Supreme Court - Daily Orders
Sushma vs Nitin Ganapati Rangole on 22 April, 2022
ITEM NO.36 REGISTRAR COURT. 1 SECTION IV-A
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). 21172/2021
SUSHMA Petitioner(s)
VERSUS
NITIN GANAPATI RANGOLE & ORS. Respondent(s)
IA No. 28771/2022 - EXEMPTION FROM FILING O.T.
IA No. 28769/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP(C) No. 21248/2021 (IV-A)
IA No. 28677/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 337/2022 (IV-A)
IA No. 28687/2022 - EXEMPTION FROM FILING O.T.
IA No. 28686/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
SLP(C) No. 1023/2022 (IV-A)
IA No. 28728/2022 - EXEMPTION FROM FILING O.T.
IA No. 28726/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 22-04-2022 These matters were called on for hearing today.
For Petitioner(s)
Mr. Nitin S. Tambwekar, Adv.
Mr. Seshatalpa Sai Bandaru, AOR
Mr. Pankaj Kumar Singh, Adv.
For Respondent(s)
Mr. Raja Rajeshwaran. S., Adv.
Signature Not Verified
Mr. Rajeev Maheshwaranand Roy, AOR
Digitally signed by
Indu Marwah
Date: 2022.04.27
Mr. Harsh Choudhary, Ad.v
12:29:35 IST
Reason: Mr. Shivam Singh, Adv.
Mr. M.K. Singh, Adv.
Mr. Mukesh Kumar Singh, Adv.
Mr. Gopal Singh, AOR
contd…..
-2-
UPON hearing the counsel, the Court made the following
O R D E R
SLP(C) No. 1023/2022
Both the respondents have been duly served, however no one has entered appearance on their behalf. SLP(C) No. 21172/2021, SLP(C) No. 21248/2021 and SLP(C) No. 337/2022 Ld. counsel appearing for common respondent No.4 submits that they do not wish to file counter affidavit. Submissions are taken on record.
Respondent Nos.1, 3 and 5 in SLP(C) No. 21172/2021, respondent Nos.1 and 3 in SLP(C) No. 21248/2021 and SLP(C) No. 337/2022 have been duly served, however no one has entered appearance on their behalf.
The office report indicates that the defects notified in the application seeking permission to file additional documents as well as exemption from filing official translation have been cured and court fee has also been filed. The same be processed as per rules.
Ld. counsel appearing for common respondent No.2 prays for and is granted four weeks’ time, as final opportunity, for filing counter affidavit.
At the end of the period aforesaid, whether counter affidavit is filed or not, Registry to process the matters for listing before the Hon'ble Court, as per rules.
AVANI PAL SINGH Registrar