Supreme Court - Daily Orders
Government Of Nct Of Delhi vs Mukesh Jain on 5 January, 2022
ITEM NO.16 REGISTRAR COURT. 1 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. AVANI PAL SINGH
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 17613/2021
GOVERNMENT OF NCT OF DELHI Petitioner(s)
VERSUS
MUKESH JAIN & ORS. Respondent(s)
WITH
Diary No(s). 17877/2021 (XIV)
Date : 05-01-2022 This petition was called on for hearing today.
For Petitioner(s)
Ms. Rachana Srivastava, AOR
Ms. Sujeeta Srivastava, AOR
For Respondent(s)
Mr. Sanchit Garga, AOR
Mr. Anshay Dhatwalia, Adv.
Ms. Kumud Nijhawan, Adv.
Mr. Ashwani Kumar, AOR
Ms. Sunieta Ojha, AOR
UPON hearing the counsel, the Court made the following
O R D E R
SLP(C) No. Diary No. 17613/2021 Ld. counsel for respondent No.1 prays for and is granted two weeks’ time to cure the defects in the counter affidavit, as per rules.
Respondent No.2 is granted four weeks’ time, as final opportunity, for filing counter affidavit. Signature Not Verified Digitally signed by Indu Marwah Date: 2022.01.08 11:47:22 IST Reason: Service is complete on respondent No.3, but none has entered appearance.
Contd….
-2-Diary No(s). 17877/2021 Ms. Rachana Srivastava, Ld. Advocate-on-record for the petitioner has been designated as Senior Advocate and accordingly, Ms. Sujeeta Srivastava, Advocate-on-record has entered appearance on behalf of the petitioner by filing vakalatnama on 4.1.2022. Office shall verify the same. Service is complete on respondent No.1, but none has entered appearance.
Ld. counsel for respondent No.2/Authority prays for and is granted four weeks’ time, as final opportunity, for filing counter affidavit.
At the end of four weeks, whether counter affidavit is filed or not, Registry to process the matters for listing before the Hon'ble Court, as per rules.
AVANI PAL SINGH Registrar