Supreme Court - Daily Orders
Vasudev Yesso Naik vs Shripad Yesso Naik on 13 May, 2025
Author: Sanjay Kumar
Bench: Sanjay Kumar
ITEM NO.1746 COURT NO.10 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) No(s).13906/2024
VASUDEV YESSO NAIK & ANR. PETITIONER(S)
VERSUS
SHRIPAD YESSO NAIK & ORS. RESPONDENT(S)
Date : 13-05-2025 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KUMAR
[IN CHAMBER]
For Petitioner(s) :
Mr. Salvador Santosh Rebello, AOR
Ms. Kritika, Adv.
For Respondent(s) :
Ms. Sonia Dube, Adv.
Mr. Satish Nagvenkar, Adv.
Ms. Kanchan Yadav, Adv.
Mr. Tanishq Sharma, Adv.
Ms. Saumya Sharma, Adv.
M/S. Legal Options, AOR
Ms. Pooja Dhar, AOR
Upon hearing the counsel, the Court made the following
O R D E R
As per the Office Report dated 05.05.2025, unserved respondent No.16 is no more.
Learned counsel appearing the petitioners seeks some time to take appropriate steps. Needful in that regard shall be done without fail within six weeks.
Signature Not Verified Digitally signed by NAVEEN D Date: 2025.05.16 (D. NAVEEN) 19:41:18 IST Reason: (VEENA RANI NAGPAL) COURT MASTER (SH) COURT MASTER (NSH)