DELHI DEVELOPMENT AUTHORITY Vs. SKIPPER CONSTRUCTION

JUDGEMENT

(1.) On 15.03.1999, an order was passed by this court in this I.A. stating that prima facie, there was violation of the orders of this court by Shri Prabhjot Singh Sabbarwal and his wife Harpreet Kaur. We directed notice to be issued to the above said two persons and also directed the Commissioner of Police, New Delhi to see that the notices were served on the abovesaid two persons. There was a further direction that Shri Prabhjot Singh and Harpreet Kaur were to be present in this court today, the 5th of April, 1999 at 2 P.M. The Commissioner of Police was also directed to ensure the presence of the two persons today before this court.

(2.) The Office Report dated 3.04.1999 shows that no compliance report has been received so far from the Commissioner of Police. However, the learned counsel appearing for Smt. Harpeet Kaur submits that she is present in the court and on her behalf, time is requested for filing a reply to the show cause notice issued by this court. In the abovesaid order, we had also directed notice to be issued to M/s. Shikha Developers Ltd., Delhi. The Office Report shows that they have been served and their learned counsel seeks time to file counter affidavit.

(3.) We grant two weeks time for filing counters.