Supreme Court - Daily Orders
Syed Zahid Ali vs M/S. Ganapthi Vishnu Lakshmi Bramma ... on 20 October, 2021
Bench: K.M. Joseph, Pamidighantam Sri Narasimha
ITEM NO.20 Court 10 (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. 16053/2021
(Arising out of impugned final judgment and order dated 07-09-2021
in IA No. 1/2021 in COMAP No. 83/2021 passed by the High Court of
Karnataka at Bengaluru)
SYED ZAHID ALI Petitioner(s)
VERSUS
M/S. GANAPTHI VISHNU LAKSHMI BRAMMA
SARASWATHI ENTERPRISES & ANR. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 20-10-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s)
Mr. Anand Sanjay M. Nuli, Adv.
Mr. M. D. Raghunath, Adv.
Mr. Suraj Kaushik, Adv.
Mr. Agam Sharma, Adv.
Mr. Dharm Singh, Adv.
Ms. Nandini Pandey, Adv.
M/s. Nuli & Nuli, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks permission to withdraw the special leave petition with liberty to seek modification of the impugned order. The special leave petition is dismissed as withdrawn with liberty as aforesaid.
Signature Not Verified Digitally signed by Nidhi Ahuja Date: 2021.10.21 16:57:49 IST Reason: (NIDHI AHUJA) (RENU KAPOOR)
AR-cum-PS BRANCH OFFICER