Supreme Court - Daily Orders
Arpit Tiwari vs Ashif Mehaboob on 25 November, 2025
1
ITEM NO.50 REGISTRAR COURT. 2 SECTION XVI
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. MASHROOR ALAM KHAN
Petition(s) for Special Leave to Appeal (C) No(s). 29524-
29526/2025
ARPIT TIWARI Petitioner(s)
VERSUS
ASHIF MEHABOOB & ORS. Respondent(s)
Date : 25-11-2025 These petitions were called on for hearing today.
For Petitioner(s) :
Mr. Divyam Dhyani, Adv.
Mr. Parijat Sinha, AOR
For Respondent(s) : Mr. Parijat Sinha, AOR
UPON hearing the counsel the Court made the following
O R D E R
Service on respondent nos. 1 to 3 is complete. Today, Mr. Bhupesh Kumar Pathak, learned Advocate, who is appearing for Mr. Anand Sukumar, learned Advocate-on-Record, has entered appearance for respondent nos. 1 to 3 and seeks time to file vakalatnama and counter affidavit. Let the same be filed in the meantime.
Service on respondent no. 7 is complete. As per office report, Mr. Parijat Sinha, learned counsel who is appearing for the Signature Not Verified petitioner, has filed vakalatnama alongwith a letter on behalf of Digitally signed by Madhu Grover Date: 2025.11.25 16:36:06 IST Reason: respondent no.7. As one counsel can not represent petitioner as well as respondent in one matter, vakalatnama filed on behalf of 2 respondent no.7 can not be taken on record.
It is submitted by learned counsel for the petitioner that respondent no.7 has separately filed an SLP (Diary) No. 62365/2025.
Service on respondent no. 10 is incomplete. At this stage, learned counsel for the petitioner has submitted that he would like to move an application for deletion of respondent no.10. Four weeks’ time is granted to file such application.
Despite service being complete, none has entered appearance for remaining respondents.
If application of deletion on behalf of respondent no.10 is filed, list the said application before the Hon’ble Judge-in- Chambers.
Else, two weeks’ time is granted to learned counsel for the petitioner to take fresh steps for serving unserved respondent no.10 and list the matter again before this Court on 15.01.2026.
MASHROOR ALAM KHAN Registrar dm