Supreme Court - Daily Orders
Delhi Development Authority vs Satbir Singh Malik on 16 January, 2019
ITEM NO.44 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 ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 20206/2018
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
SATBIR SINGH MALIK & ORS. Respondent(s)
Date : 16-01-2019 This petition was called on for hearing today.
For Petitioner(s)
Ms. Binu Tamta, AOR
For Respondent(s)
Mr Aaditya A Pande, Adv.
Mr. Deepak Anand, AOR
UPON hearing the counsel the Court made the following
O R D E R
Respondent nos.1 to 5 and 7 are granted four weeks time for filing counter affidavit.
Ld. Counsel for the petitioner has not taken appropriate steps in respect of respondent no.6(dead) despite last opportunity having been granted, as such, registry to process the matter as per rules for listing before the Hon'ble Judge in Chambers for appropriate orders.
Ld. Counsel for the petitioner has not filed affidavit in respect of proof of service, though proof of service has been filed, in respect of respondent no.11, as such, registry to process the matter Signature Not Verified as per rules for listing before the Digitally signed by VINOD KUMAR TIWARI Hon'ble Judge in Chambers for appropriate orders. Date: 2019.01.19 11:17:27 IST Reason:
ANIL LAXMAN PANSARE Registrar