Supreme Court - Daily Orders
Vasudev Yesso Naik vs Shripad Yesso Naik on 12 July, 2024
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
ITEM NO.34 COURT NO.14 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.13906/2024
(Arising out of impugned final judgment and order dated 05-03-2024
in SA No. 18/2018 passed by the High Court of Judicature at Bombay
at Goa)
VASUDEV YESSO NAIK & ANR. Petitioner(s)
VERSUS
SHRIPAD YESSO NAIK & ORS. Respondent(s)
(FOR ADMISSION)
Date : 12-07-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE BELA M. TRIVEDI
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
For Petitioner(s)
Mr. Shivan Desai, Adv.
Mr. Vibhuti Sushant Gupta, Adv.
Ms. Tahira Menezes, Adv.
Mr. Jatin Ramaiya, Adv.
Mr. Narender Kumar Verma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Heard the learned counsel appearing for the petitioners and perused the material placed on record.
2. Issue notice, returnable in four weeks.
3. Dasti service, in addition, is permitted.
(VISHAL ANAND) (MAMTA RAWAT)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
VISHAL ANAND
Date: 2024.07.13
12:52:22 IST
Reason: