Supreme Court - Daily Orders
Vasudeva Simha G vs Velu B. Pethi on 18 August, 2023
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
1
ITEM NO.20 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 21942/2023
(Arising out of impugned final judgment and order dated 09-03-2023
in MFA No. 1491/2023 passed by the High Court Of Karnataka At
Bengaluru)
VASUDEVA SIMHA G Petitioner(s)
VERSUS
VELU B. PETHI & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.156611/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.156608/2023-CONDONATION OF
DELAY IN REFILING / CURING THE DEFECTS)
Date : 18-08-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) Mr. P Vishwanath Shetty, Sr. Adv.
Mr. D. K. Devesh, AOR
Ms. Snehal Uday Kanzarkar, Adv.
Mr. Shailja Nanda Mishra, Adv.
Mr. Upendra Pratap Singh, Adv.
Mr. Harsh Singh Rawat, Adv.
Mr. Suprabh Kumar Roshan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
In the peculiar facts and circumstances of the case, we find no ground to interfere with the impugned order passed by the High Court.
Signature Not Verified
The Special Leave Petition is, accordingly, dismissed. Digitally signed by Jayant Kumar Arora Date: 2023.08.18 17:03:49 IST Reason: However, the petitioner is at liberty to approach the High Court seeking appropriate direction for expeditious disposal of the suit.
2Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER