Supreme Court - Daily Orders
Muniraju Gowda P. M. vs Munirathna on 13 October, 2020
Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian
ITEM NO.1503 Court 1 (Video Conferencing) 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
Petition(s) for Special Leave to Appeal (C) No(s). 6787-6788/2020
(Arising out of impugned final judgment and order dated 20-03-2020
in IA No. 1/2020 20-03-2020 in IA No. 4/2019 passed by the High
Court Of Karnataka At Bengaluru)
MUNIRAJU GOWDA P. M. Petitioner(s)
VERSUS
MUNIRATHNA & ORS. Respondent(s)
Date : 13-10-2020 These petitions were called on for pronouncement of order today.
CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.S. BOPANNA HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN For Petitioner(s) Mr. Shailesh Madiyal, AOR Mr. Sudhanshu Prakash, Adv.
Mr. Sarthak Bhardwaj, Adv.
For Respondent(s) Mr. Shyam Divan, Sr. Adv.
Mr. Hemanth Raj, Adv.
Mr. Darpan KM, Adv.
Ms. Amrita Sharma, Adv.
Mr. Hetu Arora Sethi, AOR Mr. Sanddep Patil, Adv.
Mr. L. Vijayakumar, Adv.
Ms. Prerna Singh, Adv.
Mr. Guntur Pramod Kumar, AOR Hon’ble Mr. Justice V. Ramasubramanian pronounced the non-
reportable order of the Bench consisting of Hon’ble the Chief Justice of India, Hon’ble Mr. Justice A.S. Bopanna and His Signature Not Verified Lordship.
Digitally signed by Rachna Date: 2020.10.13 15:50:23 IST Reason:The order of the High Court does not call for any interference. Hence, these Special Leave Petitions are dismissed 2 in terms of the signed non-reportable order. No costs.
Pending application(s), if any, stands disposed of accordingly.
(GULSHAN KUMAR ARORA) (INDU KUMARI POKHRIYAL) COURT MASTER ASSISTANT REGISTRAR (Signed order is placed on the file)