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Mazania Of Devalaya Of Mahalasa Of ... vs Madan @ Manjinath Padmanabh Bhat on 11 July, 2024

Bench: M.M. Sundresh, Aravind Kumar

     ITEM NO.37                           COURT NO.13                     SECTION IX

                               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 (C)                   No(s).     13474/2024

     (Arising out of impugned final judgment and order dated 25-04-2024
     in CWP No. 378/2023 passed by the High Court of Judicature at
     Bombay at Goa)

     MAZANIA OF DEVALAYA OF MAHALASA OF MARDOL                            Petitioner(s)

                                                      VERSUS

     MADAN @ MANJINATH PADMANABH BHAT & ORS.                              Respondent(s)

     (FOR ADMISSION )

     Date : 11-07-2024 This petition was called on for hearing today.

     CORAM :             HON'BLE MR. JUSTICE M.M. SUNDRESH
                         HON'BLE MR. JUSTICE ARAVIND KUMAR

     For Petitioner(s)              Mr. A.N.S. Nadkarni, Sr. Adv.
                                    Mr. Parag Rao, Adv.
                                    Mr. Salvador Santosh Rebello, AOR
                                    Mr. Raghav Sharma, Adv.
                                    Mr. Akhil Parrikar, Adv.
                                    Mr. Prateek Tanmay, Adv.
                                    Mr. Jaskirat Pal Singh, Adv.
                                    Ms. Manisha Gupta, Adv.
                                    Ms. Arzu Paul, Adv.
                                    Ms. Deepati Arya, Adv.
                                    Ms. Rishikesh Haridas, Adv.
                                    Ms. Himanshi Nagpal, Adv.
                                    Ms. Kritika, Adv.
                                    Mrs. Pooja Gill, Adv.

     For Respondent(s)

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

Issue notice.

In the meantime, the operation of the impugned order shall remain stayed.

(SWETA BALODI) (POONAM VAID) COURT MASTER (SH) COURT MASTER (NSH)