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Annaya Kocha Shetty vs Laxmibai Narayan Satose Since Deceased ... on 29 August, 2022

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     ITEM NO.20                          REGISTRAR COURT. 2               SECTION III

                                   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. S.P.S. LALER

     Civil Appeal                 No(s).    84/2019

     ANNAYA KOCHA SHETTY                                                       Appellant(s)

                                                          VERSUS

     LAXMIBAI NARAYAN SATOSE SINCE DECEASED THROUGH LRS & ORS.
                                                       Respondent(s)


     Date : 29-08-2022 This appeal was called on for hearing today.


     For Appellant(s)                     Ms. Aditi Deshpande Parkhi,Adv.
                                          Mr. Kunal Cheema, AOR

     For Respondent(s)                    Mr. B. K. Pal, AOR

                                          Mr. Rishabh Bhargava,Adv.
                                          Mr. Rohan Batra, AOR


                                          Ms. Parul Khurana,Adv.
                                          Mr. Abhinay Sharma,Adv.
                                          M/S. PBA Legal, AOR


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

Ld. Counsel for respondent Nos.1, 2 and 7 have failed to file the counter affidavit within the period stipulated under the rules.

On request of Ld. Counsel two weeks time, as last and final opportunity is given to file the counter affidavit.

Service of notice is complete on respondent Nos. 3 and 4 but Digitally signed by MADHU GROVER no one has entered appearance on their behalf. Date: 2022.08.30 15:00:29 IST Reason:

Name of Respondent No.6 has already been deleted from the array of parties vide Hon’ble Judge in Chamber’s order dated 18.2.2022.

Ld. Counsel for the appellant has failed to take fresh steps for issuance of NLPA in respect of Respondent No. 5 despite opportunities.

On request of Ld. Counsel for appellant, two weeks time as last and final opportunity is given to do the needful, failing which the matter shall be processed for listing before the Hon'ble Judge in Chambers for further directions. Await orders. List thereafter.

In case of compliance, list the matter again before this Court on 22.9.2022.

S.P.S. LALER Registrar MG