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Manjunath Tirakappa Malagi vs Gurusiddappa Tirakappa Malagi (Dead) ... on 27 September, 2023

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     ITEM NO.25                      REGISTRAR COURT. 2            SECTION IV-A

                                  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. VIVEK SAXENA

     Petition(s) for Special Leave to Appeal (C)                  No(s).   4812/2023

     MANJUNATH TIRAKAPPA MALAGI & ANR.                                  Petitioner(s)

                                                   VERSUS

     GURUSIDDAPPA TIRAKAPPA MALAGI (DEAD) BY HIS LRS                    Respondent(s)



     Date : 27-09-2023 This petition was called on for hearing today.



     For Petitioner(s)
                                      Mr. Rameshwar Prasad Goyal, AOR
                                      Mr. C. M. Angadi, Adv.
                                      Mr. Manish Goswami, Adv.
                                      Ms. Manisha Chava, Adv.
                                      Ms. Himani Pandey, Adv.


     For Respondent(s)
                                      M/S. Dharmaprabhas Law Associates, AOR
                                      Mr. Chandrashekhar A. Chakalabbi, Adv.
                                      Mr. S.k Pandey, Adv.
                                      Mr. Awanish Kumar, Adv.
                                      Mr. Anshul Rai, Adv.
                                      Mr. Abhinav Garg, Adv.
                                      Ms. Aishwarya N. Hiremath, Adv.



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

Service of notice is complete on respondent Nos. 2 and 5 but no one has entered appearance on their behalf.

Ld. Counsel for respondent Nos. 4 and 6 have failed to file 12:34:47 IST Reason: the counter affidavit within the period stipulated under the rules.

On request of Ld. Counsel one week’s time, as last and final opportunity is given to file the counter affidavit.

As per office report, petitioners has failed to file fresh particulars and to take fresh steps to effect service on respondent Nos. 1 and 3, though last chance was granted.

At this stage, Ld. Counsel for petitioner submits that yesterday the same has been filed. Registry to verify the same. If so, notice be issued and list the matter again on 29.11.2023.

In case of non-compliance, process the matter for listing before the Hon'ble Judge-in-Chambers, for further directions.

VIVEK SAXENA Registrar MG