Supreme Court - Daily Orders
Govt. Of Nct Of Delhi vs Rakesh Kumar Jain on 12 May, 2022
ITEM NO.34 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. AVANI PAL SINGH
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 3172/2022
GOVT. OF NCT OF DELHI & ANR. Petitioner(s)
VERSUS
RAKESH KUMAR JAIN & ANR. Respondent(s)
Date : 12-05-2022 This petition was called on for hearing today.
For Petitioner(s)
Ms. Astha Tyagi, AOR
Mr. Dinesh Chander Trehan, Adv.
Mr. Siddharth Raj Agarwal, Adv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
Petitioner is granted four weeks’ time for filing affidavit of dasti service in respect of unserved respondent No.1, in terms of order dated 21.3.2022, passed by the Hon’ble Court.
Despite due service, no one has entered appearance on behalf of respondent No.2.
Ld. Advocate, Mr. Ishaan Sharma, appearing on behalf of Mr. Nitin Mishra, Advocate-on-record undertakes to file vakalatnama and counter affidavit on behalf of respondent No.2 and prays for time in that regard. The undertaking is accepted and time of four weeks is granted for doing the Signature Not Verified needful.
Digitally signed byIndu Marwah Date: 2022.05.14 13:16:37 IST Reason:
List on 11.8.2022.
AVANI PAL SINGH Registrar