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Supreme Court - Daily Orders

Dda (Slum) Sc/St Engineer Association ... vs Delhi Urban Shelter Improvement Board on 3 October, 2017

     ITEM NO.101                               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. RAJESH KUMAR GOEL

     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 : 03-10-2017 These petitions were called on for hearing today.


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

     For Respondent(s)
                                          Mr.   Pramod Gupta, Adv.
                                          Ms.   Kreeti Joshi, Adv.
                                          Mr.   Gaurav Kejriwal, AOR
                                          Ms.   Uttara Babbar, AOR
                                          Mr.   Amit Mehta, Adv.
                                          Mr.   Gajanand Kirodiwal, Adv.
                                          Mr.   Arvind Kumar Gupta, AOR


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

The Ld. Counsel for respondent Nos.9, 13 and 16 submits that she has filed counter affidavit.

The Ld. Counsel for respondent No.1 in both the matters i.e., SLP(C) No.11980 and 11981/2017 submits that respondent No.1 has not filed counter affidavit till date but it has been Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2017.10.07 wrongly reflected in the office report that counter affidavit 12:07:50 IST Reason:

has been filed on behalf of respondent No.1 in SLP(C) No.11980/2017. It was pointed out that counter affidavit has Item No.101 -2- been filed on behalf of respondent Nos.9, 13 and 16 in SLP(C) No.11980/2017 but inadvertently it was mentioned that it is being filed on behalf of respondent No.1 also though it has been filed on behalf of respondent Nos.9, 13 and 16. The Ld. Counsel for respondent No.1 seeks time to file counter affidavit in SLP(C) No.11980/2017. Be filed within four weeks. In SLP(C) No.11981/2017, despite last opportunity having been granted, respondent Nos.1 and 2 have not filed counter affidavit. Further opportunity is declined. Respondent No.17 in SLP(C) No.11980/2017 has already filed counter affidavit.
The Ld. Counsel for the petitioner to take fresh steps for service of respondent Nos.2, 3, 4, 6 to 8, 10, 11, 14 and 15 in SLP(C) No.11980/2017 within two weeks. Notice thereafter be issued.
List again on 16.11.2017.
RAJESH KUMAR GOEL Registrar