Supreme Court - Daily Orders
Delhi Development Authority vs Hari Ram (Since Deceased) Thr Legal ... on 4 March, 2020
ITEM NO.29 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 SH. ANIL LAXMAN PANSARE
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 22098/2019
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
HARI RAM (SINCE DECEASED) THR LEGAL REPRESENTATIVE PADAM KUMAR &
ORS.Respondent(s)
(FOR ADMISSION and I.R. and IA No.97629/2019-CONDONATION OF DELAY
IN FILING and IA No.97631/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 04-03-2020 This petition was called on for hearing today.
For Petitioner(s)
Mr Ashutosh Kaushik, Adv.
Mr Brahm Kr Pandey, Adv.
Mr Bitisha Singh, Adv.
Ms. Manika Tripathy Pandey, AOR
For Respondent(s)
Ms Nayan Maggo, Adv.
Ms Rajwant Kaur, Adv.
Mr C Solomon, Adv.
Mr. S.nagarajan, AOR
UPON hearing the counsel the Court made the following
O R D E R
Service is complete on respondent nos. 1 and 2 but none has entered appearance.
Respondent nos. 3 and 4 are granted four weeks time as last opportunity for filing counter affidavit.
Registry to process the matter for listing before the Hon'ble Court after completion of period of four weeks whether counter affidavit is filed or not as further opportunity stands Signature Not Verified declined.
Digitally signed by Anil Laxman Pansare Date: 2020.03.05 15:03:08 IST Reason:ANIL LAXMAN PANSARE Registrar