Supreme Court - Daily Orders
Shyamsundar Radheshyam Agrawal vs Pushpabai Nilkanth Patil on 24 August, 2022
ITEM NO.32 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 SH. AVANI PAL SINGH
Petition(s) for Special Leave to Appeal (C) No(s). 5843/2021
SHYAMSUNDAR RADHESHYAM AGRAWAL & ANR. Petitioner(s)
VERSUS
PUSHPABAI NILKANTH PATIL & ORS. Respondent(s)
Date : 24-08-2022 This petition was called on for hearing today.
For Petitioner(s)
Mr. Gaurav Agrawal, AOR
For Respondent(s)
Gwen Karthika, Adv.
Ms. Deeplaxmi Mathwankar, Adv.
Mr. Satyajeet Kumar, AOR
UPON hearing the counsel, the Court made the following
O R D E R
Respondent Nos.1 to 46 and 49 have filed counter affidavit.
Respondent Nos.48, 50 to 52, 57 and 58 have not entered appearance, despite being duly served.
Ld. Counsel for the petitioner is granted two weeks’ time, as final opportunity, to take fresh steps and/or file fresh particulars in respect of unserved respondent Nos.47, 53, 54, 55 and 56. Dasti in addition is also permitted in respect of those unserved respondents. Affidavit of dasti Signature Not Verified service shall be filed within four weeks of such service. Digitally signed by Indu Marwah Date: 2022.08.26 10:54:37 IST Reason:
List on 28.9.2022.
AVANI PAL SINGH Registrar