Supreme Court - Daily Orders
Delhi Development Authority vs Harsh Ahuja on 29 November, 2019
ITEM NO.93 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. SURINDER S. RATHI
Petition(s) for Special Leave to Appeal (C) No(s). 14565/2019
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
HARSH AHUJA & ORS. Respondent(s)
Date : 29-11-2019 This petition was called on for hearing today.
For Petitioner(s)
Mr. Ashwani Kumar, AOR
Ms. Peeha Verma, Adv.
Mr. Ravinder Nain, Adv.
For Respondent(s)
Mr. Sumeer Sodhi, AOR
Mr. Shreya Nair, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Appearance :None appeared for the Petitioner.
Ld. Counsel for respondent is present.
Respondent No. 1 has filed the Vakalatnama but original GPA has not been filed. Four weeks time for filing of Original GPA and Counter Affidavit is granted to the said Respondent.
Service of notice is complete on Respondent No. 3 but no one has chosen to enter appearance on his behalf.
Ld. counsel for the petitioner is directed to take fresh steps in respect of respondent Nos. 2, 4 and 5 within two weeks.
Signature Not VerifiedDigitally signed by Surinder S Rathi Date: 2019.12.04 11:41:52 IST Reason: List again on 06.02.2020.
SURINDER S. RATHI Registrar pm