Supreme Court - Daily Orders
Isaq Abbas Mulla (D) By Lrs. vs Mohammed Hussain Gajabar Mulla . on 5 October, 2015
\232 ITEM NO.26 COURT NO.14 SECTION I
VA
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)......CC N
o(s).
18018/2015
(Arising out of impugned final judgment and order dated 17/08/2009
in WA No. 6006/2000 passed by the High Court Of Karnataka Circuit
Bench At Dharwad)
ISAQ ABBAS MULLA (D) BY LRS. Petitioner(s)
VERSUS
MOHAMMED HUSSAIN GAJABAR MULLA & ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 05/10/2015 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. SIKRI
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. H. Chandra Sekhar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned in filing the application for bringin g the Legal representative(s) of the deceased petitioner on record.
Substitution application is allowed. The Special Leave Petition is dismissed on the ground of delay as well as on merits.
(Ashwani Thakur) (Renu Diwan)
Signature Not Verified
COURT MASTER COURT MASTER
Digitally signed by
ASHWANI KUMAR
Date: 2015.10.05
17:30:21 IST
Reason: