Supreme Court - Daily Orders
Lokamani . vs Mahadevamma . on 9 December, 2016
Bench: R.K. Agrawal, R. Banumathi
ITEM NO.1 COURT NO.11 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) No(s). 684/2016
(Arising out of impugned final judgment and order dated 07/09/2015
in RFA No. 58/2014 passed by the High Court of Karnataka at
Bangalore)
LOKAMANI & ORS. Petitioner(s)
VERSUS
MAHADEVAMMA & ORS. Respondent(s)
(With interim relief and office report)
I.A.No.1(Appln. for substituted service)
Date : 09/12/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Shanth Kumar V.Mahale,Adv.
Mr. Amith J.,Adv.
Mr. Rajesh Mahale,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Interlocutory Application No.1-for substituted service is allowed.
Let the unserved respondent Nos.1,2,4,5 and 8 be served by publication in Deccan Herald (English) and Vijaya Karnataka (Kannada).
Four weeks' time is granted for filing proof of publication.
Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2016.12.10 12:01:14 IST Reason: (Anita Malhotra) (Saroj Kumari Gaur) Court Master Court Master