Supreme Court - Daily Orders
Deena Nath Verma vs Shakuntala Devi on 7 November, 2025
ITEM NO.31 REGISTRAR COURT. 1 SECTION XI
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 MS. SUJATA SINGH
Petition(s) for Special Leave to Appeal (C) No(s). 7363-7364/2025
DEENA NATH VERMA Petitioner(s)
VERSUS
SHAKUNTALA DEVI & ORS. Respondent(s)
IA No. 159496/2025 - ADDITION / DELETION / MODIFICATION PARTIES
IA No. 56602/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 56603/2025 - EXEMPTION FROM FILING O.T. Date : 07-11-2025 This matter was called on for hearing today. For Petitioner(s) :
Mr. Sandeep Kumar Mishra, Adv. Mr. Prashant Kumar Umrao, AOR Mr. V. Ramasubbu, Adv. For Respondent(s) :
Mr. Rajeev Kumar Dubey, Adv. Mr. Subham Bahuguna, Adv. Ms. Vidushi Pandey, Adv. Mr. Eshan Kumar Saxena, Adv. Mr. Himanshu Kumar, Adv. Ms. Saroj Tripathi, AOR Mr. Shashank Singh, Adv. Mr. Ravindra S. Garia, AOR Mr. Shailendra Singh Patel, Adv. Mr. Suresh Chandra Sharma, Adv. Ms. Indira Goswami, AOR UPON hearing the counsel the Court made the following O R D E R Respondent Nos.1, 3 and 5 to 11 have failed to file counter Signature Not Verified affidavit, despite the grant of last opportunity. Digitally signed by RUPAM DHAMIJA Date: 2025.11.08 Hence, 12:47:04 IST Reason: further opportunity to file the same is hereby declined.
contd….-2-
Respondent Nos. 13, 15, 22 and 24 have been deleted from the array of parties in terms of Hon’ble Judge in Chambers’ order dated 30.10.2025 and cause title has been amended accordingly.
Service is complete on respondent Nos.2, 4, 12, 14, 16 to 21 and 23 but none has entered appearance.
Registry to process the matter for listing before the Hon’ble Court, as per rules.
SUJATA SINGH
rd Registrar