Supreme Court - Daily Orders
S.K. Krishnamurthy (Since Deceased) By ... vs M.K. Anandappa (Since Deceased) By Lrs. on 26 February, 2020
ITEM NO.44 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. RAJIV KALRA
Petition(s) for Special Leave to Appeal (C) No(s). 21370/2019
S.K. KRISHNAMURTHY (SINCE DECEASED) BY LRS. Petitioner(s)
VERSUS
M.K. ANANDAPPA (SINCE DECEASED) BY LRS. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 26-02-2020 This petition was called on for hearing today.
For Petitioner(s)
Mr. Rajesh Mahale, AOR
Mr. Syed Faizan Ali, Adv.
Ms. Tejaswini Misra, Adv.
For Respondent(s)
Ms. Srishti Agnihotri, AOR
Ms. Anmol Gupta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Four weeks’ time as a last chance is granted to Respondent Nos. 1, 3, 4 and 5 to file Counter Affidavit as these Respondents have not filed any objections within 30 days from the date of service/appearance, in terms of Order XXI Rule 14(1) of SCR, 2013. Nor any application for extension of time was moved under Order V, Rule 1(22) of SCR, 2013.
Ld. counsel for the petitioner is directed to take fresh steps Signature Not Verified in respect of respondent No. 2 within two weeks. Digitally signed by Rajiv Kalra Date: 2020.02.26 15:29:49 IST Reason:
List again on 20.04.2020.
RAJIV KALRA Registrar pm