Supreme Court - Daily Orders
Chikka Venkatamma Since Dead By Lrs vs R Nagaraja Since Deceased By Lrs on 3 February, 2023
Bench: Bela M. Trivedi, Pamidighantam Sri Narasimha
ITEM NO.25 COURT NO.13 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.583/2023
(Arising out of impugned final judgment and order dated 24-05-2022
in RP No.458/2017 and dated 20-03-2017 in RSA No.1244/2004 passed
by the High Court of Karnataka at Bengaluru)
CHIKKA VENKATAMMA SINCE DEAD BY LR Petitioner(s)
VERSUS
R NAGARAJA SINCE DECEASED BY LRS & ORS. Respondent(s)
(IA No.10242/2023-CONDONATION OF DELAY IN FILING and IA
No.10240/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 03-02-2023 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE BELA M. TRIVEDI
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Mr. Abhinav Shrivastava, AOR
Mr. R.P. Singh, Adv.
Mr. Rahul Gupta, Adv.
Mrs. Sidharth Sarthi, aDv.
Ms. Radhika Jalan, adv.
Mr. Shivang Rawat, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having regard to the facts and circumstances of the case, we are not inclined to interfere with the impugned order and hence, the special leave petition is dismissed.
Pending application(s), if any, shall stand disposed of.
(NEHA GUPTA) (BEENA JOLLY)
SENIOR PERSONAL ASSISTANT
Signature Not Verified
COURT MASTER (NSH)
Digitally signed by
BABITA PANDEY
Date: 2023.02.04
12:35:47 IST
Reason: