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Delhi Development Authority vs Jagdev Singh on 15 November, 2019

     ITEM NO.51                                       1

                                     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. SURINDER S. RATHI

     Petition(s) for Special Leave to Appeal (C)                   No(s).   11164/2019

     DELHI DEVELOPMENT AUTHORITY                                         Petitioner(s)

                                                    VERSUS

     JAGDEV SINGH & ORS.                                                 Respondent(s)



     Date : 15-11-2019 This petition was called on for hearing today.



     For Petitioner(s)
                                        Ms. Garima Prashad, AOR

     For Respondent(s)
                                       Ms. Astha Tyagi, AOR
                                       Mr. Subhashree Mohapatra,Adv.
                                       Mr. Siddharth Raj Agarwal,Adv.

                                       Mr. Gagan Gupta,Adv.
                                       Ms. Vishnushree Dalmia,Adv.


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

Appearance: Ld. Counsel is present on behalf of petitioner.

Ld. Counsel is present on behalf of respondents.

Service of notice is complete qua respondent Nos. 1 to 18 but no one has entered appearance on their behalf.

Four weeks’ time is given to learned counsel for respondent Signature Not Verified No.19 to file counter affidavit.

Reason: However,on last occasion Mr. Gagan Gupta, Ld. Advocate has appeared on behalf of respondent Nos. 1 to 17 and sought time to file vakalatnama and counter affidavit. But till date he has not ITEM NO.51 2 filed the same. Today, again Ld. Counsel seeks and is given one week’s time to file vakalatnama and four weeks’ time, as a last chance to file counter affidavit.

If no such vakalatnama is filed within the time granted, the matter be processed for listing before the Hon'ble Court, as per rules, as service is already complete.

SURINDER S. RATHI Registrar MG