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Delhi Development Authority vs Brahm Singh on 23 August, 2019

     ITEM NO.60                             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 ANIL LAXMAN PANSARE

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 21739/2019

     DELHI DEVELOPMENT AUTHORITY                                                   Petitioner(s)

                                                           VERSUS

     BRAHM SINGH & ORS.                                                            Respondent(s)

     (FOR ADMISSION and I.R. and IA No.97254/2019-CONDONATION OF DELAY
     IN FILING and IA No.97255/2019-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT )

     Date : 23-08-2019 This petition was called on for hearing today.

     For Petitioner(s)
                                           Mr. Ashutosh Kaushik, Adv.
                                           Ms. Manika Tripathy Pandey, AOR

     For Respondent(s)

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

Service is complete on respondent No.1. Ld. Advocate, Ms.Sheetal Rajput appears for respondent No.1. She seeks time to engage Advocate-on-record and to file vakalatnama and counter affidavit on behalf of respondent No.1. Be filed within four weeks.

Service is complete on respondent No.2 but none has entered appearance.

Ld. Counsel for the petitioner to take fresh steps alongwith fresh and complete address of respondent No.3 within two weeks. Ld. Counsel for the petitioner makes request to serve respondent No.3 through standing counsel. Permission granted.

List again on 18.12.2019.

ANIL LAXMAN PANSARE Registrar