Supreme Court - Daily Orders
Karnataka Rural Infrastructure ... vs T.P Nataraja on 15 September, 2021
Bench: M.R. Shah, A.S. Bopanna
ITEM NO.3 Court 13 (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). 2368/2020
(Arising out of impugned final judgment and order dated 11-03-2019
in RFA No. 1674/2013 passed by the High Court Of Karnataka At
Bengaluru)
KARNATAKA RURAL INFRASTRUCTURE DEVELOPMENT LIMITED Petitioner(s)
VERSUS
T.P NATARAJA & ORS. Respondent(s)
IA No. 27319/2021 - APPROPRIATE ORDERS/DIRECTIONS
IA No. 33443/2021 - EARLY HEARING APPLICATION
IA No. 27312/2021 - PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS)
WITH
SLP(C) No. 1062/2020 (IV-A)
(IA FOR EXEMPTION FROM FILING O.T. ON IA 7398/2020
FOR APPROPRIATE ORDERS/DIRECTIONS ON IA 58085/2020
FOR EARLY HEARING APPLICATION ON IA 58088/2020
FOR EXEMPTION FROM PAYING COURT FEE ON IA 65148/2020
Date : 15-09-2021 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Gurudas S. Kannur, Sr. Adv.
Mr. Chinmay Deshpande, Adv.
Mr. Anirudh Sanganeria, AOR
For Respondent(s) Mr. Ashok Bannidinni, AOR
Mr. V. N. Raghupathy, AOR
Mr. Md. Apzal Ansari, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Gurudas S. Kannur, learned Senior Counsel appearing for the petitioner(s) and Mr. Ashok Bannidinni, learned counsel appearing for the respondent(s).
Signature Not VerifiedLeave granted.
Digitally signed by R Natarajan Date: 2021.09.15Arguments concluded.
17:03:20 IST Reason:
Order reserved.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER