Supreme Court - Daily Orders
M. Thippaiah vs Siddaiah on 24 July, 2024
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ITEM NO.1724 COURT NO.17 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 for Special Leave to Appeal (C) No. 26010/2015
M. THIPPAIAH Petitioner(s)
VERSUS
SIDDAIAH . & ORS. Respondent(s)
Date : 24-07-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PRASANNA BHALACHANDRA VARALE
[IN CHAMBERS]
For Petitioner(s)
For Respondent(s) Mr. Mahesh Thakur, AOR
Ms. Anusha R., Adv.
UPON hearing the counsel the Court made the following
O R D E R
As per the office report, the service of notice of alternative arrangement is not complete n the sole petitioner and the reason assigned is “addressee absent-intimation served”.
Learned counsel for the respondent No.1 submits that the petitioner is purposely avoiding the service of notice and there is an interim order passed in favour of the petitioner. Learned counsel for the respondent No.1 further submits that an Signature Not Verified execution proceeding of FDP No. 163 of 2011 is Digitally signed by SNEHA DAS Date: 2024.07.29 10:26:33 IST Reason: pending before the Court of XVIII Additional City Civil & Sessions Judge-CCH-10, Bengaluru and in this proceeding, the petitioner is being represented by 2 the counsel of his choice.
As such, notice of alternative arrangement be served through the said Court on the petitioner.
List after four weeks.
(SNEHA DAS) (DIVYA BABBAR) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)