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Delhi Development Authority vs Phool Singh (Dead) on 15 September, 2022

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     ITEM NO.24                      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. S.P.S. LALER

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 29032/2021

     DELHI DEVELOPMENT AUTHORITY                                           Petitioner(s)

                                                      VERSUS

     PHOOL SINGH & ORS.                                                    Respondent(s)



     Date : 15-09-2022 This petition was called on for hearing today.



     For Petitioner(s)                 Mr. Sajal Singhai,Adv.
                                       Mr. Mishra Saurabh, AOR

     For Respondent(s)
                                       Ms. Sujeeta Srivastava, AOR
                                       Mr. Chembugari Abheeshna,Adv.

                                       Mr. Manu Bidhuri,Adv.


               UPON hearing the counsel through Video Conference, the
     Court made the following
                                  O R D E R

Service of notice is complete on respondent No. 2 but none has entered appearance on his behalf.

Ld. Counsel for respondent Nos. 3 and 4 have failed to file the counter affidavit within the period stipulated under the rules.

On request of Ld. Counsel four weeks time, as last and final opportunity is given to file the counter affidavit.

Earlier Mr. Manu Bidhuri, Ld. Counsel had submitted that Lrs.

of deceased respondent No.1 are already impleaded in connected D.No. 28960/2020.

However, after verification, it is found that Mr. Mohit Kumar  2 Gupta, Counsel has filed vakalatnama on behalf of Lrs. of the deceased Respondent No.1 alongwith copy of death certificate. But I.A. for substitution has not been filed so far in connected matter and in the present matter.

Hence, four weeks time, as last chance is given to Ld. Counsel for petitioner to file application for substitution.

List again on 3.11.2022.

S.P.S. LALER Registrar MG