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Government Of Nct Of Delhi vs Maharaj Singh (Dead) on 16 October, 2023

     ITEM NO.39                        REGISTRAR COURT. 2            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. VIVEK SAXENA

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 14006/2023

     GOVERNMENT OF NCT OF DELHI                                                Petitioner(s)

                                                     VERSUS

     MAHARAJ SINGH (DEAD) & ORS.                                               Respondent(s)

     Date : 16-10-2023 This petition was called on for hearing today.


     For Petitioner(s)
                                       Mr. Atul Kumar, AOR
                                       Ms. Sweety Singh, Adv.
                                       Ms. Archana Kumari, Adv.
                                       Mr. Rahul Pandey, Adv.


     For Respondent(s)
                                       Mr. Nitin Mishra, AOR
                                       Mr. Ishaan Sharma, Adv.


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

Despite service of notice on respondent No. 2, there is no appearance.

Four weeks time, as last chance is granted to respondent No.3 to file the counter affidavit.

As per office report, Ld. Counsel for petitioner has failed to file application for substitution to bring on record Lrs. of deceased Respondent No. 1 though last opportunity was granted.

However, as requested, one week’s time, as a final opportunity is granted to do the needful.

List again on 13.12.2023.

VIVEK SAXENA Registrar MG