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Delhi Development Authority vs Rafiq Ahmed on 23 February, 2023

     ITEM NO.21                                   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 SH. PAVANESH D.

     Petition(s) for Special Leave to Appeal (C)                             No(s).     14200/2022

     DELHI DEVELOPMENT AUTHORITY                                                      Petitioner(s)
                                                              VERSUS
     RAFIQ AHMED & ORS.                                                               Respondent(s)

     Date : 23-02-2023 This petition was called on for hearing today.

     For Petitioner(s)

                                           Ms. Manika Tripathy, AOR
                                           Mr. Ashutosh Kaushik, Adv.
                                           Mr. Manish Vashist, Adv.
                                           Mr. Shubham Hasija, Adv.
                                           Mr. Varun Bhatnagar, Adv.
     For Respondent(s)

                                           Mr. T. V. S. Raghavendra Sreyas, AOR
                                           Mr. Rajeev Ghawana, Adv.
                                           Ms. Gayatri Gulati, Adv.
                                           Mr. Siddharth Vasudev, Adv.
                                           Mr. Ranjit Singh Daler, Adv.
                                           Mr. Neelaksh Sharma, Adv.

                                            Ms. Sujeeta Srivastava, AOR

               UPON hearing the counsel through Video Conference, the
     Court made the following
                                                        O R D E R

Respondent nos.2 and 3 have failed to file counter affidavit. Ld. Counsel for petitioner undertakes to serve soft copy of the petition on the Ld. Counsel for respondent no.1 within two days.

Four weeks time, is granted to respondent no.1, to file counter affidavit.

After the expiry of said period, matter be processed for listing before the Hon’ble Court, as per rules.

PAVANESH D. Registrar