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Supreme Court - Daily Orders

Gopal Chinayya Shetty vs Sanjay Brijkishorlal Nirupam . on 12 April, 2017

     ITEM NO.37                          REGISTRAR COURT. 1              SECTION XVII

                                   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 MR. RAJESH KUMAR GOEL

     Petition(s) for Special Leave to Appeal (C) No(s).                 25782/2016

     GOPAL CHINAYYA SHETTY                                              Petitioner(s)

                                                    VERSUS

     SANJAY BRIJKISHORLAL NIRUPAM AND ORS.              Respondent(s)
     (with appln. (s) for deletion of the name of respondent and
     exemption from filing c/c of the impugned judgment and substituted
     service and interim relief and office report)


     Date : 12/04/2017 This petition was called on for hearing today.

     For Petitioner(s)
                                         Mr. Nirnimesh Dube,Adv.


     For Respondent(s)
                                        Mr. Nishant Kumar, Adv.
                                        Mr. Yoginder Handoo,Adv.



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

Respondent No.1 has already filed the counter affidavit.

None appears for respondent Nos.2 to 7, 9 to 15, 17, 18 and 20 to 22, despite due service.

Application for substituted service of respondent Nos.8 and 16 is allowed. Notice be issued accordingly.

Application for deletion of respondent No.19 be processed for listing before the Hon'ble Judge in Chambers.

Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2017.04.13

List again on 6.7.2017.

16:49:57 IST Reason:

(RAJESH KUMAR GOEL) Registrar