Supreme Court - Daily Orders
G.R Buvaneshwari vs G.S Puttaraju on 25 November, 2016
Bench: N.V. Ramana, A.M. Khanwilkar
ITEM NO.1 COURT NO.12 SECTION IVA
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). 3005/2014
(Arising out of impugned final judgment and order dated 11/03/2013
in CP No. 151/2011 passed by the High Court Of Karnataka At
Bangalore)
G.R BUVANESHWARI Petitioner(s)
VERSUS
G.S PUTTARAJU Respondent(s)
(with interim relief and office report)
Date : 25/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Ms. Aishwarya Bhati,Adv.
Mr.Jaideep Singh, Adv.
Mr.Aditya Sharma, Adv.
Ms.Heena Khan, Adv.
Mr.Mehul Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner is permitted to serve the notice on the respondent through the Deputy Director, Pre-University Education, Ramanagara District, Ramanagara, Karnataka.
List the matter after service is complete.
(G.V.RAMANA) (S.S.R.KRISHNA) Signature Not Verified AR-CUM-PS ASSTT.REGISTRAR Digitally signed by NEELAM GULATI Date: 2016.11.26 04:24:36 TLT Reason: