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Supreme Court - Daily Orders

Dhanraj N. Asawani vs Amarjeetsingh Mohindersingh Basi on 21 March, 2023

Author: Pamidighantam Sri Narasimha

Bench: Pamidighantam Sri Narasimha

      ITEM NO.9                        COURT NO.1                 SECTION II-A

                              S U P R E M E C O U R T O F      I N D I A
                                      RECORD OF PROCEEDINGS

      Petition(s) for Special Leave to Appeal (Crl.)             No(s).    1715/2022

      (Arising out of impugned final judgment and order dated 16-11-2021
      in WP No. 4134/2019 passed by the High Court Of Judicature At
      Bombay)

      DHANRAJ N. ASAWANI                                            Petitioner(s)

                                                VERSUS

      AMARJEETSINGH MOHINDERSINGH BASI & ORS.                       Respondent(s)

      (FOR ADMISSION and I.R. and IA No.26839/2022-EXEMPTION FROM FILING
      C/C OF THE IMPUGNED JUDGMENT and IA No.26840/2022-EXEMPTION FROM
      FILING O.T. IA No. 135991/2022 – INTERVENTION/IMPLEADMENT IA
      No.122385/2022 - INTERVENTION/IMPLEADMENT)

      WITH

      SLP(Crl) No. 2246/2022 (II-A)
      (FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
      34515/2022 FOR EXEMPTION FROM FILING O.T. ON IA 34517/2022 FOR
      impleading party ON IA 135970/2022)

      Date : 21-03-2023 These matters were called on for hearing today.

      CORAM :            HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA


      For Petitioner(s)           Mr. Siddharth Dharmadhikari, Adv.
                                  Mr. Aaditya Aniruddha Pande, AOR
                                  Mr. Bharat Bagla, Adv.
                                  Mr. Sourav Singh, Adv.

                                  Mr. Abhay Anil Anturkar, Adv.
                                  Mr. Dhruv Tank, Adv.
                                  M/S. Dr. R.r. Deshpande And Associates, AOR
Signature Not Verified

Digitally signed by
      For Respondent(s)
GULSHAN KUMAR
ARORA
Date: 2023.03.21
                                  Mr. Sunil Fernandes, Adv.
16:53:11 IST
Reason:                           Ms. Nupur Kumar, AOR
                                  Ms. Priyansha Sharma, Adv.
                                        2



                     Mr. Divyansh Tiwari, Adv.

                     Mr. V. Giri, Sr. Adv.
                     Mr. Deepak Nargolkar, Sr. Adv.
                     Mr. Shantanu Phanse, Adv.
                     Mr. Shrirang Verma, Adv.
                     Mr. Sudhanva Bedekar, Adv.
                     Mr. Soumik Ghosal, AOR
                     Mr. Gaurav Singh, Adv.

                     Mr. Siddharth Dharmadhikari, Adv.
                     Mr. Aaditya Aniruddha Pande, AOR
                     Mr. Bharat Bagla, Adv.
                     Mr. Sourav Singh, Adv.

                     Mr. Sunil Fernandes, Adv.
                     Ms. Nupur Kumar, AOR
                     Ms. Priyansha Sharma, Adv.
                     Mr. Divyansh Tiwari, Adv.

                     Mr. Huzefa Amadhi, Sr. Adv.
                     Mr. Abhishek Bharti, Adv.
                     Mr. Aarti Mahto, Adv.
                     Ms. Aarti Mahto, Adv.
                     Mr. Balaji Srinivasan, AOR

                     Ms. Ankita Chaudhary, AOR

                     Mr. Niraj Kaul, Sr. Adv.
                     Mr. R. Basant, Sr. Adv.
                     Mr. Prashant Shrikant Kenjale, AOR
                     Mr. Naresh Shamnani, Adv.
                     Ms. Minal Chanchlani, Adv.


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

1 The order of this Court dated 29 April 2022 records that Mr Sunil Fernandes, counsel appeared on behalf of the first respondent and waived service. 2 Mr Sunil Fernandes, counsel states that this part of the order seems to be an inadvertent error as he is appearing on behalf of an intervener, Sagar 3 Suryavanshi.

3 In the circumstances, issue fresh notice to the first respondent. 4 Dasti service, in addition, is permitted.

5 List the Petitions on 18 July 2023.





    (GULSHAN KUMAR ARORA)                                  (SAROJ KUMARI GAUR)
          AR-CUM-PS                                        ASSISTANT REGISTRAR