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Supreme Court - Daily Orders

Land And Building Department vs Shiv Raj on 1 February, 2022

     ITEM NO.24            REGISTRAR COURT. 2 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. VINOD SINGH RAWAT

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 29096/2021

     LAND AND BUILDING DEPARTMENT & ANR.                       Petitioner(s)

                                          VERSUS

     SHIV RAJ & ORS.                                           Respondent(s)

     WITH

     Diary No(s). 28683/2021 (XIV)

     Diary No(s). 26605/2021 (XIV)

     Diary No(s). 28682/2021 (XIV)

     Diary No(s). 29094/2021 (XIV)

     Diary No(s). 26601/2021 (XIV)

     Diary No(s). 28686/2021 (XIV)


     Date : 01-02-2022 This petition was called on for hearing today.



     For Petitioner(s)
                             Ms. Sujeeta Srivastava, AOR

     For Respondent(s)
                             Mr. K. S. Rana, AOR
                             Mr. Gagan Gupta, AOR
                             Ananta Prasad Mishra, Adv.
                             Ms. Manika Tripathy Pandey, AOR

                             Ashutosh Kaushik, adv
                             Shubham Hasija, adv
Signature Not Verified

Digitally signed by
Indu Marwah
Date: 2022.02.04
16:12:58 IST
Reason:

               UPON hearing the counsel through Video Conference, the
     Court made the following
                                  O R D E R

Diary No(s). 29096/2021 Service of notice is complete on respondent nos. 2 to 4, but no one has entered appearance on their behalf. As per postal tracking report, notice issued to the respondent no. 1 could not be served and returned back undelivered with postal remarks “no such person”. Hence, learned counsel for the petitioner shall file the fresh particulars and take fresh steps in respect of the above said respondent within a period of two weeks for the service of notice to him.

List again on 04.03.2022.

Diary No(s). 28683/2021 Service of notice is complete on respondent no. 2, but no one has entered appearance on his behalf.

As per postal tracking report notice issued to the respondent no. 1 could not be served and returned back undelivered with postal remarks “notice denied to take notice”. Hence, service is deemed complete, but no one has entered appearance on behalf of him. Ms. Sujeeta Srivastava, Ld. Advocate submits that she will file vakalatnama within two weeks on behalf of both the petitioners as earlier advocate has been designated as senior advocate. List again on 04.03.2022.

Diary No(s). 26605/2021 Service of notice is complete on the sole respondent, but no one has entered appearance on his behalf. Ms. Sujeeta Srivastava, Ld. Advocate submits that she will file vakalatnama within two weeks on behalf of petitioners nos. 1 to 3 as earlier advocate has been designated as senior advocate. List again on 04.03.2022.

Diary No(s). 28682/2021 Service of notice is complete on respondent nos. 2 and 3, but no one has entered appearance on their behalf. However, Ms. Malvika Kapila, Ld. Advocate has appeared on behalf of respondent no. 3. She seeks and is given four weeks time to file the vakalatnama and counter affidavit.

Counter affidavit has already been filed on behalf of respondent no. 1.

Ms. Sujeeta Srivastava, Ld. Advocate submits that she will file vakalatnama within two weeks on behalf of the sole petitioner as earlier advocate has been designated as senior advocate. List again on 04.03.2022.

Diary No(s). 29094/2021 Service of notice is complete on respondent nos. 7 and 8, but no one has entered appearance on their behalf. However, Ms. Malvika Kapila, Ld. Advocate has appeared on behalf of respondent no. 8. She seeks and is given four weeks time to file the vakalatnama and the counter affidavit.

Four weeks time is granted to respondent nos. 1 to 6 to file the counter affidavit.

List again on 04.03.2022.

Diary No(s). 26601/2021 Service of notice is complete on respondent nos. 1 to 6, but no one has entered appearance on their behalf. Ms. Sujeeta Srivastava, Ld. Advocate submits that she will file vakalatnama within two weeks on behalf of petitioners nos. 1 to 3 as earlier advocate has been designated as senior advocate. List again on 04.03.2022.

Diary No(s). 28686/2021 Service of notice is complete on respondent nos. 1 to 6, but no one has entered appearance on their behalf. However, Ms. Malvika Kapila, Ld. Advocate has appeared on behalf of respondent no. 6. She seeks and is given four weeks time to file the vakalatnama and counter affidavit.

List again on 04.03.2022.

VINOD SINGH RAWAT Registrar