Supreme Court - Daily Orders
Government Of Nct Of Delhi vs Ishwar Singh on 27 October, 2020
ITEM NO.12 REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
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 SH. ANIL LAXMAN PANSARE
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 50/2020
GOVERNMENT OF NCT OF DELHI Petitioner(s)
VERSUS
ISHWAR SINGH & ORS. Respondent(s)
IA No. 98855/2020 - CONDONATION OF DELAY IN DEPOSITING COST)
Date : 27-10-2020 These matters were called on for hearing today.
For Petitioner(s)
Ms. Rachana Srivastava, AOR
For Respondent(s)
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Ld. Counsel for the petitioner to take fresh steps alongwith complete address to effect service on respondent nos.1 to 12 and 15 to 20 within two weeks time.
Service is complete on respondent nos. 13 and 14 but none has entered appearance.
Signature Not Verified
Ld. Counsel for the petitioner to file one spare copy for Digitally signed by Anil Laxman Pansare Date: 2020.10.28 standing counsel of respondent no.14 within two weeks time. 14:37:22 IST Reason:
Ld. Counsel for the petitioner submits that she has filed application for condonation of delay in depositing cost -2- Item No.12 alongwith application for early hearing. She further submits that the application that was filed by her in other petitions regarding the condonation of delay in depositing cost were listed before the Hon’ble Court and that the Hon’ble Court had been pleased to allow those applications. If that be so, registry ought to have listed these applications also before the Hon’ble Court. Be processed accordingly. Ld.counsel further submits that the matter be listed at the earliest because the cheques are dated 29.9.2020 and would expire in some time. Matter be listed in the month of November, 2020.
List again on 2.12.2020.
ANIL LAXMAN PANSARE Registrar