Supreme Court - Daily Orders
Govt. Of Nct Of Delhi vs Veena Jain on 15 October, 2019
ITEM NO.50 REGISTRAR COURT. 1 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. ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 12894/2019
GOVT. OF NCT OF DELHI Petitioner(s)
VERSUS
VEENA JAIN & ORS. Respondent(s)
WITH
SLP(C) No. 12895/2019 (XIV)
Date : 15-10-2019 This petition was called on for hearing today.
For Petitioner(s)
Ms. Vasundhara Singh, Adv.
Ms. Rachana Srivastava, AOR
For Respondent(s)
Mr. Sakesh Kumar, Adv.
Ms. Sonam Nagrath Kohli, Adv.
Mr. Karunakar Mahalik, AOR
Mr. Ashwani Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.12894/2019
None appeared for respondent No.3 when called. The record shows that vakalatnama on behalf of respondent No.3 has been filed on 6.8.2019, however, counter affidavit has not been filed till today. There is neither written application for extension of time to file pleadings in terms of Order V Rule 1(22), Supreme Court Rules, 2013 nor is there oral request to that Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2019.10.19 effect. It appears that respondent No.3 is not interested in 12:59:16 IST Reason:
filing counter affidavit and, therefore, opportunity to file counter affidavit stands declined. Item No.50 -2- Letter seeking dasti in respect of respondent No.1 is allowed.
Service is complete on respondent No.2 but none has entered appearance.
SLP(C) No. 12895/2019 Respondent Nos.1 to 3 have filed counter affidavit. List again on 8.1.2020.
ANIL LAXMAN PANSARE Registrar