Supreme Court - Daily Orders
V.K. Mittal vs Registrar General Delhi High Court on 2 January, 2017
ITEM NO.63 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. PAWAN DEV KOTWAL
Petition(s) for Special Leave to Appeal (C) No(s). 21824/2016
V.K. MITTAL AND ORS. Petitioner(s)
VERSUS
REGISTRAR GENERAL, DELHI HIGH COURT AND ORS. Respondent(s)
(with office report)
Date : 02/01/2017 This petition was called on for hearing today.
For Petitioner(s)
Mrs Lalita Kaushik,Adv.
For Respondent(s)
Mr. Abhinav Goyal, Adv.
Mr. Annam D. N. Rao,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Ld. Advocate-on-Record, Mr. Satya Mitra Garg appears for respondent Nos.2 to 14. He seeks time to file vakalatnama. May be filed.
The Ld. Counsel for the petitioner to serve the copy of pleadings upon the Ld. Counsel for respondent No.1 within one week's time.
Since returnable notice within six weeks was ordered by the Hon'ble Court vide order dated 7.11.2016, Registry to process the matter for listing in terms of the said order. In the Signature Not Verified meantime, the appearing respondents may file counter Digitally signed by RUPAM DHAMIJA Date: 2017.01.03 affidavit.
16:38:18 IST Reason:
(PAWAN DEV KOTWAL) Registrar