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North Delhi Municipal Corporation vs Springdales School on 22 January, 2020

     ITEM NO.26                                                1

                                          REGISTRAR COURT. 2                      SECTION XIV-A

                                        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. RAJIV KALRA

     Civil Appeal                    No(s).      6447/2017

     NORTH DELHI MUNICIPAL CORPORATION                                                 Appellant(s)

                                                             VERSUS

     SPRINGDALES SCHOOL & ORS.                                                         Respondent(s)

     (Only SLP No. 7748/2019 and Civil Appeal No. 10319/2018 are to be
     listed before Ld. Registrar Court. )

     WITH
     C.A. No. 10319/2018 (XIV-A)

     SLP(C) No. 7748/2019 (XIV)
     (FOR ADMISSION and I.R. and IA No.39775/2019-CONDONATION OF DELAY
     IN FILING and IA No.39779/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT)

     Date : 22-01-2020 This appeal was called on for hearing today.


     For Appellant(s)                       Ms. Madhu Tewatia,Adv.
                                            Mr. Praveen Swarup, AOR
                                            Mr. Dinesh Choudhary,Adv.

     For Respondent(s)
                                              Mr. Amrendra Kumar Mehta, AOR
                                              Mr. Gopal Jha, AOR

                                            Mr. Uday Bhan Singh,Adv.
                                            Mr. B. V. Balaram Das, AOR


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

Delay in filing spare copy is condoned in respect of Date: 2020.01.22 respondent No.1. Registry to issue notice. 17:44:39 IST Reason:

Fresh steps for the service of notice by usual mode to respondent No.2 shall be taken by the learned counsel for the ITEM NO.26 2 petitioner within a period of two weeks.

At this stage, Mr. Udhay Bhan Singh, Ld. Counsel appearing on behalf of Mr. B.V. Balram Das, Ld. Advocate-on-Record seeks and is given one week’s time to file the vakalatnama and four weeks’ time to file the counter affidavit on behalf of respondent No.2.

List the matter again on 23.03.2020.

Respondent No.1 has already filed the counter affidavit.

Ld. Counsel for appellant has taken fresh steps in respect of respondent No.2 but failed to file fresh particulars despite grant of last chance.

At this stage, Mr. Udhay Bhan Singh, Ld. Counsel appearing on behalf of Mr. B.V. Balram Das, Ld. Advocate-on-Record seeks and is given one week’s time to file the vakalatnama and four weeks’ time to file the counter affidavit on behalf of respondent No.2.

List again on 23.3.2020.

RAJIV KALRA Registrar MG