Supreme Court - Daily Orders
Delhi Development Authority vs Lov Ram on 4 March, 2020
ITEM NO.32 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). 2259/2020
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
LOV RAM & ORS. Respondent(s)
(Office report for direction is to be listed before Hon'ble Court )
WITH
SLP(C) No. 22808/2019 (XIV)
(FOR ADMISSION and I.R. and IA No.113978/2019-CONDONATION OF DELAY
IN FILING)
SLP(C) No. 22847/2019 (XIV)
(FOR ADMISSION and I.R. and IA No.114888/2019-CONDONATION OF DELAY
IN FILING and IA No.114889/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 22859/2019 (XIV)
(IA No.116175/2019-CONDONATION OF DELAY IN FILING and IA
No.116176/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
[ TO BE TAKEN UP ALONG WITH ITEM NO. 32 I.E. D.NO.26084/2019. ])
SLP(C) No. 22849/2019 (XIV)
(FOR ADMISSION and I.R. and IA No.114240/2019-CONDONATION OF DELAY
IN FILING and IA No.114243/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 22860/2019 (XIV)
(FOR ADMISSION and I.R. and IA No.114307/2019-CONDONATION OF DELAY
IN FILING and IA No.114308/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 22803/2019 (XIV)
(FOR ADMISSION and I.R. and IA No.114841/2019-CONDONATION OF DELAY
IN FILING and IA No.114842/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 22851/2019 (XIV)
(FOR ADMISSION and I.R. and IA No.113478/2019-CONDONATION OF DELAY
IN FILING and IA No.113481/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 22862/2019 (XIV)
(FOR ADMISSION and I.R. and IA No.115765/2019-CONDONATION OF DELAY
IN FILING and IA No.115767/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 22863/2019 (XIV)
Signature Not Verified
(FOR ADMISSION and I.R. and IA No.117860/2019-CONDONATION OF DELAY
Digitally signed by
Anil Laxman Pansare
Date: 2020.03.09
IN FILING and IA No.117861/2019-EXEMPTION FROM FILING C/C OF THE
13:06:47 IST
Reason:
IMPUGNED JUDGMENT)
SLP(C) No. 22864/2019 (XIV)
( IA No.116169/2019-CONDONATION OF DELAY IN FILING and IA
No.116170/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
-2-
Item No.32
SLP(C) No. 22865/2019 (XIV)
(FOR ADMISSION and I.R. and IA No.115372/2019-CONDONATION OF DELAY
IN FILING and IA No.115374/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 22853/2019 (XIV)
(FOR ADMISSION and I.R. and IA No.113973/2019-CONDONATION OF DELAY
IN FILING and IA No.113975/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 22854/2019 (XIV)
(FOR ADMISSION and I.R. and IA No.114334/2019-CONDONATION OF DELAY
IN FILING and IA No.114333/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 22855/2019 (XIV)
(FOR ADMISSION and I.R. and IA No.113876/2019-CONDONATION OF DELAY
IN FILING and IA No.113877/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
SLP(C) No. 2260/2020 (XIV)
(FOR ADMISSION and I.R. and IA No.112848/2019-CONDONATION OF DELAY
IN FILING and IA No.112851/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 04-03-2020 This petition was called on for hearing today.
For Petitioner(s)
Ms. Binu Tamta, AOR
Ms Peeha Verma, Adv.
Mr Jay Kumar Bhardwaj, Adv.
Mr. Ashwani Kumar, AOR
For Respondent(s)
Ms Sunanda Tubyan, Adv.
Mrs. Balvinder Kaur Brar, AOR
Ms. N. Annapoorani, AOR
Mr Tashriq Ahmad, Adv.
Ms F Iqbal,Adv.
Mr. Saurabh Mishra, AOR
Ms Iti Sharma, Adv.
Mr Puneet Sharma, Adv.
Mr. Rahul Bhatia, AOR
Mr. Devendra Singh, AOR
Ms Vishnushree Dalmia, Adv.
Mr. Gagan Gupta, AOR
Mr Siddarth Raj Agarwal, Adv.
Ms Subhashree Mohapatra, Adv.
Mr Dinesh Chander Trehan, Adv.
Ms. Astha Tyagi, AOR
Ms. Rachana Srivastava, AOR
Ms Nayan Maggo, Adv.
Ms Rajwant Kaur, Adv.
Mr C Solomon, Adv.
Mr. S.nagarajan, AOR
-3-
Item no.32
UPON hearing the counsel the Court made the following
O R D E R
Ld. Counsel for the petitioner seeks one weeks time for filing spare copy in respect of respondent no.4 in SLP© NO.22859/2019. Granted.
Ld. Counsel for the petitioner has not filed spare copy in respect of respondent no.1 in SLP(C) No. 22860/2019, SLP(C) No. 22803/2019, SLP(C) No. 22853/2019, SLP(C) No. 22854/2019 fresh address filed. However, ld counsel for the petitioner seeks one weeks time. Granted.
Ld. Counsel for the petitioner to take fresh steps to effect service on respondent nos.3 and 6 in SLP(C) No. 22862/2019 alongwith fresh particulars of respondent no.6 within two weeks time.
Ld. Counsel for the petitioner to take fresh steps alongwith complete address to effect service on respondent no.1 in SLP(C) No. 22865/2019 within two weeks time.
Ld. Counsels appearing for the respondents for the first time are granted four weeks time for filing counter affidavit.
List again on 5.5.2020.
ANIL LAXMAN PANSARE Registrar