Supreme Court - Daily Orders
Government Of Nct Of Delhi vs Tika Ram on 27 October, 2020
ITEM NO.13 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. ANIL LAXMAN PANSARE
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 55/2020
GOVERNMENT OF NCT OF DELHI & ORS. Petitioner(s)
VERSUS
TIKA RAM & ORS. Respondent(s)
IA No. 98874/2020 - CONDONATION OF DELAY IN DEPOSITING COST)
Date : 27-10-2020 These matters were called on for hearing today.
For Petitioner(s)
Ms. Rachana Srivastava, AOR
For Respondent(s)
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Ld. Counsel for the petitioner submits that she has filed application for condonation of delay in depositing cost alongwith application for early hearing. She further submits that the application that was filed by her in other petitions regarding the condonation of delay in depositing cost were listed before the Hon’ble Court and that the Hon’ble Court had been pleased to allow those applications.
If that be so, registry ought to have listed these applications also before the Hon’ble Court. Be processed accordingly. Ld.counsel further submits that the matter be listed at the earliest because the cheques are dated 29.9.2020 and would expire in some time. Matter be listed in the month of November, 2020.
Service is complete on respondent nos. 1 to 9 but none has entered appearance.
Signature Not Verified Digitally signed by Anil Laxman Pansare Date: 2020.10.28 14:37:28 ISTRegistry to process the matter for listing before the Reason: Hon'ble Court as per rules.
ANIL LAXMAN PANSARE Registrar