Mrs. Ethel Lourdes D'Souza Lobo vs Lucio Neville Jude De Souza . on 23 August, 2016

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Supreme Court - Daily Orders

Mrs. Ethel Lourdes D'Souza Lobo vs Lucio Neville Jude De Souza . on 23 August, 2016

Bench: Madan B. Lokur

                                                        1

     ITEM NO.4                                 COURT NO.6                    SECTION IX

                                   S U P R E M E C O U R T O F          I N D I A
                                           RECORD OF PROCEEDINGS

     I.A. 2/2016, I.A. 3/2016 in Petition(s) for Special Leave to Appeal
     (C) No.148/2013

     (Arising out of impugned final judgment and order dated 10/08/2012
     in WP No.671/2010 passed by the High Court of Bombay at Goa)

     MRS. ETHEL LOURDES D'SOUZA LOBO                                           Petitioner(s)

                                                       VERSUS

     LUCIO NEVILLE JUDE DE SOUZA & ORS.                                        Respondent(s)

     (For substitution and c/delay in filing substitution appln.)

     WITH

     I.A.2/2016, I.A.3/2016 in SLP(C) No.8786/2013
     (For substitution and c/delay in filing substitution appln. and
     office report)

     Date : 23/08/2016 These applications were called on for hearing
     today.

     CORAM :               HON'BLE MR. JUSTICE MADAN B. LOKUR
                                             [IN CHAMBERS]

     For Petitioner(s)                      Mr. Bhavanishankar V. Gadnis, Adv.
                                            Mr. A. Venayagam Balan,Adv.
                                            Mr. V. S. Lakshmi, Adv.

     For Respondent(s)                      Mr. M.S. Ganesh, Sr. Adv.
                                            Ms. Enakshi Mukhopadhyay, Adv.
                                            Mr. R. Ayyam Perumal, Adv.


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

Respondent No.5 had died while the matter was pending before the High Court.

Signature Not Verified

The legal representatives of Respondent No.5 other Digitally signed by RASHMI DHYANI Date: 2016.08.26 12:22:01 IST than Franklin Subash D'Souza and Navita Subash D'Souza Reason: were already on record before the High Court. Accordingly, legal representatives of deceased Respondent No.5 who were before the High Court as Respondent No.3(a) 2 to 3(f) and are now before this Court as Respondent Nos. 6 to 11 are substituted as legal representatives of Respondent No.5 The application, in so far as Franklin Subash D'Souza and Navita Subash D'Souza is dismissed. Issue notice to the unserved respondents.

(RASHMI DHYANI)                                    (JASWINDER KAUR)
   SR.P.A.                                           COURT MASTER

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