Supreme Court - Daily Orders
Delhi Development Authority vs Ramesh Chander Dabas on 9 January, 2020
ITEM NO.33 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 SH. ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 10386/2019
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
RAMESH CHANDER DABAS & ORS. Respondent(s)
Date : 09-01-2020 This petition was called on for hearing today.
For Petitioner(s)
Ms. Peeha Verma, Adv.
Mr. Ravinder Nain, Adv.
Mr. Ashwani Kumar, AOR
For Respondent(s)
Mr. Puneet Taneja, AOR
Ms. Subhashree Mohapatra, Adv.
Mr. Siddharth Raj Agarwal, Adv.
Mr. Dinesh Chander Trehan, Adv.
Ms. Astha Tyagi, AOR
UPON hearing the counsel the Court made the following
O R D E R
Despite last opportunity having been granted, respondent Nos.1 to 16 have not filed counter affidavit, as such, further opportunity to file counter affidavit stands declined.
Service is complete on respondent Nos.17 and 20 but none has entered appearance.
Last opportunity is granted to respondent Nos.18 and 19 for filing counter affidavit within four weeks.
Registry to process the matter for listing before the Hon'ble Court after completion of period of four weeks whether Signature Not Verified counter affidavit is filed or not as further opportunity stands Digitally signed by Anil Laxman Pansare Date: 2020.01.10 declined.
16:38:07 IST Reason:
ANIL LAXMAN PANSARE Registrar