Supreme Court - Daily Orders
Govt. Of Nct Of Delhi vs Munish Kumar on 24 February, 2023
ITEM NO.26 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. PUNEET SEHGAL
Petition(s) for Special Leave to Appeal (C) No(s). 13046/2022
GOVT. OF NCT OF DELHI Petitioner(s)
VERSUS
MUNISH KUMAR & ORS. Respondent(s)
Date : 24-02-2023 This petition was called on for hearing today.
For Petitioner(s)
Ms. Somi Sharma, Adv.
Mr. Chandra Prakash, AOR
Mr. C.p. Rajwar, Adv.
Mr. Vivek Singh, Adv., Adv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
Service is complete on respondent Nos.2 to 4 but none has entered appearance.
Despite last opportunity having been granted, Ld. Counsel for the petitioner has not filed affidavit of dasti service in respect of respondent No.1.
Ld. Counsel for the petitioner is granted two weeks’ time, as last opportunity, to take fresh steps alongwith fresh Signature Not Verified Digitally signed by PRIYANKA MALIK Date: 2023.02.25 particulars in respect of the unserved respondent No.1.
11:14:40 IST Reason: If
fresh steps alongwith fresh particulars are taken within the contd….
-2-time granted, be processed as per rules and listed on 14.4.2023, else Registry to process the matter for listing before the Hon’ble Judge in Chambers for necessary directions.
PUNEET SEHGAL Registrar