Supreme Court - Daily Orders
Yogesh Ashok Deshmukh vs Pradeep Ganpatrao Karad on 25 January, 2024
Bench: J.K. Maheshwari, Sanjay Karol
ITEM NO.28 COURT NO.9 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) Nos. 8278-8281/2018
(Arising out of impugned final judgment and order dated 22-01-2018
in WP No. 3608/2010 22-01-2018 in WP No. 7577/2009 22-01-2018 in WP
No. 7730/2009 22-01-2018 in WP No. 7639/2009 passed by the High
Court of Judicature at Bombay at Aurangabad)
YOGESH ASHOK DESHMUKH & ORS. Petitioner(s)
VERSUS
PRADEEP GANPATRAO KARAD & ORS. Respondent(s)
WITH
SLP(C) No. 9141/2018 (IX)
SLP(C) No. 9127-9132/2018 (IX)
SLP(C) No. 8761-8763/2018 (IX)
(IA 32941/2019 - FOR ADDITION / DELETION / MODIFICATION PARTIES)
SLP(C) No. 8338/2018 (IX)
SLP(C) No. 8983-8986/2018 (IX)
SLP(C) No. 13818-13821/2018 (IX)
SLP(C) No. 8285/2018 (IX)
SLP(C) No. 9224-9225/2018 (IX)
Diary No(s). 11341/2018 (IX)
Date : 25-01-2024 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s)
Signature Not Verified Mr. Gaurav Agarwal, Sr. Adv.
Digitally signed by
Nidhi Ahuja Mr. Shivaji M. Jadhav, Adv.
Date: 2024.01.27
13:36:36 IST
Reason: Mr. Adarsh Kumar Pandey, Adv.
Ms. Apurva, Adv.
Mr. Vignesh Singh, Adv.
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SLP (C) Nos. 8278-8281/2018 etc.
Mr. Brij Kishor Sah, Adv.
Mr. Arun Kanwa, Adv.
Mr. Manan Daga, Adv.
Mr. Vijay Kumar P, Adv.
Ms. Namisha Jain, Adv.
M/S. S.M. Jadhav and Company, AOR
Mr. Shishir Pinaki, AOR
Mr. Dhanaeswar Gudapalli, Adv.
Mr. K.venkateshwara Prasad, Adv.
Mr. Manoj Kumar, Adv.
Mr. Satya Mitra, AOR
Mr. Sukant Vikram, AOR
Mr. Kumar Anurag Singh, Adv.
Ms. Tulika Mukherjee, AOR
Mr. Beenu Sharma, Adv.
Mr. Venkat Narayan, Adv.
Mr. B. Balaji, AOR
Mr. S. Arun Prakash, Adv.
Mr. Siddharth Agarwal, Sr. Adv.
Mr. Sagar N.pahune Patil, Adv.
Mr. Yash Prashant Sonavane, Adv.
Mr. Ravindra Keshavrao Adsure, AOR
For Respondent(s)
Mr. Gautam Talukdar, AOR
Mr. Nachiketa Joshi, AOR
Ms. Sucheta Joshi, Adv.
Ms. Himadri Haksar, Adv.
Mr. Narayan Dev Parashar, Adv.
Mr. Nishanth Patil, AOR
Mr. Tapesh Kumar Singh, AOR
Mr. Kumar Anurag Singh, Adv.
Ms. Tulika Mukherjee, AOR
Mr. Beenu Sharma, Adv.
Mr. Venkat Narayan, Adv.
Mr. Subodh S. Patil, AOR
Mr. Piyush Sharma, AOR
Ms. Yugandhara Pawar Jha, Adv.
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SLP (C) Nos. 8278-8281/2018 etc.
Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya Aniruddha Pande, AOR
Mr. Bharat Bagla, Adv.
Mr. Sourav Singh, Adv.
Mr. Aditya Krishna, Adv.
Ms. Raavi Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In SLP (C)Nos. 82788281 of 2018, application has been filed for substituted service. Considering the averments as made, it is allowed. Steps to effect service by publication be taken by the petitioner with the assistance of the Registry. Needful be done within two months.
In many of the other matters, service is not complete as steps have not been taken. In the matters in which steps are not taken, it be now taken or otherwise appropriate application may be moved within two weeks, otherwise, the petitions which remain defective be treated as dismissed without reference to the Bench.
On taking steps, notice be issued, returnable in four weeks.
List all the cases after eights weeks except those which have been dismissed due to this peremptory order.
Until the next date of listing, interim order to continue.
As prayed for, rejoinder may be filed in SLP (C)Nos. 8278 8281 of 2018.
(NIDHI AHUJA) (VIRENDER SINGH)
AR-cum-PS BRANCH OFFICER
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