Supreme Court - Daily Orders
Poornaprajna House Building ... vs Sri M Srinivasa And Ors on 30 October, 2023
Bench: Surya Kant, Dipankar Datta
ITEM NO.13 COURT NO.5 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).23842-23844/2023
(Arising out of impugned final judgment and order dated 11-07-2023
in WA No.894/2019 11-07-2023 in WA No. 896/2019 11-07-2023 in WA
No. 897/2019 passed by the High Court Of Karnataka At Bengaluru)
POORNAPRAJNA HOUSE BUILDING CO-OPERATIVE
SOCIETY LTD., REP. BY ITS CEO SRI L. NANJAPPA Petitioner(s)
VERSUS
SRI M SRINIVASA & ORS. Respondent(s)
(FOR ADMISSION and IA No.218870/2023-EXEMPTION FROM FILING O.T. )
Date : 30-10-2023 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Mr. Yatindra Singh, Sr. Adv.
Mr. Anand Sanjay M Nuli, Adv.
Mr. K R Krishnamurthy, Adv.
Mr. Rakshit R Shresty, Adv.
Ms. Akhila Wali, Adv.
M/s. Nuli & Nuli, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Learned senior counsel on behalf of the petitioner-Society seeks and is permitted to withdraw these special leave petitions with liberty to file a review petition before the Division Bench of the High Court.
2. It goes without saying that the petitioner shall be entitled to raise all the contentions in the review petition, which shall be considered in accordance with law.
3. The special leave petitions are dismissed as withdrawn with liberty as aforesaid.
Signature Not Verified(ARJUN BISHT) Digitally signed by ARJUN BISHT (PREETHI T.C.) COURT MASTER (SH) Date: 2023.10.30 17:15:08 IST Reason:
COURT MASTER (NSH)