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Shrinivas Raghavendrarao Desai (Dead) ... vs Kumar Vamanrao @ Alok on 14 December, 2021

Bench: S. Abdul Nazeer, Krishna Murari

     ITEM NO.103                                     COURT NO.7                     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

     Civil Appeal                    No(s).    7293-7294/2010

     SHRINIVAS RAGHAVENDRARAO DESAI (DEAD) BY L.R.S                                 Appellant(s)

                                                            VERSUS

     KUMAR VAMANRAO @ ALOK & ORS.                                                 Respondent(s)
     ( IA No. 26647/2021 - EXEMPTION                                FROM FILING O.T. and IA No.
     26645/2021      -      PERMISSION                                 TO     FILE       ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     Date : 14-12-2021                       This matter was called on for hearing today.

     CORAM :                                 HON'BLE MR. JUSTICE S. ABDUL NAZEER
                                             HON'BLE MR. JUSTICE KRISHNA MURARI

     For Appellant(s)                        Mr.   S. K. Kulkarni, Adv
                                             Mr.   M. Gireesh Kumar, Adv
                                             Mr.   Ankur S. Kulkarni, AOR
                                             Ms.   Uditha Chakravarthy, Adv

     For Respondent(s)                       Mr. Basava Prabhu S Patil Sr Adv.
                                             Mr. Gurudatta Ankolekar AOR

                                             Mr. Subhash Chandra Sagar, Adv.
                                             Mr. Kshitij Raj, Adv.
                                             Mr. E. C. Vidya Sagar, AOR

                                             Mr.   D.P. Chaturvedi, Adv.
                                             Mr.   Tarun Kumar Thakur, Adv.
                                             Ms.   Parvati Bhat, Adv.
                                             Mr.   Anuj Verma, Adv.

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

It is stated at the Bar that respondent No.5 has died.

Counsel for the appellant(s) to take steps to bring legal representatives of the deceased respondent No.5 on record within six weeks.

List thereafter.

(MEENAKSHI KOHLI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER