda (Slum) Sc/St Engineer Association ... vs Delhi Urban Shelter Improvement Board on 19 January, 2018

     ITEM NO.90                         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 MR. KAPIL MEHTA

     Petition(s) for Special Leave to Appeal (C)                  No(s).
     11980-11981/2017

     DDA (SLUM) SC/ST ENGINEER ASSOCIATION (REGD)
     & ORS.                                                            Petitioner(s)

                                                     VERSUS

     DELHI URBAN SHELTER IMPROVEMENT BOARD & ORS.                      Respondent(s)

     (and IA No.95798/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)

     Date : 19-01-2018 These petitions were called on for hearing
                        today.

     For Petitioner(s)                 Ms. Mansi Kukreja,Adv.
                                       M/S. Mitter & Mitter Co., AOR

     For Respondent(s)                 Mr.   Pramod Gupta,Adv.
                                       Mr.   Gaurav Kejriwal, AOR
                                       Ms.   Uttara Babbar, AOR
                                       Mr.   Arvind Kumar Gupta, AOR
                                       Ms.   Binu Tamta, AOR

                             UPON hearing the counsel the Court made the following
                                                O R D E R

Opportunity to respondent Nos. 1 and 2 for filing counter affidavit has already been declined.

Respondent Nos. 3 to 5 have been served, but no one has entered appearance.

Registry to process the matter for listing before the Hon'ble Court, as per rules.

Respondent Nos. 9, 13, 16 and 17 have already filed the 09:35:35 IST Reason:

counter affidavit.

…..2 Item No. 90 - 2 - Respondent Nos. 2 to 8, 10, 11 and 14 have been served, but no one has entered appearance.

Respondent No. 1 is granted four weeks' time, as last opportunity for filing counter affidavit.

Registry to process the matter for listing before the Hon'ble Court after completion of period of four weeks whether counter affidavit is filed or not as further opportunity stands declined.

KAPIL MEHTA Registrar 19.01.2018 vkt