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Supreme Court - Daily Orders

Communidade Of Calapor vs Vinayak @ Shashank Mahatme on 28 November, 2023

Author: J.K. Maheshwari

Bench: J.K. Maheshwari

     ITEM NO.58                                 COURT NO.11                       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(s) for Special Leave to Appeal (C) Nos. 17279-17280/2023
     (Arising out of impugned final judgment and order dated 30-11-2022
     in AFO No. 755/2022 30-11-2022 in AFO No. 615/2022 passed by the
     High Court of Judicature at Bombay at Goa)

     COMMUNIDADE OF CALAPOR                            Petitioner(s)
                                     VERSUS
     VINAYAK @ SHASHANK MAHATME & ORS. ETC.            Respondent(s)
     (FOR ADMISSION and I.R. and IA No.129304/2023-CONDONATION OF DELAY
     IN FILING and IA No.129305/2023-EXEMPTION FROM FILING O.T. and IA
     No.129307/2023-PERMISSION         TO        FILE         ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     Date : 28-11-2023 These petitions were called on for hearing today.

     CORAM :                  HON'BLE MR. JUSTICE J.K. MAHESHWARI
                              HON'BLE MR. JUSTICE K.V. VISWANATHAN

     For Petitioner(s)                     Mr. Udayan Verma, Adv.
                                           Mr. Parikshit Sawant, Adv.
                                           Ms. Mehaak Jaggi, AOR

     For Respondent(s)                     Mr. Shivan S. Dessai, Adv.
                                           Mr. Divyakant Lahoty, Adv.
                                           Mr. Shashank Garg, Adv.
                                           Mr. Salvador Santosh Rebello, AOR
                                           Mr. Anirudh Sardessai, Adv.
                                           Mr. Siddhant Gupta, Adv.
                                           Mr. Raghav Sharma, Adv.
                                           Mr. Ankit Kumar, Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

List the matter for consideration of I.A. No. 242689/2023­Application for deletion of respondent No.13.1/14.1(Ms.Sandra Fernandes) in the month of February, 2024.


Signature Not Verified

Digitally signed by
Nidhi Ahuja
Date: 2023.11.30
17:19:52 IST
Reason:
                              (NIDHI AHUJA)                      (RAM SUBHAG SINGH)
                                AR-cum-PS                         COURT MASTER (NSH)