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Sri Dundappa vs Hussainsab Dastageersaheb Pinjer@ ... on 17 August, 2015

Bench: Dipak Misra, Prafulla C. Pant

  ITEM NO.32                                COURT NO.5                 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.22280/2015

  (Arising out of impugned final judgment and order dated 09/02/2015
  in RSA No. 5259/2010 passed by the High Court of Karnataka Circuit
  Bench at Dharwad)


  SRI DUNDAPPA                                                           Petitioner(s)

                                                   VERSUS

  HUSSAINSAB DASTAGEERSAHEB PINJER@ NADAF & ORS                          Respondent(s)

  (With interim relief and office report)


  Date : 17/08/2015 This petition was called on for hearing today.


  CORAM :
                                 HON'BLE MR. JUSTICE DIPAK MISRA
                                 HON'BLE MR. JUSTICE PRAFULLA C. PANT


  For Petitioner(s)                   Mr. Anand Sanjay M. Nuli, Adv.
                                      Mr. Dharam Singh, Adv.
                                      for M/s. Nuli & Nuli

  For Respondent(s)                   Mr. C.B. Gururaj, Adv.
                                      Mr. Manjunath Meled, Adv.
                                      Mr. Anil Kumar, AOR


                             UPON hearing the counsel the Court made the following
                                                O R D E R

In course of hearing a suggestion was given to the petitioner to take instructions to pay Rs.3 lacs to the respondent-plaintiff, who has entered caveat.

                              (Chetan Kumar)                      (H.S. Parasher)
                               Court Master                         Court Master