Supreme Court - Daily Orders
Social Jurist, A Civil Rights Group vs Govt. Of National Capital Territory Of ... on 2 April, 2014
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ITEM NO.76 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 M.K. HANJURA
Petition(s) for Special Leave to Appeal (Civil) No(s).19887/2013
SOCIAL JURIST, A CIVIL RIGHTS GROUP Petitioner(s)
VERSUS
GOVT. OF NATIONAL CAPITAL T.OF DELHI&ANR Respondent(s)
(With office report )
Date: 02/04/2014 This Petition was called on for hearing today.
For Petitioner(s) Mr.Ashutosh Dixit,adv.
Mr. Rajender Pd. Saxena,Adv.
For Respondent(s) Ms.S.Usha Reddy,adv.
Ms. Sushma Suri,Adv.
Mr.Debajyoti Behuria,adv.
Mr.D.S.Mahra,adv.
UPON hearing counsel the Court made the following
O R D E R
| |Ld.counsel for the petitioner and the learned counsel for the | | | |respondent No. 2 are present. | | | |Ld.counsel for the Respondent No.2 seeks and is granted four | | | |weeks time to file the vakalatnama and the counter affidavit. | | | |Mr.Debajyoti Behuria, Ld.advocate seeks four weeks time for | | | |filing the vakalatnama and the counter affidavit on behalf of | | | |respondent No.1. Time as prayed for is given to him. | | | |List again on 24.07.2014. | | | | |(M.K.HANJURA) | | | |Registrar | SB