Supreme Court - Daily Orders
Shripal vs Nagar Nigam, Ghaziabad on 8 March, 2021
ITEM NO.7 REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
SECTION XI
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
Petition(s) for Special Leave to Appeal (C) No(s). 17312/2019
SHRIPAL & ANR. Petitioner(s)
VERSUS
NAGAR NIGAM, GHAZIABAD Respondent(s)
(Only SLP(C) No. 18171 - 18192 / 2019 is to be listed before Court
of Ld. Registrar on 08.03.2021. )
WITH
SLP(C) No. 18171-18192/2019 (XI)
Date : 08-03-2021 This petition was called on for hearing today.
For Petitioner(s)
Mr. Shantanu Kumar, AOR
Mr. Vishwajit Singh, AOR
Mr Pankaj Singh, Adv.
Ms Akansha Singh, Adv.
Mr Pranav Raj Singh, Adv.
For Respondent(s)
Mr. Shantanu Kumar, AOR
Mr. Vishwajit Singh, AOR
Mr Pankaj Singh, Adv.
Ms Akansha Singh, Adv.
Mr Pranav Raj Singh, Adv.
Ms. Anzu. K. Varkey, AOR
Mr Devasnhu Yadav, Adv.
Mr Gautam Awasthi, AOR
UPON hearing the counsel through Video Conference, the
Court made the following
Signature Not Verified
O R D E R
Digitally signed by RASHI GUPTA Date: 2021.03.12 SLP(C) No. 18171-18192/2019 11:40:25 IST Reason: Fresh address in respect of respondent no.1 in SLP(C) No.18188/2019 has been filed. Issue notice immediately. -2- Item No.7 Ld. Counsel for the petitioner is granted four weeks time for taking appropriate steps in respect of deceased respondent no.30 in SLP(C) No.18192/2019.
Sole respondent in SLP(C) No.18179/2019 is granted four weeks time for filing counter affidavit. Represented respondents who have already been granted one opportunity for filing counter affidavit, are granted four weeks time as last opportunity for filing counter affidavit. Service is complete on the remaining respondents but none has entered appearance.
List again on 19.4.2021.
RAJESH KUMAR GOEL Registrar