Supreme Court - Daily Orders
Managing Director C.N.N. vs D. Manjunath (Dead) Thr. Lrs. & Ors., ... on 10 August, 2015
Bench: T.S. Thakur, V. Gopala Gowda, R. Banumathi
1
ITEM NO.23 COURT NO.2 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)......CC No(s).
13917-13920/2015
(Arising out of impugned final judgment and order dated 08/12/2014
in WA No. 6759/2013,08/12/2014 in WA No. 6755/2013,08/12/2014 in WA
No. 6761/2013,08/12/2014 in WA No. 6760/2013 passed by the High
Court Of Karnataka At Bangalore)
MANAGING DIRECTOR C.N.N. AND ANR. Petitioner(s)
VERSUS
D. MANJUNATH AND ORS. ETC. ETC. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 10/08/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Ms. Hetu Arora, Sr. Adv.
Mr. Lalit Mahim, Adv.
Mr. Darpan K.M., Adv.
Mr. Naveen R. Nath,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Learned counsel for the petitioner seeks some more time to verify whether this Court has dealt with any other similar Signature Not Verified Digitally signed by Shashi Sareen Date: 2015.08.12 matter apart from Jayamma case reported in 2013 (7) SCC 554. 08:51:30 IST Reason:
In Jayamma's case (supra) this Court had in almost similar circumstances directed payment of compensation to the 2 affected house owners @ Rs. 1,00,000/- each towards damages on account of dampness etc. On the analogy of the said order we direct the petitioners to deposit an amount of Rs. 1,00,000/- for each one of the writ petitioners before the High Court on a provisional basis subject to further directions of this Court. The deposit shall be made within four weeks. In case the deposit is made, the contempt proceedings pending before the High Court shall remain stayed pending further orders.
(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master