Supreme Court - Daily Orders
Rail Land Development Authority vs M/S Yantti Buildcon Pvt Ltd on 9 May, 2014
ÀITEM NO.41 COURT NO.12 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 (Civil)
No(s).12351-12352/2014
(From the judgement and order dated 22/01/2014 in MFA
No.595/2014 dated 06/02/2014 in MFA No.595/2014 of The HIGH COURT
OF KARNATAKA AT BANGALORE)
RAIL LAND DEVELOPMENT AUTHORITY Petitioner(s)
VERSUS
M/S YANTTI BUILDCON PVT LTD Respondent(s)
(With prayer for interim relief and office report)
Date: 09/05/2014 These Petitions were called on for hearing
today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON’BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. Amit Kumar,Adv.
Mr. Ankit Rasgarhia,Adv.
Mr. Avijit Manitripathi,Adv.
Ms. Rekha Bakshi,Adv.
For Respondent(s) Mr. Basava Prabhu S. Patil,Sr.Adv.
Mr. B. Subrahmanya Prasad,Adv.
Mr. Anirudh Sanganeria,Adv.
Mr. Nandish Patil,Adv.
UPON hearing counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order of the High Court. In fact this impugned interim order itself arose out of an interim order passed by the Trial Court.
1In the interest of justice and to put an end to the present controversy, we feel that the Trial Court can be directed to dispose of the interim application itself at an early date. Both, the counsel for the petitioner as well as the counsel for the caveator representing the respondent, agreed to the abovesaid course.
Therefore, these special leave petitions stand disposed of with a direction to the learned IV Additional City Civil & Sessions Judge, Mayohall Unit, Bengaluru to dispose of A.A. No.25001/2014 expeditiously, preferably within three months from the date of production of a copy of this order.
(Narendra Prasad) (Sharda Kapoor)
Court Master Court Master
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