Supreme Court - Daily Orders
Govt. Of Nct Of Delhi vs Jagbir Singh on 6 August, 2021
ITEM NO.20 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). 28988/2020
GOVT. OF NCT OF DELHI & ANR. Petitioner(s)
VERSUS
JAGBIR SINGH & ORS. Respondent(s)
WITH
Diary No(s). 28960/2020 (XIV)
Diary No(s). 28985/2020 (XIV)
Date : 06-08-2021 This petition was called on for hearing today.
For Petitioner(s)
Ms. Rachana Srivastava, AOR
For Respondent(s)
Ms. Manika Tripathy Pandey, AOR
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Diary No(s).28988/2020 As per office report ld. counsel for the petitioner has to file affidavit of dasti service in respect of respondent nos. 1 to 8. However, ld. counsel for the petitioner requested for Signature Not Verified taking fresh steps alongwith dasti notice stating that due to Digitally signed by Indu Marwah Date: 2021.08.11 11:30:20 IST Reason: lockdown in the past, dasti notice issued earlier could not be -2- Item No.20 effected. Ld. Counsel for the petitioner to take fresh steps to effect service on respondent nos.1 to 8 within two weeks time. Dasti in addition is allowed. Affidavit of dasti service be filed within four weeks time.
Respondent no.9 is granted four weeks time for filing counter affidavit.
Diary No(s). 28960/2020 As per office report ld. counsel for the petitioner has to file affidavit of dasti service in respect of respondent no.1. However, ld. counsel for the petitioner requested for taking fresh steps alongwith dasti notice stating that due to lockdown in the past, dasti notice issued earlier could not be effected. Ld. Counsel for the petitioner to take fresh steps to effect service on respondent no.1 within two weeks time. Dasti in addition is allowed. Affidavit of dasti service be filed within four weeks time.
Service is complete on respondent no.2 but none has entered appearance.
Respondent no.3 is respondent no.9 in Diary No(s).28988/2020 and duly represented in Diary No(s).28988/2020. Diary No(s). 28985/2020 As per office report ld. counsel for the petitioner has to file affidavit of dasti service in respect of respondent no.1. However, ld. counsel for the petitioner requested for taking fresh steps alongwith dasti notice stating that due to lockdown -3- Item No.20 in the past, dasti notice issued earlier could not be effected. Ld. Counsel for the petitioner to take fresh steps to effect service on respondent no.1 within two weeks time. Dasti in addition is allowed. Affidavit of dasti service be filed within four weeks time.
Respondent no.2 is respondent no.9 in Diary No(s).28988/2020 and duly represented in Diary No(s).28988/2020. List again on 20.9.2021.
RAJESH KUMAR GOEL Registrar