Supreme Court - Daily Orders
Ravi Shivappa Padasalagi @ Savadi vs Iranna Kadadi on 10 October, 2022
Author: Chief Justice
Bench: Chief Justice, S. Ravindra Bhat
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5002 OF 2021
RAVI SHIVAPPA PADASALAGI @ SAVADI APPELLANT(S)
VERSUS
IRANNA KADADI & ANR. RESPONDENT(S)
O R D E R
This appeal is directed against the Judgment dated 18.02.2021 passed by the High Court of Karnataka at Bengaluru in Election Petition No.1 of 2021.
Having considered the judgment under challenge, including paragraph Nos. 15 to 18, and having heard the learned counsel for the appellant, we see no reason to entertain this appeal. Though, this is a statutory appeal, it being completely merit-less, it is hereby dismissed.
Pending applications, if any, stand disposed of.
....................,CJI. (UDAY UMESH LALIT) Signature Not Verified Digitally signed by DEEPAK SINGH ....................,J.
(S. RAVINDRA BHAT) Date: 2022.10.12 10:52:07 IST Reason:
NEW DELHI;
OCTOBER 10, 2022.
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ITEM NO.24 COURT NO.1 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
Civil Appeal No(s). 5002/2021
RAVI SHIVAPPA PADASALAGI @ SAVADI Appellant(s)
VERSUS
IRANNA KADADI & ANR. Respondent(s)
(FOR ADMISSION and IA No.106587/2021-EX-PARTE STAY and IA No.106589/2021-EXEMPTION FROM FILING AFFIDAVIT ) Date : 10-10-2022 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE S. RAVINDRA BHAT For Appellant(s) Mr. Chaitanya, SG Mr. Abhinav Shrivastava, AOR Mr. Rahul Gupta, Adv.
Mr. Shivang Rawat, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
Pending applications also stand disposed of. (NEETU KHAJURIA) (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS COURT MASTER (Signed order is placed on the file.)