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Supreme Court - Daily Orders

Sandeep Singh vs Haryana Urban Dev.Authority . on 24 February, 2014

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ITEM NO.27                 REGISTRAR COURT.1              SECTION IVB

             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 SANJIV JAIN

Petition(s) for Special Leave to Appeal (Civil) No(s).22643/2012

SANDEEP SINGH                                       Petitioner(s)

                  VERSUS

HARYANA URBAN DEV.AUTHORITY & ORS.                 Respondent(s)
(With appln(s) for and prayer for interim relief and office report)
WITH SLP(C) NO. 10514 of 2013
(With office report)
SLP(C) NO. 10688 of 2013
(With office report)
SLP(C) NO. 1286 of 2013
(With office report)
SLP(C) NO. 14679 of 2013
(With office report)
SLP(C) NO. 14681 of 2013
(With office report)
SLP(C) NO. 15906 of 2013
(With office report)
SLP(C) NO. 15910 of 2013
(With office report)
SLP(C) NO. 15975 of 2013
(With prayer for interim relief and office report)
SLP(C) NO. 17026 of 2013
(With prayer for interim relief and office report)
SLP(C) NO. 21609 of 2013
(With office report)
SLP(C) NO. 21610 of 2013
(With office report)
SLP(C) NO. 21613 of 2013
(With office report)
SLP(C) NO. 21614 of 2013
(With office report)
SLP(C) NO. 21615 of 2013
(With office report)
SLP(C) NO. 23754 of 2012
(With prayer for interim relief and office report)
SLP(C) NO. 23933 of 2012
(With prayer for interim relief and office report)
SLP(C) NO. 24285 of 2012
(With prayer for interim relief and office report)

Item No.27                          -2-



SLP(C) NO. 25370 of 2012
(With prayer for interim relief   and office report)
SLP(C) NO. 26215 of 2012
(With prayer for interim relief   and office report)
SLP(C) NO. 26423 of 2012
(With office report)
SLP(C) NO. 27496 of 2012
(With prayer for interim relief   and office report)
SLP(C) NO. 29215-29225 of 2012
(With prayer for interim relief   and office report)
SLP(C) NO. 29707 of 2013
(With office report)
SLP(C) NO. 30745 of 2012
(With office report)
SLP(C) NO. 30748 of 2012
(With office report)
SLP(C) NO. 30750 of 2012
(With office report)
SLP(C) NO. 33071 of 2012
(With prayer for interim relief and office report)
SLP(C) NO. 33899 of 2012
(With office report)
SLP(C) NO. 34093 of 2013
(With office report)
SLP(C) NO. 35320 of 2012
(With office report)
SLP(C) NO. 3666 of 2013
(With office report)
SLP(C) NO. 3679-3681 of 2013
(With office report)
SLP(C) NO. 36808 of 2012
(With prayer for interim relief and office report)
SLP(C) NO. 39933 of 2012
(With prayer for interim relief and office report)
SLP(C) NO. 5270 of 2013
(With office report)
SLP(C) NO. 5285 of 2013
(With office report)
SLP(C) NO. 5658-5669 of 2013
(With office report)
SLP(C) NO. 8766-8767 of 2013
(With prayer for interim relief)
SLP(C) NO. 9230-9249 of 2013
(With office report)
SLP(C) NO. 9250 of 2013
(With office report)

Item No.27                          -3-


SLP(C) NO. 9853 of 2013
(With office report)

Date: 24/02/2014    This Petition was called on for hearing today.


For Petitioner(s)
                    Mr. A. Tewari, Adv.
                       Mr. Shree Pal Singh,Adv.
                       Mr. Ravindra Keshavrao Adsure, Adv.
                       Mr. Deepak Goel, Adv.
                       Dr. Kailash Chand, Adv.
                       Mr. Abhijat P. Medh, Adv.
                       Mr. K.K. Mohan, Adv.
                    Mr. Siddharth Mittal, Adv.
                       Mr. S.K. Sabharwal, Adv.
                       Mr. M.K. Dua, Adv.
                       Mr. R.C. Kaushik, Adv.
                       Mrs Lalita Kaushik, Adv.
                       Mr. Vipin Kumar Jai, Adv.
                       Mr. Satyendra Kumar, Adv.
                    Mr. Bharat Sood, Adv.
                       Mr. R.C. Kohli, Adv.
                    Mr. Ambuj Agarwal, Adv.
                       Ms. Anubha Agrawal, Adv.
                    Mr. Anshul Gupta, Adv.
                    Mr. Akshay Malhotra, Adv.
                    Mr. Saurav Suman, Adv.
                    Mr. Kirti Kumar, Adv.
                    Mr. Raj Kumar Kaushik, Adv.
                       Mr. P.S.Sudheer, Adv.
                       Mr. Vishwa Pal Singh, Adv.
                    Mr. Imran Ahmad Abbasi, Adv.
                    Mr. Saurabh Gupta, Adv.
                       Mr. Gagan Gupta, Adv.
                    Mr. Jitender Bidhuri, Adv.
                    Mr. Vikas K. Sangwan, Adv.
                    Mr. Deepak Goel, Adv.
                    Mr. Satyendra Kumar, Adv.
                    Mr. S.P. Verma, Adv.


For Respondent(s)
                       Mr. Satyendra Kumar,Adv.
                    Mr. Govind Goel, Adv.
                    Mr. M.L. Sharma, Adv.
                       Dr. Kailash Chand, Adv.

Item No.27                          -4-


                    Ms. Gurkirat Kaur, Adv.
                    Ms. Pooja Iotwal, Adv.
                       Ms.Jyoti Mendiratta, Adv.
                       Mr. S.K. Sabharwal, Adv.
                       Mr. Mohan Lal Sharma, Adv.
                       Mr. S.K. Verma, Adv.
                    Dr. S.K. Verma, Adv.
                    Mr. Subhash Kambaj, Adv.
                       Mr. Subhasish Bhowmick, Adv.
                       Mr. Satyendra Kumar, Adv.
                    Mr. Ambuj Agarwal, Adv.
                       Ms. Anubha Agrawal, Adv.

             UPON hearing counsel the Court made the following
                                 O R D E R
SLP(C) No.22643/2012

Service is complete on respondent No.3 but none has appeared nor any steps have been taken on his behalf.

Respondent Nos.1 and 2 have already filed counter affidavit on record. However, vakalatnama has not been filed. Registry to verify the fact and submit report.

SLP(C) No.23754/2012

Four weeks’ time is granted to all the respondents for filing counter affidavit.

SLP(C) No.23933/2012

Counter affidavit has been filed by all the respondents.

SLP(C) No.24285/2012

Respondent Nos.1 and 2 have already filed counter affidavit.

Item No.27 -5-

Service is complete on respondent No.3 but none has appeared nor any steps have been taken on his behalf.

SLP(C) No.25370/2012

Counter affidavit has been filed by respondent Nos.1 and 2. Respondent No.3 has been served but none has appeared nor any steps have been taken on his behalf.

SLP(C) No.26215/2012

Process fee and spare copies be filed by the learned counsel for the petitioner for service on respondent No.2 through the District Court besides other postal means.

Counter affidavit has been filed on behalf of respondent No.1 after the expiry of the time granted.

SLP(C) No.26423/2012

On behalf of respondent Nos.2 and 3, the learned Advocate, Mr. Ambuj Agarwal, appearing on behalf of Ms.Anubha Agarwal, Advocate-on-Record seeks two weeks’ time to file vakalatnama. Time, as prayed for, is granted. Complete set of the pleadings be served on the learned counsel for the said respondents by the learned counsel for the petitioner within a week. Counter affidavit be filed within four weeks thereafter. Respondent Nos.1 and 4 are yet to be served. Fresh steps be taken for service on respondent Nos.1 and 4.

Item No.27 -6- SLP(C) No.27496/2012

Respondents are yet to be served. Fresh steps be taken for service on all the respondents by the learned counsel for the petitioner through the District Court besides other postal means.

SLP(C) No.33899/2012

Service is complete on respondent No.2 but none has appeared nor any steps have been taken on his behalf.

Respondent No.1 be served through the concerned District Court besides other postal means.

SLP(C) No.33071/2012

Four weeks’ time is granted to respondent Nos.2, 3 and 5 for filing counter affidavit.

The office report indicates that on behalf of respondent Nos.1 and 4, the learned Advocate, Mr. Kamal Mohan Gupta had appeared but he has not filed vakalatnama so far. However, AD cards have not been received back. Let respondent Nos.1 and 4 be served through standing counsel. Dasti be taken by the learned counsel for the petitioner. Proof of dasti be filed.

Respondent Nos.6 to 9 have been already deleted from the array of the respondents, as per the order of the Hon’ble Judge in Chambers dated 12.8.2013.

Item No.27 -7- SLP(C) No.35320/2012

Counter affidavit has been filed on behalf of respondent Nos.2 to 4, Respondent No.1 has been served through the standing counsel but none has appeared nor any steps have been taken on his behalf. SLP(C) No.29215-225/2012 The learned counsel for the petitioner seeks two weeks’ time to cure the defects as indicated in the office report. Time, as prayed for, is granted.

In SLP(C) Nos.29223 and 29225, Service is complete on the respondents but none has appeared nor any steps have been taken on their behalf.

In SLP(C) Nos.29215-29222 and 29244/2012, counter affidavit has been filed on behalf of the respondents.

SLP(C) No.1286/2013

Respondent No.1 is yet to be served. Fresh steps be taken for service on respondent No.1.

Four weeks’ time is granted to respondent Nos.2 to 4 to file counter affidavit.

SLP(C) No.36808/2012

Both the respondents have filed counter affidavit.

Item No.27 -8-

SLP(C) No.8766-8767/2013 Four weeks’ time is granted to the respondents for filing counter affidavit on record.

SLP(C) Nos.5658-5669/2013 Service is complete on respondent No.1 but none has appeared nor any steps have been taken on his behalf.

Counter affidavit has been filed on behalf of respondent Nos.2 and 3. SLP(C) Nos.3679-81/2013 Counter affidavit has been filed on behalf of all the respondents.

SLP(C) No.3666/2013

Counter affidavit has been filed on behalf of all the respondents.

SLP(C) No.5285/2013

Respondent Nos.1 to 3 have filed counter affidavit. Service is complete on respondent No.4 but none has appeared nor any steps have been taken on his behalf.

SLP(C) No.5270/2013

Sole respondent has been served.

Counter affidavit on his behalf has also been filed.

SLP(C) No.9853/2013

Four weeks’ time is granted to both the respondents for filing counter affidavit.

Item No.27 -9- SLP(C) No.10688/2013

Respondent No.1 is yet to be served. Fresh steps be taken for service on respondent No.1.

Counter affidavit has been filed on behalf of respondent Nos.2 to 4. SLP(C) No.8766-8767/2013 Four weeks’ time is granted to all the respondents, as last chance, for filing counter affidavit.

SLP(C) No.9250/2013

Counter affidavit has been filed on behalf of respondent Nos.2 to 4. Respondent No.1 is yet to be served. Fresh steps be taken for service on respondent No.1.

SLP(C) No.9230-32/2013 Fresh steps be taken for service on the unserved respondents.

SLP(C) No.9233 to 9249/2013

Fresh steps be taken for service on the unserved respondents except respondent No.13 in SLP(C) No.9244/2013 by the learned counsel for the petitioner.

The learned counsel for the petitioner to take appropriate steps for substitution of the legal representatives of the deceased respondent No.13 in SLP(C) No.9244/2013.

Item No.27 -10-

Four weeks’ time is granted to the served respondents for filing counter affidavit.

In SLP(C) Nos.9239, 9241 and 9242/2013, the office report indicates that Rs.16/- is yet to be paid. The learned counsel for respondent No.1 to do the needful within two weeks.

SLP(C) Nos.14679, 14681, 15906 and 15910 and 15975/2013 Fresh steps be taken for service on the unserved respondents by the learned counsel for the petitioner.

Served respondents to file counter affidavit within four weeks.

SLP(C) No.17026/2013

The learned counsel for the petitioner to file the process fee and spare copy within two weeks and on compliance notice be served through the District Court besides other postal means.

Respondent No.2 is granted four weeks’ time for filing counter affidavit.

Service is complete on respondent No.3 but none has appeared nor any steps have been taken on his behalf.

SLP(C) No.36808/2012

Both the respondents have filed counter affidavit.

SLP(C) No.10514/2013

Respondent No.1 has already filed counter affidavit.

Item No.27 -11-

Service report in respect of respondent Nos.2 to 4 is awaited. SLP(C) Nos.8766-8767/2013 Respondents are granted four weeks’ time to file counter affidavit.

SLP(C) No.30745/2012

Respondent Nos.2 to 4 are granted four weeks’ time, as last chance, to file counter affidavit.

Fresh steps be taken for service on the unserved respondent by the learned counsel for the petitioner.

SLP(C) No.30748/2013

Respondents have already filed counter affidavit.

SLP(C) No.30750/2013

Respondents have been served but none appeared nor any steps have been taken on their behalf.

SLP(C) No.21609,21610,21613,21614 and 21615/2013 Respondent Nos.1 and 2 are yet to be served. Fresh steps be taken for service on respondent Nos.1 and 2.

SLP(C) No.39933/2012

Respondent Nos.1, 4 and 5 have filed counter affidavit without vakalatnama. Vakalatnama be filed within two weeks.

Service is complete on respondent Nos.2, 3 and 6 but none has appeared nor any steps have been taken on their behalf.

Item No.27 -12- SLP(C) No.29707/2013

The learned Advocate, Mr. Ambuj Agarwal, appearing on behalf of Ms. Anubha Agarwal, Advocate-on-Record accepts notice on behalf of respondent Nos.1 and 2 and seeks time to file vakalatnama and counter affidavit. Four weeks’ time is granted. Complete set of the pleadings be served on the learned counsel within a week of which necessary proof be filed on record and thereafter counter affidavit be filed within four weeks.

SLP(C) No.34093/2013

Fresh steps be taken for service on all the respondents. Notice be served on the standing counsel of the State. Dasti allowed. The other respondents be served through the District Court besides other postal means.

List again on 30.4.2014. 

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