Supreme Court - Daily Orders
Delhi Development Authority vs Daya Ram Mittal on 27 September, 2018
ITEM NO.62 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 MANOJ JAIN
Petition(s) for Special Leave to Appeal (C) No(s). 20459/2018
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
DAYA RAM MITTAL & ORS. Respondent(s)
Date : 27-09-2018 This petition was called on for hearing today.
For Petitioner(s)
Mr. Ashwani Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Service is complete qua respondent Nos.4 & 5 but no one has entered appearance on their behalf.
As per postal tracking report qua respondent Nos.1,2 & 3, the remarks indicates that “Left without instructions”, Addressee moved” & “No such person” respectively. Ld.counsel for the petitioner shall, within a period of four weeks, file the fresh particulars of the above respondents and he shall also take fresh steps for the service of notice to them within the same period.
List the matter again on 28.11.2018.
MANOJ JAIN Signature Not Verified Registrar SB Digitally signed by SUSHMA KUMARI BAJAJ Date: 2018.09.28 15:47:33 IST Reason: