Supreme Court - Daily Orders
Communidade Of Calapor vs Vinayak @ Shashank Mahatme on 11 September, 2023
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
1
ITEM NO.54 COURT NO.13 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 30-11-2022 in 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)
(FOR ADMISSION and I.R. and IA No.129304/2023-CONDONATION OF DELAY
IN FILING and IA No.129305/2023-EXEMPTION FROM FILING O.T. and IA
No.129307/2023-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES)
Date : 11-09-2023 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) Mr. Udayan Verma, Adv.
Ms. Mehaak Jaggi, AOR
Mr. Parikshit Sawant, Adv.
For Respondent(s) Mr. Vivek Tankha, Sr. Adv.
Ms. Shivam Desai, Adv.
Mr. Salvador Santosh Rebello, AOR
Mr. Raghav Sharma, Adv.
Mr. Ankit Kumar, Adv.
Mr. Saswat Adhyapak, Adv.
UPON hearing the counsel the Court made the following
O R D E R
As prayed for, rejoinder affidavit be filed within two weeks.
Office Report dated 06.09.2023 indicates that a common application for substitution has been filed in respect of deceased Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2023.09.12 Respondent Nos. 12, 13, 14 and 19, but the same is defective.
17:16:56 IST Reason: Let
the defects be cured within two weeks.
2Re-list the matter after two weeks.
Interim order dated 04.08.2023 shall continue till the next date of hearing.
(JAYANT KUMAR ARORA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER