Supreme Court - Daily Orders
Adv Babasaheb Wasade vs Manohar Gangadhar Muddeshwar on 23 October, 2017
Item No.64 1
REGISTRAR COURT. 2 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 MR. SANJAY PARIHAR
Petition(s) for Special Leave to Appeal (C) No(s). 20477/2017
ADV BABASAHEB WASADE & ORS. Petitioner(s)
VERSUS
MANOHAR GANGADHAR MUDDESHWAR & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.72184/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.72182/2017-EXEMPTION FROM
FILING O.T.)
Date : 23-10-2017 This petition was called on for hearing today.
For Petitioner(s)
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s) Mr. Jayshree Satpute,Adv.
Ms. Manju Jetley, AOR
UPON hearing the counsel the Court made the following
O R D E R
Four weeks time, as last chance is given to the respondent No.1 to file the counter affidavit.
Service of notice is complete on respondent Nos. 3 and 5 but no one has entered appearance on their behalf.
As per track report respondent Nos. 4 and 6 have refused to accept the service of notice sent to them. This refusal on their part constitutes proper service but no one has entered appearance Signature Not Verified on their behalf.
Digitally signed by MADHU GROVER Date: 2017.10.24 15:39:05 IST Reason: Item No.64 2As per track report notice in respect of respondent No.2 has been received back with remarks “Deceased”. Learned counsel for the petitioners shall within a period of four weeks file an application for substitution to bring on record his Lrs.
List again on 4.12.2017.
SANJAY PARIHAR Registrar MG