Supreme Court - Daily Orders
Government Of Nct Of Delhi vs Padma Mahant on 16 December, 2021
ITEM NO.24 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. AVANI PAL SINGH
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 21920/2021
GOVERNMENT OF NCT OF DELHI & ANR. Petitioner(s)
VERSUS
PADMA MAHANT & ANR. Respondent(s)
WITH
Diary No(s). 19132/2021 (XIV)
Diary No(s). 22987/2021 (XIV)
Date : 16-12-2021 This petition was called on for hearing today.
For Petitioner(s)
Ms. Rachana Srivastava, AOR
For Respondent(s)
Mr. Kawaljit Singh Bhatia, AOR
Ms. Sunieta Ojha, AOR
UPON hearing the counsel, the Court made the following
O R D E R
SLP(C) No.Diary No(s). 21920/2021 Service is complete on respondent No.1, but none has entered appearance on behalf of the said respondent.
Service is complete on respondent No.2. Ld. Advocate, Ms. Mitali Gupta, appearing on behalf of Mr. Nitin Mishra, Signature Not Verified Digitally signed by Indu Marwah Date: 2021.12.18 Advocate-on-record 12:43:42 IST Reason: submits that vakalatnama on behalf of respondent No.2 has been filed on 15.12.2021 and they may be contd… -2- granted time for filing counter affidavit. The prayer is considered and allowed. Time of four weeks is granted to file counter affidavit on behalf of respondent No.2. Diary No(s). 19132/2021 Ld. counsel appearing for respondent Nos.1 to 4 prays for and is granted one week’s time for curing the defects as notified in the counter affidavit filed by the said respondents.
Service is complete on respondent No.5. Ld. Advocate, Ms. Mitali Gupta, appearing on behalf of Mr. Nitin Mishra, Advocate-on-record submits that vakalatnama on behalf of respondent No.5 has been filed on 15.12.2021 and they may be granted time for filing counter affidavit. The prayer is considered and allowed. Time of four weeks is granted to file counter affidavit on behalf of respondent No.5. Diary No(s). 22987/2021 Service is complete on respondent No.1, but none has entered appearance on behalf of the said respondent. Respondent No.2 is granted four weeks’ time for filing counter affidavit.
Petitioner shall file affidavit of dasti service in all the matters within four weeks.
List on 11.2.2022.
AVANI PAL SINGH Registrar