Supreme Court - Daily Orders
Communidade Of Calapor vs Vinayak @ Shashank Mahatme on 15 October, 2024
Bench: J.K. Maheshwari, Rajesh Bindal
ITEM NO.45 COURT NO.8 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). 17279-
17280/2023
(Arising out of impugned final judgment and order dated 30-11-2022
in AFO No. 755/2022 & AFO No. 615/2022 passed by the High Court Of
Judicature At Bombay At Goa)
COMMUNIDADE OF CALAPOR PETITIONER(S)
VERSUS
VINAYAK @ SHASHANK MAHATME & ORS. RESPONDENT(S)
([ TO BE TAKEN UP AT 2:00 PM ]
IA No. 192262/2023 - APPLICATION FOR ABATEMENT
IA No. 192266/2023 - APPLICATION FOR CONDONATION OF DELAY IN
FILING THE APPLICATION FOR SETTING ASIDE THE ABATEMENT
IA No. 201498/2023 - APPLICATION FOR PERMISSION
IA No. 181572/2023 - APPLICATION FOR SUBSTITUTION
IA No. 192264/2023 - CONDONATION OF DELAY IN FILING SUBSTITUTION
APPLN.
IA No. 242689/2023 - DELETING THE NAME OF PETITIONER/RESPONDENT
IA No. 129305/2023 - EXEMPTION FROM FILING O.T.
IA No. 129307/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 15-10-2024 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. Udayan Verma, Adv.
Ms. Mehaak Jaggi, AOR
For Respondent(s) Mr. Ravindra Shrivastava, Sr. Adv.
Mr. Divyakant Lahoty, Adv.
Ms. Sanya Shukla, Adv.
Ms./Mr. Devangana Singh, Adv.
Ms./Mr. Krati Dubey, Adv.
Ms. Selina Raj Mevati, Adv.
Signature Not Verified
Mr. Boudhik Garg, Adv.
Digitally signed by
KAVITA PAHUJA
Date: 2024.10.21
Mr. Salvador Santosh Rebello, AOR
16:56:50 IST
Reason:
Ms. Shikha Sarin, AOR
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Ms. Har Karam Jot Kaur, Adv.
Mr. Pawanshree Agrawal, AOR
UPON hearing the counsel, the Court made the following
O R D E R
1. IA No. 242689/2023 is allowed.
2. Delay in filing the application for substitution is condoned. Application for substitution is allowed.
3. Delay in filing the application for setting aside abatement is condoned. Abatement is set aside.
4. Cause title be amended accordingly.
5. Having considered the submissions made by learned counsel for the parties, we are not inclined to interfere in the common impugned order passed by the High Court. The Special Leave Petitions are accordingly dismissed.
6. Pending applications are disposed of.
(POOJA SHARMA) (NAND KISHOR)
COURT MASTER (SH) COURT MASTER (NSH)
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