Supreme Court - Daily Orders
Basavaraja Erappa Kammar @ Badiger vs Land Tribunal Koppal . on 12 April, 2017
Author: Arun Mishra
Bench: Arun Mishra
ITEM NO.46 COURT NO.11 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) Diary No(s).34711/2016
(Arising out of impugned final judgment and order dated 28/03/2016
in WA No.100539/2015 passed by the High Court of Karnataka Circuit
Bench at Dharwad)
BASAVARAJA ERAPPA KAMMAR @ BADIGER Petitioner(s)
VERSUS
LAND TRIBUNAL KOPPAL AND ORS. Respondent(s)
(office report on default)
Date : 12/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
[IN CHAMBER]
For Petitioner(s)
Mr.Chinmay Deshpande, Adv.
Mr.Anirudh Sanganeria, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner is granted four weeks' time to cure the defects as pointed out by the Registry, failing which the special leave petition shall stand dismissed without further reference to the court.
(Ashok Raj Singh) (Shakti Prakash Sharma)
Court Master Court Master
Signature Not Verified
Digitally signed by
ASHOK RAJ SINGH
Date: 2017.04.13
10:08:20 IST
Reason: