Supreme Court - Daily Orders
Gretta Asha D Silva vs Joyce Serverline Rego on 6 September, 2023
Bench: Aniruddha Bose, Bela M. Trivedi
1
ITEM NO.59 COURT NO.6 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
SPECIAL LEAVE PETITION (CIVIL)…………………... Diary No. 33399/2022
(Arising out of impugned final judgment and order dated 25-04-2019
in RFA No. 1550/2011 and 24-06-2022 in RP No. 238/2019 passed by
the High Court Of Karnataka At Bengaluru)
GRETTA ASHA D SILVA Petitioner(s)
VERSUS
JOYCE SERVERLINE REGO Respondent(s)
(IA No. 196175/2022 - CONDONATION OF DELAY IN FILING; IA No.
29747/2023 - CONDONATION OF DELAY IN FILING THE SPARE COPIES; IA
No. 196177/2022 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS; IA No. 196185/2022 - EX-PARTE STAY and IA No. 196188/2022
- EXEMPTION FROM FILING O.T.)
Date : 06-09-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Pradeep Rai, Sr. Adv.
M/S R And R Law Associates, AOR
Mrs. Rajshree Rai, Adv.
Mr. Vinay Kumar Rai, Adv.
Mr. Karan Singh Choudhary, Adv.
Mr. Arnav Mittal, Adv.
Ms. Banshika Garg, Adv.
Mr. Aakash Goswami, Adv.
Mr. Utkarsh Rai, Adv.
For Respondent(s) Mr. Sahil Bhalaik, AOR
Mr. Tushar Giri, Adv.
Mr. Siddharth Anil Khanna, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Delay condoned.
Digitally signed by SNEHA DAS Date: 2023.09.06 16:25:55 IST Reason:Heard learned counsel for the parties.
We do not find any reason to interfere with the 2 orders impugned in these petitions.
The special leave petitions are, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
(SNEHA DAS) (VIDYA NEGI) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR