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Dda (Slum) Sc/St Engineer Association ... vs Delhi Urban Shelter Improvement Board on 16 November, 2017

     ITEM NO.49                             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 MR. KAPIL MEHTA

     Petition(s) for Special Leave to Appeal (C)                            No(s).
     11980-11981/2017

     DDA (SLUM) SC/ST ENGINEER ASSOCIATION (REGD) & ORS.Petitioner(s)

                                                            VERSUS

     DELHI URBAN SHELTER IMPROVEMENT BOARD & ORS.                                  Respondent(s)

     (and IA No.95798/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS)


     Date : 16-11-2017 These petitions were called on for hearing today.


     For Petitioner(s)
                                          Ms. Mansi Kukreja, Adv.
                                          M/S. Mitter & Mitter Co., AOR

     For Respondent(s)
                                          Mr.   Pramod Gupta, Adv.
                                          Mr.   Gaurav Kejriwal, AOR
                                          Ms.   Akanksha Choudhary, Adv.
                                          Ms.   Uttara Babbar, AOR
                                          Mr.   Prashant Bhardwaj, Adv.
                                          Mr.   Arvind Kumar Gupta, AOR
                                          Ms.   Binu Tamta, AOR


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

Four weeks' time is granted to respondent No.1 for filing counter affidavit.

Respondent Nos.9, 13, 16 and 17 have already filed counter affidavit.

Digitally signed by RUPAM DHAMIJA Date: 2017.11.18 11:43:37 IST Reason: Respondent Nos.5, 12 and 15 have been served but no one has entered appearance.

The Ld. Counsel for the petitioner to take fresh steps for service of respondent Nos.2 to 4, 6 to 8, 10, 11, and 14 within two weeks. Notice thereafter be issued. The Ld. Counsel for the petitioner submits that the above respondents are employees of respondent No.1 and prays for dasti service on these respondents. Dasti service, in addition, is allowed. SLP(C) No.11981/2017

Opportunity to respondent Nos.1 and 2 to file counter affidavit has already been declined.

Respondent Nos.3 to 5 have been served but no one has entered appearance.

List again on 19.1.2018.

                                                     KAPIL MEHTA
                                                       Registrar
rd                                                    16.11.2017