Supreme Court - Daily Orders
S.N. Subbareddy Alias ... vs C. Muniraju on 31 January, 2025
Author: Surya Kant
Bench: Surya Kant
ITEM NO.46 COURT NO.3 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).2594-2595/2025
[Arising out of impugned final judgment and order dated 22-11-2024
in IA No.2/2024 22-11-2024 in IA No.3/2024 passed by the High Court
of Karnataka at Bengaluru]
S.N. SUBBAREDDY ALIAS CHINNAKAYALAPALLI Petitioner(s)
VERSUS
C. MUNIRAJU & ORS. Respondent(s)
Date : 31-01-2025 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) :Mr. Amit Anand Tiwari, Sr. Adv.
Ms. Devyani Gupta, AOR
Ms. Tanvi Anand, Adv.
Ms. Arjoo Rawat, Adv.
For Respondent(s) :Ms. Nalina Mayegowda, Sr. Adv.
Ms. Anusha B Reddy, Adv.
Mr. Rishikesh M Kotturshettar, Adv.
Mr. Priyadarshi Banerjee, Adv.
Mr. Sujoy Chatterjee, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Having heard learned senior counsel for the parties, as the first respondent is on caveat, we are not inclined to interfere with the impugned order dated 22.11.2024 passed by the High Court of Karnataka, in terms whereof, the petitioner’s application under Order VII Rule 11 of the Code of Civil Procedure has been rejected.
2. However, the petitioner shall be entitled to raise all his contentions Signature Not Verified before the High Court-cum-Election Tribunal at an Digitally signed by ARJUN BISHT Date: 2025.01.31 appropriate stage and all such contentions shall be considered in 17:20:05 IST Reason:
accordance with law. 1
3. With liberty aforementioned, the special leave petitions are disposed of.
4. All pending pending applications, if any, also stand disposed of.
(ARJUN BISHT) (PREETHI T.C.)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR
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