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Government Of Nct Of Delhi vs Ajab Singh on 16 March, 2022

     ITEM NO.33                       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

     Petition(s) for Special Leave to Appeal (C)                   No(s).    12692/2020

     GOVERNMENT OF NCT OF DELHI & ANR.                                    Petitioner(s)

                                                    VERSUS

     AJAB SINGH & ANR.                                                    Respondent(s)

     Date : 16-03-2022 This petition was called on for hearing today.

     For Petitioner(s)
                                       Ms. Astha Tyagi, AOR
                                       Mr. Dinesh Chander Trehan, Adv.
                                       Mr. Siddharth Raj Agarwal, Adv.

     For Respondent(s)
                                       Mr. Anshay Dhatwalia, Adv.
                                       Ms. Kumud Nijhawan, Adv.
                                       Mr. Ashwani Kumar, AOR
                                       Mr.Abhinav S. Raghuvanshi, Adv

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

Both the petitioners are duly represented. Ld. counsel for the petitioner prays for and is granted two weeks’ time to take fresh steps and file fresh particulars in respect of unserved respondent No.1. Dasti as prayed for, is also permitted in addition.

Respondent No.2 has filed counter affidavit. Ld. Counsel for the petitioner confirms the receipt of a copy thereof.

The proof of deposit in terms of the Hon’ble Court’s order dated 31.1.2020 has also been filed.

List on 29.4.2022.

AVANI PAL SINGH Registrar