Supreme Court - Daily Orders
Tuboti Venkateswarlu (Died) Through Lr vs Rayasam Madhava Rao (Died) Thr. Lrs. on 30 October, 2023
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.1719 COURT NO.8 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 19628/2022
TUBOTI VENKATESWARLU (DIED) THROUGH LR Petitioner(s)
VERSUS
RAYASAM MADHAVA RAO (DIED) THR. LRS. & ORS. Respondent(s)
Date : 30-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL
[IN CHAMBER]
For Petitioner(s) Mr. Venkateswara Rao Anumolu, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Office Report reads thus:
“The matter above-mentioned was listed before Ld. Resgistrar’s Court on 9th October, 2023, when the following order was passed: “Despite last opportunity having been granted, Ld. Counsel for the petitioner has neither taken fresh steps nor filed fresh particulars in respect of respondent Nos.1 to
4. Registry to process the matter for listing before the Hon’ble Judge in Chambers for necessary directions. ”It is submitted that nothing has been filed in respect of unserved respondent nos. 1 to 4.
Service is in-complete on all the Respondents. The matter above-mentioned is listed before the Hon’ble Judge in Chamber with this office report.” Since none has entered appearance on behalf of the petitioner despite repeated calls and pass over, the petition is dismissed on default.
Signature Not Verified Digitally signed by NEETA SAPRA Date: 2023.11.02 17:55:46 IST Reason: (NEETA SAPRA) (MAMTA RAWAT)
COURT MASTER (SH) COURT MASTER (NSH)