Supreme Court - Daily Orders
Madaiah Since Deceased By His Lr vs The State Of Karnataka on 22 September, 2023
Bench: B.R. Gavai, Pamidighantam Sri Narasimha, Prashant Kumar Mishra
ITEM NO.25 COURT NO.4 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). 19733/2023
(Arising out of impugned final judgment and order dated 31-01-2023
in WA No. 2437/2015 passed by the High Court of Karnataka at
Bengaluru)
MADAIAH SINCE DECEASED BY HIS LR Petitioner(s)
VERSUS
THE STATE OF KARNATAKA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.189602/2023-EXEMPTION FROM FILING
O.T. and IA No.189600/2023-CONDONATION OF DELAY IN REFILING/CURING
THE DEFECTS )
Date : 22-09-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
For Petitioner(s) Mr. Sharanagouda Patil, Adv.
Mrs. Supreeta Patil, Adv.
M/S. S-legal Associates, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. Issue notice.
3. Until further orders, parties are directed to maintain status quo as of today, with respect to the land in question.
(NARENDRA PRASAD) (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS Signature Not Verified COURT MASTER (NSH) Digitally signed by Narendra Prasad Date: 2023.09.23 12:59:45 IST Reason: