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Supreme Court - Daily Orders

Mahant Narayan Puri (D) By Lr. vs Jagdish Chandra (D) By Lrs on 3 July, 2023

     ITEM NO.24                       REGISTRAR COURT. 1             SECTION IV-C

                                   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. H. SHASHIDHARA SHETTY

     Petition(s) for Special Leave to Appeal (C)                    No(s).   9710/2022

     MAHANT NARAYAN PURI (D) BY LR. & ANR.                                Petitioner(s)

                                                    VERSUS

     JAGDISH CHANDRA (D) BY LRS & ORS.                                    Respondent(s)

     WITH
     SLP(C) No. 3541/2023 (IV-C)

     Date : 03-07-2023 This petition was called on for hearing today.

     For Petitioner(s)

                                      Mr. Abhinav Agnihotari, Adv.
                                      Mr. Shaivam Tiwari, Adv.
                                      Mr. Shivam Tiwari, Adv.
                                      Mr. B. K. Pal, AOR

                                       Ms. Pratibha Jain, AOR

                                      Mr. Mann Arora, Adv.
                                      Mr. Yogit Kamat, Adv.



     For Respondent(s)
                                        Ms. Christi Jain, AOR

                                       Mr. Abhinav Agnihoatri, Adv.
                                       Mr. B. K. Pal, AOR

                                      Mr. Mann Arora, Adv.
                                      Mr. Yogit Kamat, Adv.


                              UPON hearing the counsel, the Court made the following
                                                 O R D E R

Signature Not Verified SLP(C) No. 9710/2022 Digitally signed by GEETA AHUJA Date: 2023.07.06 15:08:36 IST Reason: Opportunity to respondent Nos.6, 10, 12, 14, 15, 17-20, contd… -2- 23 and 27 to file counter affidavit has already been declined.

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.3, 4, 22 and

26. Registry to process the matter for listing before the Hon’ble Judge in Chambers for necessary directions. SLP(C) No. 3541/2023

Ld. Counsel for the petitioner is granted four weeks’ time, as last opportunity, to take appropriate steps in respect of deceased respondent No.1.

Ld. Counsel for the petitioner is granted two weeks’ time, as last opportunity, to take fresh steps and file fresh particulars in respect of the unserved respondent Nos.6, 7, 11-14 and 17-20.

Ld. counsel for respondent No.2 has neither cured defects in the vakalatnama nor filed counter affidavit, despite last opportunity having been granted.

Registry to process the matter for listing before the Hon’ble Judge in Chambers for necessary directions.

H. SHASHIDHARA SHETTY Registrar