Delhi High Court - Orders
Mr. Gurvinder Singh Chadha vs Govt. Of Nct Of Delhi & Ors on 13 September, 2023
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ TEST.CAS. 58/2022
MR. GURVINDER SINGH CHADHA ..... Petitioner
Through: Mr.Lalit Gutpa, Ms.Priyanshi Jain
and Mr.Goutam Goyal, Advocates
with petitioner in person
versus
GOVT. OF NCT OF DELHI & ORS. ..... Respondents
Through: Ms.Pavitra Kaur, Adv. for the
State/R-1
Mr. Kartikey Mittal, Adv. for R-3
(Enrl: D/4886/2022, M: 8802750752,
e-mail: [email protected])
CORAM:
MS. VANDANA JAIN (DHJS) JOINT REGISTRAR(JUDICIAL)
ORDER
% 13.09.2023 Reply not filed by respondents no.2, 3 & 4.
Valuation report not filed by SDM, Preet Vihar. Learned counsel for the State has appeared and seeks some more time to file the valuation report. Let the same be filed within two weeks.
Service report is awaited qua the Show Cause notice issued to SMD Mussorie.
Let fresh Show Cause notice be issued to SDM, Mussoorie by the Registry, on taking steps. Dasti Show Cause notice be also issued in addition thereto.
Learned counsel for respondent no.3 seeks some more time to take appropriate steps to file the reply to the petition.
The counsel for respondent no.3 had appeared in the case on 23.08.2022 but till date no reply has been filed.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/09/2023 at 19:11:55 In the interest of justice, adverse orders are deferred for respondent no.3. It is also observed that no Vakalatnama on behalf of any of the respondents has been filed till date. Let the same be filed positively within two weeks.
Be awaited for respondents no.2 & 4 till 3:00.
File taken up again at 3:00 pm. Presence: Mr.Lalit Gupta, Ms.Priyanshi Jain and Mr.Goutam Goyal, Advocates for the petitioner None for R-2 & 4 None has turned up for respondents no.2 & 4.
Perusal of record shows that one counsel was appearing for respondents no.2 & 3 on previous occasions. However, in the morning the appearance was marked by the counsel for respondent no.3 only. Be the case as it may, respondents no.2 & 4 have failed to file the reply/objections to the petition. The factum of service of respondent no.2 is duly recorded in the order dated 23.08.2022. Similarly, the factum of service of respondent no.4 was recorded in the order dated 15.05.20223, however, no one has turned up on behalf of respondent no.4 either on that date or today since morning. One last and final opportunity is granted to the respondents no.2 & 4 as well to take appropriate steps to complete the pleadings in accordance with law.
Put up for completion of pleadings and for filing valuation reports on 28.11.2023.
VANDANA JAIN (DHJS) JOINT REGISTRAR(JUDICIAL) SEPTEMBER 13, 2023/tp This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/09/2023 at 19:11:55