Supreme Court - Daily Orders
Mazania Of Devalaya Of Mahalasa Of ... vs Madan @ Manjinath Padmanabh Bhat on 5 May, 2025
ITEM NO.39 REGISTRAR COURT SECTION IX
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 MS. SUJATA SINGH
Petition(s) for Special Leave to Appeal (C) No(s). 13474/2024
MAZANIA OF DEVALAYA OF MAHALASA OF MARDOL Petitioner(s)
VERSUS
MADAN @ MANJINATH PADMANABH BHAT & ORS. Respondent(s)
Date : 05-05-2025 This petition was called on for hearing today.
For Petitioner(s) :
Ms. Kritika, Adv.
Mr. Salvador Santosh Rebello, AOR
For Respondent(s) :
Mr. Guruprasad Naik, Adv.
Mr. Gajendra Singh Negi, Adv.
Mr. Dcosta Ivo Manuel Simon, AOR
UPON hearing the counsel the Court made the following
O R D E R
Respondent Nos.1 to 4 have filed counter affidavit. Ld. Counsel for the petitioner has not filed any application or document regarding settlement of matter between the parties, as was submitted on the last date of hearing. Today, more time has been sought. Two weeks’ time, as last opportunity, is granted to do the same.
List again on 20.5.2025.
Signature Not Verified Digitally signed by RUPAM DHAMIJA Date: 2025.05.05 SUJATA SINGH rd 17:07:31 IST Reason: Registrar