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Supreme Court - Daily Orders

K.R. Suresh vs R. Poornima on 20 March, 2023

Bench: Sanjay Kishan Kaul, Aravind Kumar

                                                     1


     ITEM NO.11                             COURT NO.2                 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). 6113/2023

     (Arising out of impugned final judgment and order dated 05-08-2021
     in RFA No. 386/2013 (SP)passed by the High Court Of Karnataka At
     Bengaluru)


     K.R. SURESH                                                        Petitioner(s)

                                         VERSUS

     R. POORNIMA & ORS.                                                 Respondent(s)

     (FOR ADMISSION and I.R. and IA No.49323/2023-CONDONATION OF DELAY
     IN FILING and IA No.49322/2023-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT and IA No.49321/2023-EXEMPTION FROM FILING O.T.)


     Date : 20-03-2023 This petition was called on for hearing today.


     CORAM :
                            HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                            HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
                            HON'BLE MR. JUSTICE ARAVIND KUMAR


     For Petitioner(s)                 Mr. Anand Sanjay M Nuli, Adv.
                                       Ms. Nandini Pandey, Adv.
                                       Ms. Akhila Wali, Adv.
                                       Mr. Suraj Kaushik, Adv.
                                       Mr. Agam Sharma, Adv.
                                       For M/S. Nuli & Nuli, AOR

     For Respondent(s)

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

Delay condoned.

Applications for exemption from filing C/C 18:04:52 IST Reason:

of the impugned judgment and from filing O.T. are  2 allowed.

Issue notice at present limited to the issue of refund of the enhanced amount, returnable in six weeks.

[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)