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Mazania Of Devalaya Of Mahalasa Of ... vs Madan @ Manjinath Padmanabh Bhat on 20 May, 2025

     ITEM NO.43                              REGISTRAR COURT. 1                           SECTION IX

                                      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 MS. SUJATA SINGH

     Petition(s) for Special Leave to Appeal (C)                             No(s).       13474/2024

     MAZANIA OF DEVALAYA OF MAHALASA OF MARDOL                                        Petitioner(s)

                                                            VERSUS

     MADAN @ MANJINATH PADMANABH BHAT & ORS.                                          Respondent(s)


     Date : 20-05-2025 This petition was called on for hearing today.


     For Petitioner(s) :
                                          Ms. Kritika, Adv.
                                          Mr. Salvador Santosh Rebello, AOR

     For Respondent(s) :
                                           Mr Guruprasad Naik, Adv.
                                           Mr. Dcosta Ivo Manuel Simon, AOR


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

Ld. Counsel for the petitioner has submitted that an application regarding settlement of the matter between the parties has been filed yesterday. Registry to verify and update the records.

Ld. Counsel for respondent nos. 1 to 4 has submitted that no counter affidavit would be filed on behalf of the said respondents as the parties have entered into a settlement. Submission is taken on record.

Registry to process the matter for listing before the Signature Not Verified Hon'ble Court as per rules.

SUJATA SINGH Registrar HJ