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Communidade Of Calapor vs Vinayak @ Shashank Mahatme on 20 October, 2023

Author: J.K. Maheshwari

Bench: J.K. Maheshwari

     ITEM NO.56                           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) Nos. 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 : 20-10-2023 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)
                                    Ms. Mehaak Jaggi , AOR

     For Respondent(s)
                                    Mr. Vivek Tankha, Sr. Adv.
                                    Mr. Divyakant Lahoty, Adv.
                                    Mr. Salvador Santosh Rebello, AOR
                                    Mr. Inder Dev Singh, Adv.
                                    Mr. Shivan Surendra Desai, Adv.
                                    Mr. Anirudh Sardessai, Adv.
                                    Mr. Siddhant Gupta, Adv.
                                    Ms. Shivangi Singhal, Adv.

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

Service on the proposed legal representatives of Signature Not Verifieddeceased respondent Nos. 13, 14 and 19 is not complete Digitally signed by Nidhi Ahuja Date: 2023.10.21 10:11:28 IST because copies of the petitions have not been supplied.

Needful be done by 21st October, 2023.

SLP (C) Nos. 17279-17280/2023 In case of default, the stay order passed by this Court shall stand vacated.

If copies are supplied, notice be issued to the proposed legal representatives, returnable on 20th November, 2023.

In addition, dasti service is permitted.

           (NIDHI AHUJA)                  (VIRENDER SINGH)
             AR-cum-PS                     BRANCH OFFICER




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