Supreme Court - Daily Orders
Yogesh Ashok Deshmukh vs Pradeep Ganpatrao Karad on 10 January, 2019
ITEM NO.3 REGISTRAR COURT. 1 SECTION IX
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 ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 8278-8281/2018
YOGESH ASHOK DESHMUKH & ORS. Petitioner(s)
VERSUS
PRADEEP GANPATRAO KARAD & ORS. Respondent(s)
WITH
SLP(C) No. 8338/2018 (IX)
(FOR ADMISSION and I.R. and IA No.46508/2018-EXEMPTION FROM FILING
O.T.)
Diary No(s). 11341/2018 (IX)
(FOR ADMISSION and I.R. and IA No.47041/2018-EXEMPTION FROM FILING
O.T. and IA No.47039/2018-PERMISSION TO FILE SLP/TP and IA
No.47040/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
SLP(C) No. 8983-8986/2018 (IX)
(OFFICE REPORT ON DEFAULT TO BE LISTED ONLY IN SLP (C) NOS.
8761-63, 8983-86 & 9224-25 OF 2018)
SLP(C) No. 13818-13821/2018 (IX)
SLP(C) No. 9127-9132/2018 (IX)
([ TO BE TAKEN UP ALONGWITH ITEM NO. 2 I.E. SLP(C)NO.8338/2018 ])
SLP(C) No. 8285/2018 (IX)
(FOR
FOR [I/A FOR DELETION OF PROFORMA RESPONDENTS] ON IA 54016/2018)
SLP(C) No. 8761-8763/2018 (IX)
(OFFICE REPORT ON DEFAULT TO BE LISTED ONLY IN SLP (C) NOS.
8761-63, 8983-86 & 9224-25 OF 2018)
SLP(C) No. 9224-9225/2018 (IX)
(OFFICE REPORT ON DEFAULT TO BE LISTED ONLY IN SLP (C) NOS.
8761-63, 8983-86 & 9224-25 OF 2018)
SLP(C) No. 9141/2018 (IX)
([
FOR [I/A FOR DELETION OF RES. NOS. 5 TO 110 FROM THE ARRAY OF
PARTIES] ON IA 57159/2018)
Date : 10-01-2019 These petitions were called on for hearing today.
For Petitioner(s)
Signature Not Verified
Digitally signed by
VINOD KUMAR TIWARI
Date: 2019.01.12
Mr. Sukant Vikram, AOR
Mr. Satya Mitra, AOR
11:28:01 IST
Reason:
Mr Sagar N Pahure Paxel, Adv.
Mr. Ravindra Keshavrao Adsure, AOR
Mr S Arun Prakash, Adv.
Mr. B. Balaji, AOR
-2-
Item no.3
Ms Vidula Mehrotra, Adv.
Ms. Tulika Mukherjee, AOR
Mr. Shishir Pinaki, AOR
Mr Nicholas Choudhary, Adv.
Mr Brij Kishor Sah, Adv.
M/S. S.m. Jadhav And Company, AOR
For Respondent(s)
Mr. Nachiketa Joshi, AOR
Mr Aditya Pratap Singh, Adv.
Mr. Tapesh Kumar Singh, AOR
Ms. Tulika Mukherjee, AOR
Mr Ashwin G Rai, Adv.
Mr. Gautam Talukdar, AOR
Mr. Piyush Sharma, AOR
Mr Seshatalpa Sai Bandaru, Adv.
Mr. Nishant Ramakantrao Katneshwarkar, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) NO.8761-63, 8983-86, 9224-25 of 2018 Ld. Counsel for the petitioner is granted four weeks time as last opportunity for filing proof of dasti service in respect of the unserved respondents. However, ld. Counsel for the petitioner in SLP(C) NO.8983-86/2018 submitted that they will be moving application for deletion of the unserved respondents in the said matter. If filed, process as per rules.
Service is complete on some of the respondents but none has entered appearance.
SLP(C) NO.9127-31, 9224-25, 8761-63, 8983-86 of 2018 Memo of appearance has been filed on behalf of some proforma respondents but vakalatnama has not been filed.
Ld. Counsel for the appearing respondents who were given last opportunity for filing counter affidavit and have not filed counter affidavit, their further opportunity stands declined.
-3-Item No.3 SLP(C) NO.13818-21/2018 SLP(C) NO.13818/2018 Respondent no.1 has filed counter affidavit Respondent no.2 is granted four weeks time for filing counter affidavit.
Await service/track report in respect of respondent no.3 and 4.
Respondent nos. 5 to 112 have been deleted from the array of parties vide Hon'ble Judge in Chambers order dt.30.7.2018.
SLP(C) NO.13819/2018 Interaction in respect of respondent no.1-in-person is due before the Ld. Registrar on 24.1.2019. Respondent no.2 is granted four weeks time for filing counter affidavit.
Await service/track report in respect of respondent nos. 3 and 4.
Respondent nos. 5 to 29 have been deleted from the array of parties vide Hon'ble Judge in Chambers order dt.30.7.2018.
SLP(C) NO.13820/2018 Respondent nos.1 to 4 are granted four weeks time for filing counter affidavit.
Await service/track report in respect of respondent nos. 5 and 6.
-4-Item No.3 Respondent nos. 7 to 117 have been deleted from the array of parties vide Hon'ble Judge in Chambers order dt.30.7.2018.
SLP(C) NO.13821/2018 Respondent nos.1,2 and 5 are granted four weeks time for filing counter affidavit.
Await service/track report in respect of respondent nos. 3,7 and 8.
Service is complete on respondent no. 4 but none has entered appearance.
Respondent nos. 9 to 16 have been deleted from the array of parties vide Hon'ble Judge in Chambers order dt.30.7.2018.
D 11341/2018 Respondent no.1 is granted four weeks time for filing counter affidavit.
Interaction in respect of respondent no.4 is due before the Ld. Registrar on 24.1.2019.
Ld. Counsel for the petitioner to take fresh steps to effect service on respondent nos. 2,3,7 and 9 within two weeks time. Notice thereafter be issued. However, ld. Counsel for the petitioner submitted that they will be moving application for deletion of the unserved respondents in the said matter. If filed, process as per rules. -5- Item No.3 Respondent nos. 5,6 and 8 are petitioners in connected matters and are represented as such, service is deemed to be complete but none has entered appearance. Ld. Counsel for the petitioner has filed an application for direction praying therein for dispensing with service upon the aforementioned proforma respondents nos. 5,6 and 8 through usual mode is allowed.
List again on 25.2.2019.
ANIL LAXMAN PANSARE Registrar