Supreme Court - Daily Orders
Yogesh Ashok Deshmukh vs Pradeep Ganpatrao Karad on 23 April, 2019
ITEM NO.6 REGISTRAR COURT. 1 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 ANIL LAXMAN PANSARE
Petition(s) for Special Leave to Appeal (C) No(s). 8278-8281/2018
YOGESH ASHOK DESHMUKH & ORS. Petitioner(s)
VERSUS
PRADEEP GANPATRAO KARAD & ORS. Respondent(s)
(List all connected matters
WITH
SLP(C) No. 9141/2018 (IX)
SLP(C) No. 9127-9132/2018 (IX)
SLP(C) No. 8761-8763/2018 (IX)
SLP(C) No. 8338/2018 (IX)
SLP(C) No. 13818-13821/2018 (IX)
SLP(C) No. 8983-8986/2018 (IX)
Diary No(s). 11341/2018 (IX)
SLP(C) No. 8285/2018 (IX)
SLP(C) No. 9224-9225/2018 (IX)
Date : 23-04-2019 These petitions were called on for hearing today.
For Petitioner(s)
Mr Abhinav, Adv.
Mr. Sukant Vikram, AOR
Mr. Satya Mitra, AOR
Mr. Ravindra Keshavrao Adsure, AOR
Mr S Arun Prakash, Adv.
Mr. B. Balaji, AOR
Mr Kumar Anurag, Adv.
Mr Jai Kishan, Adv.
Ms. Tulika Mukherjee, AOR
Mr. Shishir Pinaki, AOR
Signature Not Verified
Ms Qurratulain, Adv.
Digitally signed by
VINOD KUMAR TIWARI
Date: 2019.04.30
Mr Shivaji M Jadhav, AOR
Mr Brij Kishor Sah, Adv.
10:40:15 IST
Reason:
M/S. S.m. Jadhav And Company, AOR
For Respondent(s)
Mr. Nachiketa Joshi, AOR
-2-
Item no.6
Mr Aditya Pratap Singh, Adv.
Mr. Tapesh Kumar Singh, AOR
Ms. Tulika Mukherjee, AOR
Mr. Gautam Talukdar, AOR
Mr. Piyush Sharma, AOR
Mr Seshatalpa Sai Bandaru, Adv.
Mr. Nishant Ramakantrao Katneshwarkar, AOR
Mr S Arun Prakash, Adv.
Mr B Balaji, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No.8278-81/2018 Ld. Counsel for the petitioner to take fresh steps to effect service on respondent nos. 3 and 4 in SLP(C) No.8281/2018 within two weeks time.
Respondent nos.1 to 3 in SLP(C) No.8280/2018 and respondent nos. 1,2,5 and 6 in SLP(C) No.8281/2018 are granted four weeks time as last opportunity for filing counter affidavit.
SLP(C) No.9141/2018
Complete matter.
SLP(C) No.9127-32/2018 Ld. Counsel for the petitioner to take fresh steps to effect service on the unserved respondents as per office report dt.18.9.2018 within two weeks time as last opportunity. SLP(C) No.8761-63/2018 Await track report in respect of respondent nos 5,8,11 and 66 in SLP(C) No.8761/2018 and respondent nos. 7,10,14,34,70 and 75 in SLP(C) No.8763/2018. Also ld. Counsel for the petitioner is granted four weeks time for filing affidavit of dasti service.
-3-Item no.6 Await orders from Hon'ble Judge in Chambers in respect of application for deletion in respect of unserved respondents. Ld. Counsel for the petitioner to furnish fresh and complete address to effect service on respondent no.49 in SLP(C) No.8761/2018 and respondent no.54 in SLP(C) No.8763/2018 within two weeks time. SLP(C) No.8338/2018 Complete matter.
SLP(C) No.13818-21/2018 SLP(C) No.13818/2018 Respondent nos. 5 to 112 have been deleted from the array of parties vide order dt.30.7.2018. Ld. Counsel for the petitioner to take fresh steps to effect service on respondent nos. 3 and 4 within two weeks time.
SLP(C) No.13819/2018 Ld. Counsel for the petitioner to take fresh steps to effect service on respondent nos. 3 and 4 within two weeks time.
Respondent nos. 5 to 29 have been deleted from the array of parties vide order dt.30.7.2018. SLP(C) No.13820/2018 Ld. Counsel for the petitioner to take fresh steps to effect service on respondent nos. 5 and 6 within two weeks time.
-4-Item no.6 Respondent nos. 7 to 117 have been deleted from the array of parties vide order dt.30.7.2018. SLP(C) No.13821/2018
Ld. Counsel for the petitioner to take fresh steps to effect service on respondent nos. 3,7 and 8 within two weeks time.
Respondent nos. 9 to 16 have been deleted from the array of parties vide order dt.30.7.2018. SLP(C) No. 8983-86/2018 Respondent nos.17 and 51 in SLP(C) No.8983/2018, respondent no.7 in SLP(C) No.8984/2018, respondent nos. 12,14,21,25,32,41,44,48 and 60 in SLP(C) No.8985/2018 and respondent no.7 in SLP(C) No.8986/2018 have been deleted as per order dt.8.4.2019.
Await track report in respect of respondent nos. 5,36,59,10 in SLP(C) No.8983/2018, respondent nos. 7,13 and 40 in SLP(C) No.8985/2018 and respondent no.6 in SLP(C) No.8986/2018. Also, ld counsel for the petitioner is granted four weeks time for filing affidavit of dasti service. SLP(C) No. 11341/2018
Service is complete on respondent nos. 5,6 and 8, memo of appearance has been filed.
Ld. Counsel for the petitioner to take fresh steps to effect service on respondent nos. 7 and 9 within two weeks time. Letter for dasti is allowed.
Service is complete on respondent no. 4(in-person). -5- Item no.6 Respondent nos. 2 and 3 are common as petitioner in SLP(C) No.9127-32/2018 and are represented, as such, service is deemed to be complete but none has entered appearance. SLP(C) No.8285/2018
Complete matter.
SLP(C) No. 9224-25/2018 Await track report in respect of respondent no.5 in SLP(C) No.9224/2018, Ld. Counsel for the petitioner is granted four weeks time for filing affidavit of dasti service in respect of respondent no.5 in SLP(C) No.9224/2018.
Ld. Counsel for the petitioner is directed to take fresh steps for the unserved respondents as mentioned in the office report within two weeks time.
Ld. Counsels appearing for the duly represented respondents appearing for the first time are granted four weeks time for filing counter affidavit.
The ld. Counsels who are already appearing for the served respondents are granted four weeks time as last opportunity for filing counter affidavit.
Ld. Counsel for the served respondents who were given last opportunity for filing counter affidavit and have not filed counter affidavit, their further opportunity stands declined.
Service on the remaining respondents is complete but none has entered appearance.
ANIL LAXMAN PANSARE Registrar