Supreme Court - Daily Orders
Government Of Nct Of Delhi vs Punam Laul on 5 September, 2022
ITEM NO.48 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. S.P.S. LALER
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 7087/2022
GOVERNMENT OF NCT OF DELHI & ANR. Petitioner(s)
VERSUS
PUNAM LAUL & ORS. Respondent(s)
Date : 05-09-2022 This petition was called on for hearing today.
For Petitioner(s)
Mr. Atul Kumar, AOR
Mr. Rahul Pandey, Adv.
For Respondent(s)
Mr. Nitin Mishra, AOR
Mr. Ishaan Sharma, Adv.
Mr. Vikas Mehta, AOR
Mr. Priyambada Mishra, Adv.
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Despite due service, none appears on behalf of respondent no.
3. However, Mr. Nitin Mishra, AOR submits that he has filed vakalatnama on behalf of said respondent. If it is so, four weeks time, is granted to learned counsel to file counter affidavit.
Vakalatnama has been filed in respect of respondent no. 2. Same is defective. Four weeks time, as a last chance, is granted to learned counsel for petitioner to cure the defects. Learned counsel Signature Not Verified for petitioner is directed to provide copy of petition to learned Digitally signed by PRIYANKA MALIK Date: 2022.09.07 16:33:34 IST Reason: counsel for respondent no. 2 within a weeks’ time and file proof. The respondent shall file the counter affidavit within a period of four weeks’ thereafter.
Respondent no. 1 is stated to be expired. Four weeks time, is granted to the learned counsel for the petitioner, to move an application for substitution in this regard.
List again on 17.10.2022.
S.P.S. LALER Registrar pm