Supreme Court - Daily Orders
Mallavva vs Kalsammanavara Kalamma (Since Dead) By ... on 13 February, 2020
ITEM NO.56 REGISTRAR COURT. 1 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. ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 29135/2019
MALLAVVA & ANR. Petitioner(s)
VERSUS
KALSAMMANAVARA KALAMMA (SINCE DEAD) BY LEGAL HEIRS & ORS.
Respondent(s)
Date : 13-02-2020 This petition was called on for hearing today.
For Petitioner(s)
Mr. D.P. Chaturvedi, Adv.
Mr. S. N. Bhat, AOR
For Respondent(s)
Mr. Shivendra Dwivedi, Adv.
Ms. Tejaswini Misra, Adv.
Mr. Rajesh Mahale, AOR
UPON hearing the counsel the Court made the following
O R D E R
Respondent No.1 has expired. Ld. Counsel for the petitioner to take appropriate steps in this regard within four weeks.
Service is complete on respondent Nos.2 to 5 on 6.1.2020, 7.1.2020 and 2.1.2020 respectively and vakalatnama has been filed on 3.2.2020. Ld. Counsel for the said respondents seeks four weeks’ time to file counter affidavit. Four weeks’ time is granted as first and only extension in terms of Order V Signature Not Verified Rule 1(22), Supreme Court Rules, 2013. Digitally signed by Anil Laxman Pansare Date: 2020.02.14 11:12:41 IST Reason:
List again on 21.4.2020.
ANIL LAXMAN PANSARE Registrar