Supreme Court - Daily Orders
Government Of Nct Of Delhi vs Samo on 19 May, 2022
ITEM NO.19 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. AVANI PAL SINGH
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 24247/2020
GOVERNMENT OF NCT OF DELHI & ANR. Petitioner(s)
VERSUS
SAMO & ANR. Respondent(s)
WITH
Diary No(s). 24250/2020 (XIV)
Diary No(s). 24494/2020 (XIV)
Date : 19-05-2022 This petition was called on for hearing today.
For Petitioner(s)
Ms. Astha Tyagi, AOR
Mr Siddharth Raj Agarwal, Adv.
Mr Dinesh Chander Trehan, Adv.
For Respondent(s)
Ms Tanya Agarwal, Adv.
Mr Ananta Prasad Mishra, Adv.
Mr. Gagan Gupta, AOR
Mr Anshay Dhatwalia, Adv.
Ms Kumud Nijhawan, Adv.
Mr. Ashwani Kumar, AOR
Ms. Sunieta Ojha, AOR
Ms. Pratima Nain Lakra, AOR
UPON hearing the counsel, the Court made the following
O R D E R
Diary No(s).24247/2020 Application for substitution in respect of respondent no.1 Signature Not Verified has been notified as defective. Digitally signed by Indu Marwah Date: 2022.05.21 12:15:51 IST Reason:
Contd....
-2-Respondent no.2 has filed counter affidavit. Service of notice for alternative arrangement(counsel designated as Senior Advocate) is complete on the petitioner but none has entered appearance.
Diary No(s). 24250/2020 Service is complete on respondent no.1 but none has entered appearance.
Respondent no.2 has filed counter affidavit. Ld. counsel for the petitioner submits that they have cured the defects notified in respect of their vakalatnama, on 29.3.2022.
Diary No(s). 24494/2020 Service is complete on respondent no.1 but none has entered appearance.
Ld. counsel for respondent no.2 prays for and is granted four weeks' time to cure the defects notified in their vakalatnama as well as to file counter affidavit.
Service of notice for alternative arrangement(counsel designated as Senior Advocate) is complete on the petitioner but none has entered appearance.
List on 18.8.2022.
AVANI PAL SINGH Registrar