Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Govt. Of Nct Of Delhi vs Anchal Properties Pvt. Ltd. on 5 April, 2023

     ITEM NO.33                                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 SH. PAVANESH D.

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 2407/2022

     GOVT.                 OF    NCT OF DELHI                                    Petitioner(s)

                                                             VERSUS

     ANCHAL PROPERTIES PVT. LTD. & ORS.                                          Respondent(s)

     Date : 05-04-2023 This petition was called on for hearing today.

     For Petitioner(s)

                                          Ms. Somi Sharma, Adv.
                                          Mr. Chandra Prakash, AOR
                                          Mr. Vivek Singh,, Adv.
                                          Mr. C.p Rajwar, Adv.
     For Respondent(s)

                                          Mr. Nishit Agrawal, AOR
                                          Ms. Kanishka Mittal, Adv.
                                          Ms. Vanya Agrawal, Adv.

                                          Mr. Udaibir Singh Kochar, Adv.
                                          Mr. Manish Paliwal, Adv.

               UPON hearing the counsel through Video Conference, the
     Court made the following

                                                       O R D E R

Respondent no.3 has already filed counter affidavit. Despite due service on respondent nos.1 and 2, there is no appearance.

At this stage, Mr. Udaibir Singh, Ld. Advocate appearing for Mr. Manish Paliwal, Ld. AOR, seeks for time to file vakalatnama and counter affidavit on behalf of respondent no.1. Four weeks time, is granted for the said purpose.

After expiry of the said period, matter be processed for listing before the Hon’ble Court, as per rules.

PAVANESH D. Registrar pm