Supreme Court - Daily Orders
Delhi Development Authority vs Ashey Ram @ Asha Ram on 5 September, 2022
ITEM NO.43 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). 5024/2022
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
ASHEY RAM @ ASHA RAM & ORS. Respondent(s)
Date : 05-09-2022 This petition was called on for hearing today.
For Petitioner(s)
Ms. Arti Singh, AOR
Mr. Aakashdeep Singh Roda, Adv.
Mr. Basant Pal Singh, Adv.
Ms. Pooja Singh, Adv.
For Respondent(s)
Mr. Ashwani Bhardwaj, AOR
Mr. Jitendra Choudhary, Adv.
Ms. Sujeeta Srivastava, AOR
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Four weeks time, as a last chance, is granted to respondent nos. 2, 3 to 5 to file counter affidavit.
Two weeks time, as a last chance, is granted to the learned counsel for the petitioner, to file affidavit along with proof of service of notice, already issued to respondent no. 1.
It is submitted by learned counsel for petitioner that respondent no. 1 has expired and they do not have the details of Signature Not Verified Digitally signed by PRIYANKA MALIK Date: 2022.09.07 Lrs of deceased respondent no. 1 and that respondent no. 2 may 16:33:38 IST Reason:
supply the details of the Lrs. Learned counsel for respondent no. 2 submits that he has supplied the same details in another matter in which the same impugned order has been challenged before this Court i.e. in Diary No. 19131/2021. The details may be shared with learned counsel for petitioner. Thereafter, application for substitution be filed within four weeks.
Registry to also verity whether the two matters arise out of same impugned order and do the needful in this regard.
List again on 22.09.2022.
S.P.S. LALER Registrar pm