Supreme Court - Daily Orders
Prakash vs Phulavati on 6 January, 2021
Bench: A.M. Khanwilkar, Krishna Murari
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ITEM NO.4 Court 4 (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). 5629/2020
(Arising out of impugned final judgment and order dated 11-11-2019
in RFA No. 743/2007 passed by the High Court Of Karnataka Circuit
Bench At Dharwad)
PRAKASH & ORS. Petitioner(s)
VERSUS
PHULAVATI & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.54376/2020-EXEMPTION FROM FILING
O.T. and IA No.54379/2020-EXEMPTION FROM FILING AFFIDAVIT and IA
No.54377/2020-EXEMPTION FROM FILING PAPER BOOKS and IA
No.54375/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 54379/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 54376/2020 - EXEMPTION FROM FILING O.T.
IA No. 54377/2020 - EXEMPTION FROM FILING PAPER BOOKS
IA No. 54375/2020 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP(C) No. 5904/2020 (IV-A)
( IA No.42060/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 42060/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 06-01-2021 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE KRISHNA MURARI For Petitioner(s) Mr. S. N. Bhat, AOR For Respondent(s) Signature Not Verified Mr. Shashibhushan P. Adgaonkar, AOR Digitally signed by DEEPAK SINGH Date: 2021.01.06 16:47:30 IST Reason: UPON hearing the counsel the Court made the following O R D E R 2 We dispose of these Special Leave Petitions with liberty to the petitioners to approach the High Court by way of Review Petition as the principal grievance before us is that the High Court has mixed up relevant facts to come to conclusion and to rivers the finding of fact recorded by the Trial Court in that regard. Without expressing any opinion on the merits of this contention as aforesaid, we are disposing of these Special Leave Petitions with liberty to approach the High Court by way of Review Petition and If the Review Petition is decided against the petitioners, it will be open to the petitioners to challenge the said decision as well as the impugned judgment by way of Special Leave petition before this Court.
Review Petition, if filed, within four weeks from today, the High Court may entertain the same despite the delay in filing the same in terms of this order. All contentions available to the parties are left open.
Needles to observe that considering the fact that the parties are senior citizens, the Review Petition be decided expeditiously.
Pending applications, if any, stand disposed of. 3
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)