Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Delhi Development Authority vs Mohd. Maqbool on 28 February, 2023

     ITEM NO.23                      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. ATUL M. KURHEKAR

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 28141/2021

     DELHI DEVELOPMENT AUTHORITY                                         Petitioner(s)

                                                   VERSUS

     MOHD. MAQBOOL & ORS.                                                Respondent(s)


     Date : 28-02-2023 This petition was called on for hearing today.



     For Petitioner(s)
                                       Ms. Manika Tripathy, AOR
                                       Mr. Ashutosh Kaushik, Adv.
                                       Mr. Varun Bhatnagar, Adv.

     For Respondent(s)
                                       Mr. G.C. Shukla, Adv.
                                       Mr. Mukesh Kumar Singh, AOR
                                       Kunwar Siddharth Singh, Adv.
                                       Narendra Kumar Goyal, Adv.
                                       Mr. Ashutosh Chaturvedi, Adv.
                                       Mr. Ajit Kumar Pathak, Adv.
                                       Mr. Vipin Sandu, Adv.
                                       Saroj Kumar Sinha, Adv.
                                       Mr. Vipin Kumar Saxena, Adv.
                                       M/S. Mukesh Kumar Singh And Co., AOR

                                      Ms. Sujeeta Srivastava, AOR

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

Ld. Counsel for respondent No.1 submits that copy of the pleadings has not been served upon them. Ld. Counsel for the petitioner is directed to serve copy of pleadings within one Signature Not Verified week.

PRIYANKA MALIK Date: 2023.03.01

Thereafter, four weeks’ time is granted to respondent 16:52:29 IST Reason:

No.1 for filing counter affidavit.

Contd….

Ld. Counsel for the petitioner submits that proof of publication in respect of respondent No.2 has been filed. Registry to verify and update the records. Opportunity to respondent Nos.3 and 4 to file counter affidavit has already been declined. List again on 18.4.2023.

ATUL M. KURHEKAR Registrar