Supreme Court - Daily Orders
Lavanya C. vs Vittal Gurudas Pai Since Deceased By Lrs ... on 27 January, 2023
ITEM NO.56 REGISTRAR COURT. 2 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
BEFORE THE REGISTRAR SH. ATUL M. KURHEKAR
Petition(s) for Special Leave to Appeal (C) No(s). 13875/2021
LAVANYA C. & ANR. Petitioner(s)
VERSUS
VITTAL GURUDAS PAI SINCE DECEASED BY LRS SMT. V. AMRITHKALA PAI &
ORS. Respondent(s)
Date : 27-01-2023 This petition was called on for hearing today.
For Petitioner(s) Mr. Radhakrishna S. Hegde,Adv.
Mr. Farhat Jahan Rehmani,Adv.
Ms./Mr. Krishna Sharma,Adv.
Mr. Desam Sudhakarareddy,Adv.
Mr. Rajeev Singh, AOR
For Respondent(s)
Mr. Vikram Hegde, AOR
Mr. Abhinav Hansaraman, Adv.
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Respondent Nos. 1 to 3 have already filed the counter affidavit.
Service of notice is complete on respondent No. 5 but none has entered appearance on his behalf.
Learned counsel for the petitioners shall within a period of two weeks, as last chance file the fresh particulars of respondent No. 4 and he shall also take fresh steps for the service of notice Signature Not Verified to him within the same period.
Digitally signed by MADHU GROVER Date: 2023.01.28 12:42:57 ISTReason: List again on 14.3.2023 ATUL M. KURHEKAR Registrar MG