Supreme Court - Daily Orders
The Agricultural Produce Co-Operative ... vs N.K. Raju (Since Deceased) By Lrs on 4 March, 2022
Bench: K.M. Joseph, Hrishikesh Roy
ITEM NO.14 Court 10 (Video Conferencing) 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). 3233/2022
(Arising out of impugned final judgment and order dated 24-08-2021
in RSA No. 2479/2006 passed by the High Court Of Karnataka At
Bengaluru)
THE AGRICULTURAL PRODUCE
CO-OPERATIVE MARKETING SOCIETY LTD. Petitioner(s)
VERSUS
N. K. RAJU (SINCE DECEASED) BY LRS. & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.26547/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 04-03-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Anand Sanjay M Nuli, Adv.
Mr. Suraj Kaushik, Adv.
Agam Sharma, Adv.
Ms. Nandini Pandey, Adv.
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
The special leave petition stands dismissed. Pending application(s), if any, stands disposed of.
(JAGDISH KUMAR) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
JAGDISH KUMAR
Date: 2022.03.04
17:09:13 IST
Reason: