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Delhi Development Authority Vice ... vs Smt. Aman on 16 January, 2019

     ITEM NO.41                             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 ANIL LAXMAN PANSARE

     Petition(s) for Special Leave to Appeal (C)                                No(s).      20203/2018

     DELHI DEVELOPMENT AUTHORITY VICE CHAIRMAN                                          Petitioner(s)

                                                              VERSUS

     SMT. AMAN & ORS.                                                                   Respondent(s)


     Date : 16-01-2019 This petition was called on for hearing today.


     For Petitioner(s)
                                           Mr Navjot Neelam, Adv.
                                           Mr Mohit Kumar Bansal, Adv.
                                           Ms. Garima Prashad, AOR

     For Respondent(s)


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

Ld. Counsel for the petitioner has not taken fresh steps alongwith furnishing fresh address for effecting service on respondent nos. 1 and 3 despite last opportunity having been granted, as such, registry to process the matter as per rules for listing before the Hon'ble Judge in Chambers for appropriate orders. However, ld. Counsel for the petitioner requested for further time for taking fresh steps alongwith furnishing fresh address. Two weeks time is granted, as strictly last opportunity. Notice thereafter be issued.

Service is complete on respondent no.2 but none has entered appearance.

List again on 1.3.2019.

ANIL LAXMAN PANSARE Registrar