Supreme Court - Daily Orders
Delhi Development Authority vs Sunil Kumar Dhankar on 17 February, 2023
1
ITEM NO.23 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.
Petition(s) for Special Leave to Appeal (C) No(s). 815/2020
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
SUNIL KUMAR DHANKAR & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.198158/2019-CONDONATION OF DELAY
IN FILING and IA No.198159/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.198160/2019-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 17-02-2023 This petition was called on for hearing today.
For Petitioner(s)
Ms. Arti Singh, AOR
Mr. Aakashdeep Singh Roda, Adv.
Ms. Pooja Singh, Adv.
Mr. B P Singh, Adv.
For Respondent(s)
Mr. Abinash Kumar Mishra, AOR
Mr. Mohit Kumar Sharma, Adv.
Ms. Astha Tyagi, AOR
Mr. Dinesh Chander Trehan, Adv.
UPON hearing the counsel through Video Conference, the
Court made the following
Signature Not Verified
Digitally signed by
MADHU GROVER
Date: 2023.02.18
11:11:56 IST
O R D E R
Reason:
It is submitted by the Ld. counsel appearing for respondent No. 1 that the petitioner has not provided copy of the petition to 2 him. Learned counsel for petitioners is directed to provide soft copy of the pleadings to the learned counsel within a weeks' time.
Four weeks time thereafter, is granted to respondent Nos. 1 to 3, to file counter affidavit.
Thereafter, the matter be processed for listing before the Hon’ble Court, as per rules.
PAVANESH D. Registrar MG