Supreme Court - Daily Orders
Puttamma vs Dy. Commissioner Shimoga District ... on 30 July, 2014
0 ITEM NO.35 COURT NO.9 SECTION IVA
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)......CC NO(S).
11242/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 08/01/2014
IN WA NO. 436/2010 AND DATED 01/03/2014 IN RP NO. 146/2014 PASSED
BY THE HIGH COURT OF KARNATAKA AT BANGALORE)
PUTTAMMA AND ORS Petitioner(s)
VERSUS
DY. COMMISSIONER SHIMOGA DISTRICT SHIMOGA
AND ORS Respondent(s)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 30/07/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Ms. Kiran Suri, Sr. Adv.
Mr. S.J. Amith, Adv.
Ms. Ritika Gambhir, Adv.
Dr. (Mrs.) Vipin Gupta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for interference. The Special Leave Petitions are dismissed. [VINOD LAKHINA] [SNEH LATA SHARMA] Signature Not Verified Digitally signed by Vinod Lakhina Date: 2014.08.02 COURT MASTER COURT MASTER 10:34:57 IST Reason: