Supreme Court - Daily Orders
Vasudev Yesso Naik vs Shripad Yesso Naik on 28 November, 2024
ITEM NO.61 REGISTRAR COURT 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). 13906/2024
VASUDEV YESSO NAIK & ANR. Petitioner(s)
VERSUS
SHRIPAD YESSO NAIK & ORS. Respondent(s)
Date : 28-11-2024 This petition was called on for hearing today.
For Petitioner(s)
Mr. Jatin Ranaiya, Adv.
Mr. Vibhuti Sushant Gupta, Adv.
Mr. Narender Kumar Verma, AOR
For Respondent(s)
Ms Saumya Sharma, Adv.
M/S. Legal Options,
Ms. Sonia Dube, Adv.
Mr. Satish Nagvenkar, Adv.
Ms. Kanchan Yadav, Adv.
Mr. Tanishq Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Respondent no.1 has filed counter affidavit. Ld. Counsel for respondent nos.2 to 7 has submitted that Signature Not Verified counter affidavit on behalf of the said respondents has been Digitally signed by PRIYANKA MALIK Date: 2024.11.29 10:47:57 IST Reason: filed yesterday. Registry to verify and update the records.
Contd….
-2-Item no.61 Ld. Counsel for the petitioner is granted four weeks’ time as final opportunity to take appropriate steps in respect of respondent no.16(dead).
Service is complete on respondent nos. 8 to 15 but none has entered appearance.
List again on 12.02.2025.
SUJATA SINGH Registrar HJ