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Delhi Development Authority vs Sunanda Jain And Ors. on 29 November, 2017

     ITEM NO.57                            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 MR. KAPIL MEHTA

     Petition(s) for Special Leave to Appeal (C)                         No(s).    4298/2017

     DELHI DEVELOPMENT AUTHORITY                                                 Petitioner(s)

                                                       VERSUS

     SUNANDA JAIN AND ORS. & ORS.                                                Respondent(s)


     Date : 29-11-2017 This petition was called on for hearing today.


     For Petitioner(s)
                                          Mr. Vishnu B. Saharya, Adv.
                                          M/S. Saharya & Co., AOR

     For Respondent(s)
                                          Mr. Manish K. Bishnoi, AOR
                                          Mr. Dinesh Chander Trehan, Adv.
                                          Ms. Astha Tyagi, AOR


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

Opportunity to respondent Nos.1 and 2 to file counter affidavit has already been declined.

Respondent Nos.5 and 6 have not filed counter affidavit, despite last and final opportunity. Further opportunity is declined.

The Ld. Counsel for the petitioner to take fresh steps for service of respondent Nos.3 and 4 within two weeks. Notice thereafter be issued. Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2017.12.01

List again on 2.2.2018.

Reason:

KAPIL MEHTA Registrar 29.11.2017 rd