Supreme Court - Daily Orders
Jitendra Raghuraj Deshprabhu vs Sitadevi Deshprabhu @ Jaia Valaulcar ... on 27 November, 2018
ITEM NO.50 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).
11680-11681/2018
JITENDRA RAGHURAJ DESHPRABHU Petitioner(s)
VERSUS
SITADEVI DESHPRABHU @ JAIA VALAULCAR RAGHUNATHRAU VASSUDEV PRABHU
DESSAI DESHPRABHU RAU RAJE (SINCE Respondent(s)
)
WITH
SLP(C) No. 11685-11686/2018 (IX)
(FOR ADMISSION and I.R. and IA No.55591/2018-CONDONATION OF DELAY
IN FILING)
SLP(C) No. 11683-11684/2018 (IX)
(FOR ADMISSION and I.R. and IA No.55588/2018-CONDONATION OF DELAY
IN FILING)
Date : 27-11-2018 These petitions were called on for hearing today.
For Petitioner(s)
Mr. Sahil Tagotra, AOR
For Respondent(s)
Mr. Akshay Joshi, Adv.
Mr.Sameer Abhyankar, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.11680-11681/2018 Despite last opportunity, respondent Nos.1 and 2 have not filed counter affidavit. Further opportunity is declined. Signature Not Verified
Service is complete on respondent Nos.5 and 6 but none has Digitally signed by VINOD KUMAR TIWARI Date: 2018.12.01 11:53:56 IST Reason: entered appearance.
Item No.50 -2-Service is complete on respondent No.3 but not complete on respondent No.4. The Ld. Advocate, Mr. Akshay Joshi, appearing on behalf of Mr.Sameer Abhyankar, Advocate-on-record appears for respondent Nos.3 and 4. He seeks time to file vakalatnama and counter affidavit. Be filed within four weeks. The Ld. Counsel for the petitioner to take fresh steps for service of respondent No.7 within two weeks. Notice thereafter be issued.
SLP(C) No. 11683-11684/2018 Service is complete on respondent Nos.5, 6 and 7 but none has entered appearance.
Last opportunity is granted to respondent Nos.1 and 2 for filing counter affidavit within four weeks. The Ld. Counsel for the petitioner to take fresh steps for service of respondent Nos.3 and 4 within two weeks. Notice thereafter be issued.
SLP(C) No. 11685-11686/2018 Service is complete on respondent Nos.5 and 6 but none has entered appearance.
Last opportunity is granted to respondent Nos.1 and 2 for filing counter affidavit within four weeks. The Ld. Counsel for the petitioner to take fresh steps for service of respondent Nos.3 and 4 within two weeks. Notice thereafter be issued.
List again on 28.1.2019.
ANIL LAXMAN PANSARE Registrar