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Babubhai Mohanlal Choksey (Dead) Thr. ... vs Pransukhlal Mohanlal Choksey (Dead) ... on 22 August, 2022

     ITEM NO.20                       REGISTRAR COURT. 2               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 SH. S.P.S. LALER

     IA 19227/2021, in Petition(s) for Special Leave to Appeal (C)
     No(s). 15577/2016

     BABUBHAI MOHANLAL CHOKSEY (DEAD) THR. LRS.                                Petitioner(s)

                                                       VERSUS

     PRANSUKHLAL MOHANLAL CHOKSEY . & ORS.                                     Respondent(s)

     (The matters along with application for substitutions are to be
     listed before Ld. Registrar Court.
      IA No. 19227/2021 - APPLICATION FOR SUBSTITUTION)

     WITH
     SLP(C) No. 15595/2016 (IX)

     Date : 22-08-2022 These matters were called on for hearing today.

     For Petitioner(s)
                                        Ms.    Anshula Vijay Kumar Grover, AOR
                                        Ms.    Nitika Grover, Adv.
                                       M/S.     K J John And Co, AOR
                                        Ms.    Surekha Raman, Adv.
                                        Mr.    Akhil Abraham Roy, Adv.

     For Respondent(s)
                                        Ms. Rukhsana Choudhury, AOR

                                        M/S. K J John And Co, AOR
                                        Ms. Surekha Raman, Adv.
                                        Mr. Akhil Abraham Roy, Adv.

               UPON hearing the counsel through Video Conference, the
     Court made the following
                                  O R D E R

Counter affidavit has already been filed on behalf of respondent no. 2.

Despite due service, none appears on behalf of respondent no.

1(2). However, learned counsel for respondent nos. 1(1), 1(3) and Date: 2022.08.25 15:55:46 IST Reason:

respondent no. 2 submits that respondent no. 1(2) and respondent no. 2 are same parties and he has already filed counter affidavit for respondent no. 2. Hence vakalatnama and counter affidavit on behalf of respondent no. 2 be treated for respondent no. 1(2) also. He further submits that he will adopt the same counter affidavit for respondent nos. 1(1) and 1(3). Statement be taken on record.

Four weeks time, as a last chance, is granted to respondent nos. 3 to 5 and 7 to file counter affidavit.

Four weeks time, is granted to learned counsel for the petitioner, to take fresh steps and file fresh particulars, to serve respondent no. 1(4), as process could not be served with remarks “address not found”.

IA for substitution has been filed in respect of deceased respondent no. 6. Same is within time. Allowed. Registry to proceed.

List again on 29.09.2022.

Service deemed complete in respect of respondent nos. 1(2), respondent no. 2 and 3(1) to 3(5), as they are respondent no. 1(2), respondent no. 2 and petitioner nos. 1(1) to 1(5) in connected SLP (C) No. 15577/2016 and represented therein.

Four weeks time, as a last chance, is granted to respondent nos. 1(1) and 1(3) to file counter affidavit.

IA for substitution has been filed in respect of deceased petitioner no. 4. Same is within time. Allowed. Registry to proceed.

List again on 29.09.2022.

S.P.S. LALER Registrar pm