Supreme Court - Daily Orders
Delhi Development Authority vs Jal Kaur Educational Society on 6 April, 2021
ITEM NO.12 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. RAJESH KUMAR GOEL
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 8804/2020
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
JAL KAUR EDUCATIONAL SOCIETY & ORS. Respondent(s)
Date : 06-04-2021 This petition was called on for hearing today.
For Petitioner(s)
Ms. Garima Prashad, AOR
Mr Nishit Agrawal, AOR
Mr Harsh Mishra, Adv.
For Respondent(s)
Mr. Varinder Kumar Sharma, AOR
Mr. Chirag M. Shroff, AOR
Ms Abhilasha Bharti, Adv.
Mr Sushant Dogra, Adv.
Mr Shivam Goel,Adv.
Ms. Pallavi Pratap, AOR
Ms Anjoo Jain, Adv.
Mr Hitesh Sacchar, Adv.
Ms Prachie Jain, Adv.
Mr Anuj Bhandari, AOR
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Respondent nos. 1 and 2 have cured the defects in the reply to the SLP as well as reply to the I.A. Ld. counsel for respondent no.4 has requested for copy of pleadings. Ld. counsel for the petitioner to provide copy of Signature Not Verified Digitally signed by Indu Marwah Date: 2021.04.08 pleadings to the ld. counsel for respondent no.4 within one 16:12:03 IST Reason:
weeks time. Ld. counsel for respondent no.4 to file counter affidavit within four weeks thereafter. -2- Item No.12 Service is complete on respondent no.5 but none has entered appearance.
Respondent no.6 has filed counter affidavit. Vakalatnama on behalf of the legal representatives of deceased respondent no.3 has been filed. Ld. Counsel for the petitioner has not taken appropriate steps in respect of deceased respondent no.3 despite last opportunity having been granted, as such, registry to process the matter for listing before the Hon'ble Judge in Chamber for directions.
RAJESH KUMAR GOEL Registrar