Supreme Court - Daily Orders
Estate Officer, Haryana Urban ... vs Nirmala Devi on 15 February, 2023
ITEM NO.20 REGISTRAR COURT. 1 SECTION IV-B
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. ATUL M. KURHEKAR
Petition(s) for Special Leave to Appeal (C) No(s). 15148/2017
ESTATE OFFICER, HARYANA URBAN DEVELOPMENT AUTHORITY &
ORS.Petitioner(s)
VERSUS
NIRMALA DEVI Respondent(s)
WITH
SLP(C) No. 20608/2017 (IV-B)
(
IA No. 26693/2021 - EXEMPTION FROM FILING O.T.)
SLP(C) No. 15273/2017 (IV-B)
)
SLP(C) No. 20607/2017 (IV-B)
)
Diary No(s). 9756/2017 (IV-B)
)
SLP(C) No. 25555/2017 (IV-B)
IA No. 58391/2017 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 25553/2017 (IV-B)
IA No. 58452/2017 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 25549/2017 (IV-B)
IA No. 58394/2017 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 25547/2017 (IV-B)
)
SLP(C) No. 30436/2018 (IV-B)
)
SLP(C) No. 20604/2017 (IV-B)
Signature Not Verified
Digitally signed by
Indu Marwah
Date: 2023.02.17
IA No. 93592/2020 - APPLICATION FOR RECTIFICATION)
14:17:37 IST
Reason:
SLP(C) No. 20614/2017 (IV-B)
)
SLP(C) No. 20640/2017 (IV-B)
Contd….
-2-
Item No.20
SLP(C) No. 15152/2017 (IV-B)
)
SLP(C) No. 15306/2017 (IV-B)
)
SLP(C) No. 15146/2017 (IV-B)
)
SLP(C) No. 20617/2017 (IV-B)
)
SLP(C) No. 20642/2017 (IV-B)
)
SLP(C) No. 15274/2017 (IV-B)
)
SLP(C) No. 20616/2017 (IV-B)
)
SLP(C) No. 15147/2017 (IV-B)
)
SLP(C) No. 949/2018 (IV-B)
)
SLP(C) No. 20605/2017 (IV-B)
)
SLP(C) No. 4787/2018 (IV-B)
)
SLP(C) No. 30437/2018 (IV-B)
)
SLP(C) No. 30438/2018 (IV-B)
)
SLP(C) No. 30439/2018 (IV-B)
)
SLP(C) No. 12014/2021 (IV-B)
)
SLP(C) No. 12015/2021 (IV-B)
)
SLP(C) No. 12016/2021 (IV-B)
)
Date : 15-02-2023 This petition was called on for hearing today.
For Petitioner(s)
Mr. Vishwa Pal Singh, AOR
Mr. B. K. Satija, A.A.G.
Mr. Samar Vijay Singh, AOR
Ms. Sabarni Som, Adv.
Mr. Keshav Mittal, Adv.
Mr. B. K. Satija, AOR
Mr. Sanjay Kumar Visen, AOR
Contd….
-3-
Item no.20
For Respondent(s)
Mr Gagan Deep Sharma, Adv.
Mr Veerendra Kumar, Adv.
Mr Dinesh Kumar Bhati, Adv.
Mr. Amit K. Nain, AOR
Mr. D. Bharat Kumar, Adv.
Mr. Aman Shukla, Adv.
Mr. M. Chandrakanth Reddy, Adv.
Mr. Abhijit Sengupta, AOR
Mr. Umang Shankar, AOR
Mr. Shree Pal Singh, AOR
Mr. V. K. Verma, AOR
Mr Rajat Srivastav, Adv.
Mr. Siddharth Mittal, AOR
Mr. Vaibhav Tomar, Adv.
Mr. Kshitiz Chauhan, Adv.
Mr. Rajiv Raheja, AOR
Mr. Mukut Nath Verma, Adv.
Mr. Akshay Gupta, Adv.
Mr. Ankit Goel, AOR
Mr S.K.Pabbi, Adv.
Mr. Ajay Kumar Singh, AOR
Mr Divesh Kumar, Adv.
Mr Vishal Kr Singh, Adv.
Mr Aman Kumar, Adv.
Mr Rajat Sharma, Adv.
Mr. Subhasish Bhowmick, AOR
UPON hearing the counsel, the Court made the following
O R D E R
As per office report, affidavit of dasti service filed in SLP(C) No.15148/2017, SLP(C) No. 15147/2017,SLP(C) No. 20607/2017, SLP(C) No. 15306/2017, SLP(C) No. 20617/2017 and SLP(C) No. 949/2018 has been notified to be defective. Defects Contd….
-4-Item no.20 be cured within four weeks as last opportunity. If defects are not cured within the time granted, Registry to process the matter for listing before the Hon’ble Judge in Chambers for necessary directions.
SLP(C) No. 20608/2017
Ld. counsel for the petitioner is granted two weeks' time to take fresh steps in respect of unserved respondent nos.2(ii), 2(iii). However, ld. Counsel, Mr S.K.Pabbi appearing on behalf of Mr Ajay Kumar Singh, Advocate-on-record appears on behalf of the said respondents and seeks time to file vakalatnama and counter affidavit. Be filed within four weeks. SLP(C) No. 20604/2017
Application for substitution filed in respect of the deceased sole respondent has been notified to be defective. It is contended by the ld. Counsel for the respondent that he has already furnished the names of the heirs on record. Copy of the same be provided to the ld. Counsel for the petitioner. Ld. Counsel for the petitioner to take appropriate steps in that regard within four weeks.
SLP(C) No. 949/2018
Ld. Counsel for the petitioner is granted four weeks’ time to take appropriate steps in respect of respondent no.8(dead).
Contd….
-5-Item no.20 SLP(C) No. 12014/2021 Ld. counsel for the petitioner is granted four weeks' time, as prayed to take fresh steps in respect of unserved sole respondent. Dasti, as prayed for, is permitted in addition. SLP(C) No. 12015/2021 Sole respondent is granted four weeks time to file counter affidavit.
Sole respondent in SLP(C) No. 25549/2017, SLP(C) No. 20614/2017, respondent no.1 in SLP(C) No. 15152/2017, sole respondent in SLP(C) No. 25553/2017, respondent no.1 in SLP(C) No. 15273/2017 , sole respondent in SLP(C) No. 15146/2017 and SLP(C) No. 25547/2017 , respondent nos. 1,3 and 4 in SLP(C) No. 20642/2017 and respondent no.1 in SLP(C) No. 20608/2017 have filed counter affidavit.
REMAINING MATTERS Respondents are served/duly represented. Ld. Counsel for the respondent in SLP© NO.20640/2017 and SLP© NO.15147/2017 has requested for copy of the petition. Ld. Counsel for the petitioner to provide the same within one week. Ld. Counsels appearing for the respondents to whom last opportunity to file counter affidavit has already been granted, their further opportunity to file counter affidavit stands declined.
List again on 29.3.2023.
ATUL M. KURHEKAR Registrar