Supreme Court - Daily Orders
Delhi Development Authority vs Amrit Lal Arora on 7 February, 2020
ITEM NO.63 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 SH. ANIL LAXMAN PANSARE
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 43185/2019
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
AMRIT LAL ARORA & ORS. Respondent(s)
Date : 07-02-2020 This petition was called on for hearing today.
For Petitioner(s)
Ms. Peeha Verma, Adv.
Mr. Ravinder Nain, Adv.
Mr. Ashwani Kumar, AOR
For Respondent(s)
Mr. Rajendra Prasad Saxena, AOR
UPON hearing the counsel the Court made the following
O R D E R
Service is complete on respondent Nos.1 and 2 on 27.1.2020. Vakalatnama has been filed on 5.2.2020. Ld. Counsel for respondent Nos.1 and 2 seeks four weeks’ time to file counter affidavit. Granted.
Ld. counsel for the petitioner to file one additional spare copy for effecting service on respondent No.3 – Land Acquisition Collector within one week. Thereafter, Registry to issue notice to respondent No.3 as well as through standing counsel.
Service is complete on respondent No.4 but none has entered appearance.
Proof of deposit of Rs.10,000/- has not been filed. Ld. Counsel for the petitioner seeks one week’s more time to file proof of deposit. If proof of deposit is not filed within one week, Registry to process the matter for listing before the Hon’ble Judge in Chamber for orders.
Signature Not VerifiedIf proof of deposit is filed within one week, be processed as per rules and the Digitally signed by Anil Laxman Pansare Date: 2020.02.10 14:12:40 IST matter be listed before this Court again on 15.4.2020.
Reason:ANIL LAXMAN PANSARE Registrar