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Govt. Of Nct Of Delhi Etc. Etc. vs Late Virender Kumar Sharma Thr. Lrs. . on 14 July, 2016

     ITEM NO.72                                REGISTRAR COURT. 2                        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 MR. M V RAMESH

     Petition(s) for Special Leave to Appeal (C)                            No(s).
     25544-25545/2015

     GOVT. OF NCT OF DELHI & ANR. ETC. ETC.                                         Petitioner(s)

                                                            VERSUS

     LATE VIRENDER KUMAR SHARMA THR. LRS. AND ORS.                                  Respondent(s)



     (with interim relief and office report)


     Date : 14/07/2016 These petitions were called on for hearing today.



     For Petitioner(s)                         Mr. Praneet Pranav,Adv.
                                               Mr. D. S. Mahra,Adv.


     For Respondent(s)                         Mr. Rajeev Kumar Vats (In-Person)


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

Learned counsel for the petitioner instead of filing proof of service of notice on Respondent No.7 has filed a letter addressed to respondent No.7 alongwith tracking report of the Postal Department about delivery of this letter which amounts as proper service on respondent No.7, but no one has entered appearance on his behalf.

Respondent No.1 (In-Person) appeared before the Court and stated Signature Not Verified that he will cure the defects found in the I.A. to argue-in-Person today itself.

If the defects are cured, Registry 16:50:17 IST Reason: shall process the same in accordance with the Rules.

(M V RAMESH) Registrar MG