Supreme Court - Daily Orders
Government Of Nct Of Delhi vs Rajinder Kumar Gupta on 7 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). 17418/2021
GOVERNMENT OF NCT OF DELHI Petitioner(s)
VERSUS
RAJINDER KUMAR GUPTA & ORS. Respondent(s)
Date : 07-12-2021 This petition was called on for hearing today.
For Petitioner(s)
Ms. Rachana Srivastava, AOR
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
Ld. counsel appearing for the petitioner/State submits that respondent No.1 has to be served at new address and accordingly time may be granted for filing the fresh address/particulars for service thereupon. The prayer is considered and allowed and time of two weeks is granted to the petitioner for filing the fresh particulars and taking fresh steps in that regard.
Signature Not VerifiedDigitally signed by Indu Marwah Date: 2021.12.09
Service is complete on respondent No.2 but none has 17:00:44 IST Reason: entered appearance on behalf of the said respondent.
Contd…… -2- Service is complete on respondent No.3. Ld. Advocate, Mr. Arun Sharma, appearing on behalf of Mr. Nitin Mishra, Advocate-on-record submits that they have already filed vakalatnama yesterday and prays for four weeks’ time to file counter affidavit. The prayer is considered and allowed and time of four weeks is granted for filing counter affidavit. List on 1.2.2022.
AVANI PAL SINGH Registrar