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Delhi Development Authority vs Abha Dutta on 13 September, 2018

     ITEM NO.51                            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).   16251/2018

     DELHI DEVELOPMENT AUTHORITY                                               Petitioner(s)

                                                         VERSUS

     ABHA DUTTA & ORS.                                                         Respondent(s)


     Date : 13-09-2018 This petition was called on for hearing today.

     For Petitioner(s)
                                          Mr. Jay Kumar Bhardwaj, Adv.
                                          Mr. Ravinder Nain, Adv.
                                          Mr. Ashwani Kumar, AOR

     For Respondent(s)
                                          Ms. Shruti Bist, Adv.
                                          Ms. S. Janani, 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. The Ld. Counsel for respondent No.1 submitted that complete set of pleadings has not been served upon him. The Ld. Counsel for the petitioner is directed to serve complete set of pleadings within one week and file proof thereof. Period of four weeks for filing counter affidavit shall reckon thereafter.

The Ld. Counsel for the petitioner to take fresh steps for service of respondent Nos.2 and 3 within two weeks. Notice thereafter be issued.

List again on 15.11.2018.

VINOD KUMAR TIWARI Date: 2018.09.15 12:35:06 IST Reason:

KAPIL MEHTA Registrar 13.9.2018 rd