Supreme Court - Daily Orders
Delhi Development Authority vs Brij Mohan on 2 May, 2022
ITEM NO.17 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. AVANI PAL SINGH
Petition(s) for Special Leave to Appeal (C) No(s). 3407/2020
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
BRIJ MOHAN & ORS. Respondent(s)
WITH
SLP(C) No. 3420/2020 (XIV)
SLP(C) No. 3425/2020 (XIV)
SLP(C) No. 3422/2020 (XIV)
SLP(C) No. 3989/2020 (XIV)
SLP(C) No. 3991/2020 (XIV)
Date : 02-05-2022 This petition was called on for hearing today.
For Petitioner(s)
Ms. Manika Tripathy Pandey, AOR
Mr Ashutosh Kaushik, Adv.
Mr Shubham Hasija, Adv.
Mr Manish Vashist, Adv.
Ms. Arti Singh, AOR
Mr Aakashdeep Singh Roda, Adv.
Ms Pooja Singh, Adv.
Mr Basant Pal Singh, Adv.
Mr. Ashwani Kumar, AOR
Mr Anshay Dhatwalia, Adv.
Ms Kumud Nijhawan, Adv.
Ms. Binu Tamta, AOR
For Respondent(s)
Signature Not Verified
Digitally signed by
Indu Marwah
Date: 2022.05.06
Mr. Gagan Gupta, AOR
14:08:27 IST
Reason: Mr Ananta Prasad Mishra, Adv.
Mr Shekhar Raj Sharma, Adv.
Mr Sanjeev Sagar, Adv.
Contd....
-2-
Mr Paras Dutta, Adv.
Ms Nazia Parveen, Adv.
Mr. Jinendra Jain, AOR
Mr C Soloman, Adv.
Mr C Aravind, Adv.
Mr M Veera Ragavan, Adv.
Mr. S.nagarajan, AOR
Mr Mohit Kumar, Adv.
Mr. K. S. Rana, AOR
Mr Amar Kumar Raizada, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
SLP(C) NO.3407/2020,SLP(C) No. 3420/2020 Petitioner prays for and is granted two weeks' time as final opportunity to take fresh steps and/or file fresh particulars in respect of unserved respondent nos.1 to 3 in SLP(C) NO.3407/2020 and unserved respondent nos. 1 and 2 in SLP(C) No. 3420/2020. Dasti in addition in respect of unserved respondent nos. 1 and 2 in SLP(C) No. 3420/2020 as prayed for, is also permitted.
SLP(C) No. 3425/2020 Service is complete on respondent nos. 1 and 2 but none has entered appearance on their behalf.
Respondent nos.3,4,6 to 12 and 14 to 18 are granted four weeks' time as final opportunity for filing counter affidavit. Petitioner is granted two weeks' time as final opportunity to take fresh steps and/or file fresh particulars in respect of unserved respondent nos.5,13 and 19. Dasti in addition, as prayed for, is also permitted.
Contd....
-3-SLP(C) No. 3422/2020 Respondent no.1 is granted four weeks' time as final opportunity for filing counter affidavit. Service of notice of alternative arrangement(counsel designated as Senior Advocate) upon respondent no.3 is complete but none has entered appearance.
Notice for alternative arrangement(counsel designated as Senior Advocate) upon respondent no.2 shall be re-issued. SLP(C) No. 3989/2020 Respondent no.1 is granted four weeks' time to cure the defects notified in their vakalatnama as well as to file counter affidavit.
Respondent nos.2 and 3 shall have four weeks' as final opportunity for filing counter affidavit. SLP(C) No. 3991/2020 Service is complete on respondent no.1 but none has entered appearance.
Service of notice of alternative arrangement(counsel designated as Senior Advocate) upon respondent no.3 is complete but none has entered appearance.
Notice for alternative arrangement(counsel designated as Senior Advocate) upon respondent no.2 shall be re-issued. List on 1.8.2022.
AVANI PAL SINGH Registrar