Supreme Court - Daily Orders
Mondru Dasu vs Muthamala Babu Rao @ Babu on 23 August, 2022
ITEM NO.23 REGISTRAR COURT. 1 SECTION II
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 SH. AVANI PAL SINGH
Petition(s) for Special Leave to Appeal (Crl.) No(s). 1415/2020
MONDRU DASU Petitioner(s)
VERSUS
MUTHAMALA BABU RAO @ BABU & ORS. Respondent(s)
Date : 23-08-2022 This petition was called on for hearing today.
For Petitioner(s)
Mr. Uday B. Dube, AOR
Mr. K. Subba Rao, Adv.
Mohd. Saquib Siddiqui, Adv.
Mr. Amod Kumar Bidhuri, Adv.
Mr. Dhananjay Singh, Adv.
Mr. Yudhister B., Adv.
For Respondent(s)
Mr. Ramesh Allanki, Adv.
Ms. Aruna Gupta, AOR
Mr. Syed Ahmad Naqvi, Adv.
Mr. Mahfooz Ahsan Nazki, AOR
Mr. Polanki Gowtham, Adv.
Ms. Rajeswari Mukherjee, Adv.
Mr. K.V. Girish Chowdary, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
Ld. counsel for the petitioner prays for and is granted two weeks’ time to take fresh steps and/or file fresh particulars in respect of unserved respondent No.17. Upon filing of the requisites within the time stipulated, notice in addition, Signature Not Verified shall also be issued for service upon the said Digitally signed by Indu Marwah Date: 2022.08.25 respondent through Superintendent of Police of the concerned 12:03:23 IST Reason:
District.
Contd… -2- Respondent No.20 has already opted not to file counter affidavit.
Respondent Nos.8, 9, 12, 15, 16 and 18 were granted final opportunity to file counter affidavit vide order dated 11.7.2022; however, the same has not been filed till date. As such, further opportunity stands declined.
Respondent Nos.1, 2, 4 to 7, 10, 11, 13 and 19 have not entered appearance, despite being duly served.
Ld. Advocate, Mr. Syed Ahmad Naqvi, appearing on behalf of Ms. Aruna Gupta, Advocate-on-record undertakes to file vakalatnama and counter affidavit on behalf of respondent Nos.5, 17 and 19 and prays for time in that regard. The undertaking is accepted and time of four weeks is granted for doing the needful.
The Application seeking abatement in respect of respondent Nos.3 and 14, who are reported to have died, shall be processed as per rules and placed before the Hon’ble Judge in Chambers for necessary directions.
AVANI PAL SINGH Registrar