Supreme Court - Daily Orders
Delhi Development Authority vs M/S. Delhi House Society (Regd.) . on 28 July, 2017
ITEM NO.78 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 MR. SANJAY PARIHAR
Petition(s) for Special Leave to Appeal (C) No(s). 4299/2017
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
M/S. DELHI HOUSE SOCIETY (REGD.) . & ORS. Respondent(s)
Date : 28-07-2017 This petition was called on for hearing today.
For Petitioner(s)
Ms. Garima Prashad, AOR
For Respondent(s) Ms. Astha Tyagi,Adv.
Ms. Urmiljeet Kaur,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ms. Astha Tyagi, Ld. Advocate has appeared on behalf of respondent No. 3. She seeks and is given four weeks time to file the vakalatnama and the counter affidavit.
Fresh steps for the service of notice by usual mode to all the other respondents shall be taken by the learned counsel for the petitioner within a period of two weeks.
List again on 11.9.2017.
SANJAY PARIHAR Registrar Signature Not Verified MG Digitally signed by MADHU GROVER Date: 2017.07.29 11:24:28 IST Reason: