Supreme Court - Daily Orders
Shivamma (Dead) By Lrs. vs Karnataka Housing Board on 24 August, 2022
ITEM NO.5 REGISTRAR COURT. 2 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
BEFORE THE REGISTRAR SH. S.P.S. LALER
IA 29196/2021, in Petition(s) for Special Leave to Appeal (C)
No(s). 10704/2019
SHIVAMMA (DEAD) BY LRS. Petitioner(s)
VERSUS
KARNATAKA HOUSING BOARD & ORS. Respondent(s)
(Withdrawal of unregistered IA for dismissal of Petition (I.A. No.
29196/2021)
IA No. 29196/2021 - DISMISSING THE CASE)
Date : 24-08-2022 These matters were called on for hearing today.
For Petitioner(s)
Mr. Akshat Shrivastava, AOR
Mr. Vinod Prasad, Adv.
For Respondent(s)
Mr. E. C. Vidya Sagar, AOR
Mr. Vinayak Mohan, Adv.
Mr. Shubhranshu Padhi, AOR
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Mr. E. C. Vidyasagar, Advocate has filed a letter for withdrawal of the application for dismissal of the petition as the same has become infructuous. Same is permitted to be withdrawn.
Two weeks time, as a last chance, is granted to the learned counsel for the petitioner, to file affidavit along with proof of service of notice, already issued to respondent no. 3.
In case of non-compliance, process the matter for listing before the Hon’ble Judge-in-Chambers for further directions.
Signature Not Verified Digitally signed by PRIYANKA MALIK Date: 2022.08.29 S.P.S. LALER 15:39:47 IST Reason: Registrar pm