Supreme Court - Daily Orders
B. Ankamma Rao vs V. Muniraju on 2 February, 2024
Author: Vikram Nath
Bench: Vikram Nath
1
ITEM NO.12 COURT NO.8 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). 2385-2386/2024
(Arising out of impugned final judgment and order dated 13-12-2023
in MFA No. 7475/2023 13-12-2023 in MFA No. 7670/2023 passed by the
High Court Of Karnataka At Bengaluru)
B. ANKAMMA RAO Petitioner(s)
VERSUS
V. MUNIRAJU & ORS. Respondent(s)
(FOR ADMISSION and IA No.21583/2024-EXEMPTION FROM FILING O.T. )
Date : 02-02-2024 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
For Petitioner(s) Mr. C. K. Nandakumar, Sr. Adv.
Ms. Lekha Chandrasekhar, Adv.
Ms. Shagun Baid, Adv.
Ms. Aanchal Tikmani, AOR
For Respondent(s) Mr. Atmaram Nadkarni, Sr. Adv.
Mr. Nishanth Patil, AOR.
Mr. Mv Mukunda, Adv.
Mr. Ayush P Shah, Adv.
Mr. Vignesh Adithiya S, Adv.
*Mr. Siddhartha Dave, Sr. Adv.
Mr. Sahil Bhalaik, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner seeks permission to withdraw these petitions with Signature Not Verified liberty to the petitioner to approach the High Court by Digitally signed by Neetu Khajuria Date: 2024.02.03 11:10:08 IST Reason: way of review petition as according to learned counsel for the petitioner the High Court has fell in error in recording that defendant nos. 1 and 2 had not been 2 served and had not appeared, whereas the fact is that defendant nos. 1 and 2 were already represented by counsel through caveat. If such an application for review is filed, the same may be decided on its own merits.
The special leave petitions are dismissed as withdrawn with liberty as prayed.
(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER