Supreme Court - Daily Orders
Navaneetha Lokesh Puthran vs M. Suryanarayana Kalkura on 19 July, 2019
Bench: Sanjay Kishan Kaul, K.M. Joseph
ITEM NO.26 COURT NO.13 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). 16248/2019
(Arising out of impugned final judgment and order dated 06-06-2019
in WP No. 8377/2019 passed by the High Court Of Karnataka At
Bengaluru)
NAVANEETHA LOKESH PUTHRAN Petitioner(s)
VERSUS
M. SURYANARAYANA KALKURA & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 19-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. R. Basant, Sr. Adv.
Mr. U.A. Rana, Adv.
Mr. Himanshu Mehta, Adv.
M/S. Gagrat And Co, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel for the petitioner (original plaintiff/vendee) submits that prayers a & b in the plaint at page 52 were not pressed and decree is prayed for only qua prayers (ab) and damages and costs.
In that view of the matter, the relevant concession made before the trial be placed before this court.
Written statement filed by the respondents be also placed before us to substantiate the plea that actually neither the possession was handed over nor taken over.
Signature Not Verified Digitally signed by Needful be done within two weeks. NEELAM GULATI Date: 2019.07.20 12:19:32 ISTReason: List thereafter.
(NEELAM GULATI) (ANITA RANI AHUJA)
COURT MASTER (SH) COURT MASTER (NSH)