Supreme Court - Daily Orders
Gangawwa vs Laxmibai on 19 August, 2014
f ITEM NO.17 COURT NO.2 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 for Special Leave to Appeal (C)......of 2014
CC No. 11876/2014
(Arising out of impugned final judgment and order dated
20/01/2014 in RFA No. 3058/2010 passed by the High Court Of
Karnataka Circuit Bench At Dharwad)
GANGAWWA W/O BASAPPA MALALI Petitioner(s)
VERSUS
LAXMIBAI AND ORS Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date :19/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Sharanagouda N. Patil, Adv.
for M/s S-legal Associates ,Adv.
For Respondent(s) Mr. H. Chandra Sekhar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Notice.
In the meantime, Final Decree Proceedings, FDP No. 2 of 2012, before IInd Addl. Senior Civil Court, Gokak shall remain stayed till the disposal of the special leave petition.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2014.08.19 16:54:52 IST Reason: