Supreme Court - Daily Orders
Delhi Development Authority vs Jaipal Singh on 8 November, 2019
ITEM NO.43 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. SURINDER S. RATHI
Petition(s) for Special Leave to Appeal (C) No(s). 32412/2018
DELHI DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
JAIPAL SINGH & ORS. Respondent(s)
WITH
SLP(C) No. 32417/2018 (XIV)
SLP(C) No. 32413/2018 (IV-B)
SLP(C) No. 32414/2018 (XIV)
SLP(C) No. 32415/2018 (XIV)
SLP(C) No. 32416/2018 (XIV)
Date : 08-11-2019 This petition was called on for hearing today.
For Petitioner(s)
Ms. Garima Prashad, AOR
Dr. Monika Gusain, AOR
Mr. Ashwani Kumar, AOR
Ms. Peeha Verma, Adv
Mr. Alok Sangwan, Adv.
Dr. Monika Gusain, Adv.
For Respondent(s)
Ms. Kaveeta Wadia, AOR
Mr. Vimal Khanna, Adv.
Mr. Siddhart Asthana, Adv.
Ms. Neha Malik, AOR
Ms. Kaveeta Wadia, Adv
Mr. Gaurav Duggol, Adv
Signature Not Verified
Mr. Vimal Khanna, Adv
Digitally signed by
MADHU GROVER
Date: 2019.11.14
Ms. Apeksha Deshmukh, Adv.
16:34:57 IST
Reason: Ms. Rachana Srivastava, AOR
Ms. Rachna Gandhi, Adv.
Ms. Sonal Mashankar, Adv.
Mr. Yashraj Singh Deora, AOR
Mr. Gopal Jha, AOR
Mr. Karan Kapoor, Adv
Mr. Akshay Munjal, Adv
Mr. Ritesh Khatri, AOR
ITEM NO.43 REGISTRAR COURT. 2 SECTION XIV
Ms. Ranjeeta Rohatgi, AOR
Mr. Abhishek Thakral, Adv.
Mr. Lakshay Juneja, Adv
Mr. Mano J Joshi, Adv
Mr. Rahul Sharma, Adv
Mr. Abhishek Verma, Adv
Mrs. Lalita Kaushik, AOR
Mr. Subhashree Mohapatra,Adv
Mr. Siddhartha Raj Agarwal, Adv.
Ms. Astha Tyagi, AOR
UPON hearing the counsel the Court made the following
O R D E R
Appearance: Ld. Counsel is present on behalf of the petitioner.
Ld. Counsel is present on behalf of the respondents. SLP(C) No. 32412/2018 Lrs. of the deceased Respondent No. 8 has already filed the Counter Affidavit.
Respondent Nos. 12 to 14 have not filed counter affidavit despite grant of last opportunity.
Four weeks’ time is granted to Respondent Nos. 1 to 7, 9 and 11 to file Counter Affidavit. Ld. Counsel for the above Respondents stated that he has filed the certified copy of the GPA as original is kept in the judicial records in the High Court. Registry to verify the same and report accordingly. Ld. counsel for the petitioner has already filed an application for substitution which is defective on behalf of deceased Respondent No. 10. Ld. counsel shall within a period of four weeks rectify the defects whatever have been found in the said application.
List again on 20.01.2020.
ITEM NO.43 REGISTRAR COURT. 2 SECTION XIV SLP(C) No. 32417/2018 Respondent Nos. 2, 4 to 8, 10 to 14 have already filed counter affidavit but original GPA has not been filed despite grant of opportunity. Ld. Counsel for the above Respondents stated that he has filed the certified copy of the GPA as original is kept in the judicial records in the High Court. Registry to verify the same and report accordingly.
Respondent No.9 has filed counter affidavit but vakalatnama has not been filed. Four weeks’ time is granted for filing of vakalatnama.
Service is complete upon respondent Nos. 15 to 17 but no one has entered appearance on their behalf. Respondent Nos. 1 to 3 have died. Ld. Counsel for the petitioner has filed interlocutory application for substitution on behalf of the said deceased respondents. Said IA be processed for listing before the Hon’ble Judge in Chambers for further orders. SLP(C) No. 32413/2018 Four weeks’ time is granted to both the respondents to file Counter Affidavit.
List again on 20.01.2020.
SLP(C) No. 32414/2018 Respondent No.1, 2, 4 to 7 have already filed counter affidavit.
Service of notice is complete on Respondent No. 8 but no one has chosen to enter appearance on his behalf. ITEM NO.43 REGISTRAR COURT. 2 SECTION XIV Ld. counsel for the petitioner has already filed an application for substitution on behalf of deceased respondent No.3 which is defective. Ld. counsel shall within a period of four weeks rectify the defects whatever have been found in the said application.
List again on 20.01.2020.
SLP(C) No. 32415/2018 Respondent Nos. 1 to 5 and 7 to 9 has not filed counter affidavit despite grant of last opportunity. Service is complete upon respondent Nos.10 and 11 but no one has entered appearance on their behalf. Ld. counsel for the respondent Nos.6(a) to 6(c) have already filed the vakalatnama which is found to be defective. Ld. counsel shall rectify the defects within a period of four weeks.
Matter be processed for listing before the Hon’ble Judge in Chambers for further orders.
SLP(C) No. 32416/2018 Four weeks’ time is granted to respondent Nos. 2 and 3 to file Counter Affidavit.
Service of notice is complete on Respondent No. 1 but no one has chosen to enter appearance on his behalf. Ld. Counsel for the petitioner has taken fresh steps and filed fresh particulars for effecting service upon respondent Nos. 4. Registry to issue notice.
List again on 20.01.2020.
SURINDER S. RATHI Registrar MJ