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Dda (Slum) Sc/St Engineer Association ... vs Delhi Urban Shelter Improvement Board on 14 August, 2017

     ITEM NO.68                            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 MR. SANJAY PARIHAR

     Petition(s) for Special Leave to Appeal (C)                          No(s).
     11980-11981/2017

     DDA (SLUM) SC/ST ENGINEER ASSOCIATION (REGD) & ORS.Petitioner(s)

                                                        VERSUS

     DELHI URBAN SHELTER IMPROVEMENT BOARD & ORS.                                 Respondent(s)



     Date : 14-08-2017 These petitions were called on for hearing today.



     For Petitioner(s)
                                          M/s Mitter & Mitter Co., AOR

     For Respondent(s)                    Mr. Pramod Gupta,Adv.
                                          Mr. Gaurav Kejriwal, AOR

                                          Ms. Akanksha Choudhary,Adv.
                                          Ms. Uttara Babbar, AOR


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

Four weeks time, as last chance is given to the served respondents to file the counter affidavit.

Fresh steps for the service of notice by usual mode to the unserved respondent Nos. 2 to 4, 6 to 8, 10,11,14, 15 and 17 in SLP(C) No. 11980/2017 shall be taken by the learned counsel for the petitioners within a period of two weeks, as last chance.

List again on 3.10.2017.

SANJAY PARIHAR Registrar MG