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Delhi Development Authority vs Pima Lal on 14 November, 2019

     ITEM NO.38                          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 SH. SURINDER S. RATHI

     Petition(s) for Special Leave to Appeal (C)                   No(s).   30445/2018

     DELHI DEVELOPMENT AUTHORITY                                          Petitioner(s)

                                                     VERSUS

     PIMA LAL & ORS.                                                      Respondent(s)


     WITH

     SLP(C) No. 30446/2018 (XIV)


     Date : 14-11-2019 This petition was called on for hearing today.


     For Petitioner(s)
                                        Mr. Ashwani Kumar, AOR
                                        Ms. Peeha Verma, Adv.
                                        Mr. Ravinder Nain, Adv.
                                       Ms. Garima Prashad, AOR
                                        Ms. Shreyase Agrawal, Adv.

     For Respondent(s)
                                        Mr. Amrendra Kumar Mehta, AOR


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

Appearance :Ld. counsel for petitioner is present.

None appeared for the Respondents.

Service is complete upon respondent Nos. 2 and 3, but no one has entered appearance on their behalf.

Ld. counsel for the petitioner is directed to take fresh steps Digitally signed by MADHU GROVER Date: 2019.11.15 in respect of respondent No. 1 within two weeks. Dasti in addition 11:51:48 IST Reason:

is permitted.

List again on 22.01.2020.

ITEM NO.38 REGISTRAR COURT. 2 SECTION XIV SLP(C) No. 30446/2018 Service is complete upon respondent Nos. 7 to 9, but no one has entered appearance on their behalf.

Ld. counsel for the petitioner is directed to provide the copy of pleadings to Ld. counsel for the respondent No. 1 within one week as a last chance and file proof. The above respondent shall file counter affidavit within four weeks thereafter.

Ld. counsel for the petitioner is directed to take fresh steps in respect of respondent Nos. 2 and 6 within two weeks.

Death certificate of Respondent No. 3 has been filed by counsel for Respondent No. 1. Ld. Counsel for the Petitioner shall file Interlocutory Application for Substitution within a period of four weeks.

For deceased Respondent Nos. 4 and 5 Interlocutory Application for substitution has not been filed despite grant of last opportunity.

Matter be processed for listing before the Hon’ble Judge in Chambers for further orders.

SURINDER S. RATHI Registrar pm