Supreme Court - Daily Orders
Government Of Nct Of Delhi vs Jai Kishan Gupta on 9 July, 2019
ITEM NO.76 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 SURINDER S. RATHI
Petition(s) for Special Leave to Appeal (C) No(s). 10946/2019
GOVERNMENT OF NCT OF DELHI & ORS. Petitioner(s)
VERSUS
JAI KISHAN GUPTA & ANR. Respondent(s)
Date : 09-07-2019 This petition was called on for hearing today.
For Petitioner(s)
Ms. Rachana Srivastava, AOR
Ms. Umme Salma, Adv.
For Respondent(s)
Mr. Nischal Kumar Neeraj, AOR
Mr. Badal Dayal, Adv.
Ms. Shashi Kiran, AOR
Dr. Satish Chandra, Adv.
Mr. Manoj Jain, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Respondent No. 1 has already filed Counter Affidavit. Respondent No. 2 has refused to accept the service of notice sent to him under registered cover. This refusal on his part constitutes proper service, but no one has entered appearance on his behalf. However, Ms. Shashi Kiran, Ld. Advocate-on-Record undertakes to appear for Respondent No. 2. She seeks and is given one week time to file the vakalatnama and four weeks time to file the counter affidavit. Ld.counsel for the petitioner is directed to serve the copy of pleadings to the said respondent within one week after filing the vakalatnama.+++ Signature Not Verified Digitally signed by MADHU GROVER Date: 2019.07.10 After the expiry of the aforesaid period, the matter be 16:28:48 IST Reason: processed for listing before the Hon’ble Court, under the rules.
SURINDER S. RATHI Registrar pm