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Mazania Of Devalaya Of Mahalasa Of ... vs Madan @ Manjinath Padmanabh Bhat on 7 April, 2025

     ITEM NO.42                        REGISTRAR COURT              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 MS. SUJATA SINGH

     Petition(s) for Special Leave to Appeal (C)                     No(s).      13474/2024

     MAZANIA OF DEVALAYA OF MAHALASA OF MARDOL                                  Petitioner(s)

                                                      VERSUS

     MADAN @ MANJINATH PADMANABH BHAT & ORS.                                    Respondent(s)



     Date : 07-04-2025 This petition was called on for hearing today.



     For Petitioner(s) :
                                        Ms. Kritika, Adv.
                                        Mr. Salvador Santosh Rebello, AOR


     For Respondent(s) :
                                         Mr Guruprasad Naik, Adv.
                                         Mr. Dcosta Ivo Manuel Simon, AOR
                                         Mr Gajendra Negi, Adv.


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

As per office report, ld. Counsel for respondent nos. 1 to 4 has to file counter affidavit. However, ld. Counsel for the respondents has submitted that the matter has been settled between the parties. Appropriate application be filed by the ld.

Counsel for the petitioner within two weeks.

List again on 05.05.2025.

SUJATA SINGH Registrar HJ