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Vasudev Yesso Naik vs Shripad Yesso Naik on 12 February, 2025

     ITEM NO.66                          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).    13906/2024

     VASUDEV YESSO NAIK & ANR.                                                       Petitioner(s)

                                                          VERSUS

     SHRIPAD YESSO NAIK & ORS.                                                       Respondent(s)

     Date : 12-02-2025 This petition was called on for hearing today.

     For Petitioner(s) :
                                         Mr. Vibhuti Sushant Gupta, Adv.
                                         Mr. Narender Kumar Verma, AOR

     For Respondent(s) :
                                         M/S. Legal Options, AOR
                                         Ms. Sonia Dube, Adv.
                                         Mr. Satish Nagvenkar, Adv.
                                         Ms. Kanchan Yadav, Adv.
                                         Mr. Tanishq Sharma, Adv.

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

Respondent nos.1 to 7 have already filed counter affidavit. Despite service being complete, none has entered appearance for respondent nos.8 to 15.

Ld. Counsel for the petitioner has filed an application seeking substituted service of deceased respondent no.16. As the said respondent is now deceased, application for substituted service does not lie.

Ld. Counsel for the petitioner has failed to take appropriate steps with regard to deceased respondent no.1 despite the grant of last opportunity on 28.11.2024.

Hence, process the matter for listing before the Hon’ble Judge-in-Chambers, for further directions.

SUJATA SINGH Registrar pm