Supreme Court - Daily Orders
Delhi Development Authority vs Puneet Lakra on 27 January, 2020
Author: M.R. Shah
Bench: M.R. Shah
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) No. 1/2018
IN
CIVIL APPEAL No. 2980/2017
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
PUNEET LAKRA & ORS. Respondent(s)
O R D E R
Despite last chance granted on 17.10.19, no further steps are taken to serve unserved respondent No.7. However, in the interest of justice, as a further last chance, further one week’s time is granted to take steps to serve unserved respondent No.7, failing which the review petition shall stand dismissed automatically without further reference to the Court.
…....................J. [M.R. SHAH] NEW DELHI;
January 27, 2020.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2020.01.28 17:06:44 IST Reason: 1 ITEM NO.19 COURT NO.8 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
R.P.(C) No. 1/2018 in C.A. No. 2980/2017 DELHI DEVELOPMENT AUTHORITY Petitioner(s) VERSUS PUNEET LAKRA & ORS. Respondent(s) (office report on default is to be listed. ) Date : 27-01-2020 This petition was circulated today. CORAM : HON'BLE MR. JUSTICE M.R. SHAH [IN CHAMBER] For Petitioner(s) Ms. Garima Prashad, AOR For Respondent(s) Mr. Mahesh Thakur, AOR Ms. Sheffali Chaudhary, Adv.
Ms. Vipasha Singh, Adv.
UPON hearing the counsel the Court made the following O R D E R Despite last chance granted on 17.10.19, no further steps are taken to serve unserved respondent No.7. However, in the interest of justice, as a further last chance, further one week’s time is granted to take steps to serve unserved respondent No.7, failing which the review petition shall stand dismissed automatically without further reference to the Court in terms of the signed order.
(MEENAKSHI KOHLI) (VIRENDER SINGH) COURT MASTER COURT MASTER
[Signed order is placed on the file] 2