Supreme Court - Daily Orders
Delhi Development Authority vs Vipin Chugh on 29 January, 2020
ITEM NO.52 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 21741/2019
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
VIPIN CHUGH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.96390/2019-CONDONATION OF DELAY
IN FILING and IA No.96391/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 29-01-2020 This petition was called on for hearing today.
For Petitioner(s)
Ms. Manika Tripathy Pandey, AOR
For Respondent(s)
Mr C Solomon, Adv.
Ms Pallavi Nagar, Adv.
Mr. S.nagarajan, AOR
UPON hearing the counsel the Court made the following
O R D E R
Service is complete on respondent no.1. Ld. counsel, Mr Garvit Kr Saini appearing on behalf of Ms Priyanjali Singh , Advocate-on-record appears for respondent no.1 and submits that vakalatnama and counter affidavit will be filed during the course of the day. Be filed.
Service is complete on respondent no.2 but none has entered appearance.
Respondent nos. 3 and 4 are granted four weeks time as last opportunity for filing counter affidavit.
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: 2020.02.01 declined.
10:56:16 IST Reason:
ANIL LAXMAN PANSARE Registrar