Supreme Court - Daily Orders
Susheelamma vs K. Annpoorna Prasad . on 21 September, 2015
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.12 COURT NO.3 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).21115/2015
(Arising out of impugned final judgment and order dated 17/03/2015
in RFA No.215/2015 passed by the High Court Of Karnataka At
Bangalore)
SUSHEELAMMA AND ORS. Petitioner(s)
VERSUS
K. ANNPOORNA PRASAD AND ORS. Respondent(s)
Date : 21/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Rajesh Mahale,Adv.
For Respondent(s) Mr. N.K. Verma, Adv.
For Ms. Anjana Chandrsekar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We do not find any merit in the petition. The special leave petition is, accordingly, dismissed.
The trial court shall expedite the trial and the learned counsel appearing for the parties have assured this court that their counterparts appearing before the trial court shall extend their cooperation to the Court, so that the trial can be concluded at an early date.
(Sarita Purohit) (Sneh Bala Mehra)
Court Master Assistant Registrar
Signature Not Verified
Digitally signed by
Sarita Purohit
Date: 2015.09.24
16:45:38 IST
Reason: