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Supreme Court - Daily Orders

B.K. Jayamma vs B.K. Ramaiah on 1 December, 2023

Author: J.K. Maheshwari

Bench: J.K. Maheshwari

                                                     1

     ITEM NO.42                              COURT NO.11                 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).   19885/2021

     (Arising out of impugned final judgment and order dated 23-07-2021
     in RFA No. 564/2019 passed by the High Court Of Karnataka At
     Bengaluru)

     B.K. JAYAMMA & ANR.                                                 Petitioner(s)

                                                    VERSUS

     B.K. RAMAIAH & ORS.                                                 Respondent(s)

     IA No. 23808/2023 - APPLICATION FOR VACATION OF INTERIM ORDER
     IA No. 157372/2021 - EXEMPTION FROM FILING O.T.
     IA No. 31620/2023 - VACATING STAY

     Date : 01-12-2023 This matter was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE J.K. MAHESHWARI
                             HON'BLE MR. JUSTICE K.V. VISWANATHAN

     For Petitioner(s)                 Col. R. Balasubramanian, Sr. Adv.
                                       Mrs. T S Shanthi, Adv.
                                       Mr. Sanjeev Kumar, Adv.
                                        Mr. Narendra Kumar, AOR

     For Respondent(s)                 Mr. Anand Varma, AOR

                                       Mr. Vipin Nair, AOR
                                       Mr. Sughosh Subramanyam, Adv.
                                       Mr. Shashank Chaturvedi, Adv.

                                       Mr. Anand Sanjay M Nuli, Adv.
                                       Mr. Dharm Singh, Adv.
                                       Mr. Shiva Swaroop, Adv.
                                        M/S. Nuli & Nuli, AOR

                                       Mr. Nishant Verma, AOR
                                       Mr. Amit J, Adv.

                           UPON hearing the counsel the Court made the following
Signature Not Verified
                                             O R D E R

Digitally signed by Jayant Kumar Arora Date: 2023.12.02 12:47:36 IST Reason: Perused the letter circulated by learned counsel for Respondent No. 2 seeking adjournment due to personal difficulty.

2

Looking to the facts of the case, we grant leave and post the appeal for hearing in the month of April, 2024.

In the meantime, the parties shall file brief note of submissions and shall complete the pleadings.

(JAYANT KUMAR ARORA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER