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Supreme Court - Daily Orders

Govt. Of Nct Of Delhi vs Jaybir on 11 February, 2022

     ITEM NO.18                         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

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 28987/2020

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

                                                           VERSUS

     JAYBIR & ANR.                                                                 Respondent(s)
     WITH
     Diary No(s). 28956/2020 (XIV)


     Date : 11-02-2022 This petition was called on for hearing today.


     For Petitioner(s)
                                            Ms. Sujeeta Srivastava, AOR

     For Respondent(s)
                                            Mr.    R. C. Kohli, AOR
                                            Mr.    Kamal Katyan Adv.
                                            Mr.    Mishra Saurabh, AOR
                                            Mr.    Nitin Mishra, AOR


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

SLP(C) No. Diary No. 28987/2020 Service report in respect of notice for alternative arrangement (counsel designated as Senior Advocate) is still awaited in respect of the petitioners.

Service is complete on respondent No.1 but none has entered appearance.

Signature Not Verified

Respondent No.2 has filed counter affidavit but the Digitally signed by Indu Marwah Date: 2022.02.15 same has been notified as defective.

11:29:05 IST
Reason:                                                               Four weeks’ time is

granted for curing the defects.

Contd….

-2-

Diary No(s). 28956/2020 Respondent No.1 is granted four weeks’ time for filing counter affidavit.

Respondent No.13 is granted four weeks’ time, as final opportunity, for filing counter affidavit. Service is complete on respondent Nos.2 to 12, but none has entered appearance on their behalf. List on 28.3.2022.

AVANI PAL SINGH Registrar