Supreme Court - Daily Orders
Sachin Yallappa Usulkar vs Vijayata on 25 September, 2023
Author: Aravind Kumar
Bench: Aravind Kumar
ITEM NO.1707 COURT NO.10 SECTION IV-A
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) No(s). 1970-1971/2023
SACHIN YALLAPPA USULKAR & ORS. Petitioner(s)
VERSUS
VIJAYATA & ORS. Respondent(s)
(OFFICE REPORT ON DEFAULT IS TO BE LISTED )
Date : 25-09-2023 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARAVIND KUMAR
[IN CHAMBER]
For Petitioner(s) Mr. Charudatta Vijayrao Mahindrakar, AOR
For Respondent(s) Mr. Anil V Katarki, Adv.
Ms. Veena Katarki, Adv.
Mr. Anil C Nishani, Adv.
Mr. Rajivkumar, AOR
Mr. C. George Thomas, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that the legal representatives of respondent No. 3 are already on record as respondent Nos. 1 and 2. Submissions placed on record. Petitioners’ counsel is permitted to amend the cause-title of the petition accordingly. It is made clear, if there are any other legal representatives of deceased respondent No. 3, order passed in this petition would not be binding on them.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2023.09.27 (KAPIL TANDON) 15:32:57 IST Reason: (VEENA RANI NAGPAL) COURT MASTER (SH) COURT MASTER (NSH)