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Supreme Court - Daily Orders

Aashish Dominic Rego vs Arif Hussain Zain on 28 April, 2025

Author: Rajesh Bindal

Bench: Rajesh Bindal

                                                                                DIARY NO. 54596/2024




     ITEM NO.37                                COURT NO.8                    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. 54596/2024

     [Arising out of impugned final judgment and order dated 30-07-2024
     in MFA No. 7576/2022 & WP No. 28187/2014 passed by the High Court
     of Karnataka at Bengaluru]

     AASHISH DOMINIC REGO                                                       PETITIONER(S)

                                                      VERSUS

     ARIF HUSSAIN ZAIN & ORS. ETC.                                               RESPONDENT(S)


     (IA No. 22817/2025 - CONDONATION OF DELAY IN FILING, IA No.
     22816/2025 - CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS
     IA No. 22818/2025 - EXEMPTION FROM FILING O.T.)

     Date : 28-04-2025 These petitions were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE M.M. SUNDRESH
                           HON'BLE MR. JUSTICE RAJESH BINDAL

     For Petitioner(s) :
                                        Mr. Shailesh Madiyal, Sr. Adv.
                                        Mr. Chandrashekhar A. Chakalabbi, Adv.
                                        Mr. S.k Pandey, Adv.
                                        Mr. Awanish Kumar, Adv.
                                        Mr. Anshul Rai, Adv.
                                        Ms. Divija Mahajan, Adv.
                                        M/S. Dharmaprabhas Law Associates, AOR

     For Respondent(s) :


                            UPON hearing the counsel, the Court made the following
                                               O R D E R
Signature Not Verified 1. Delay condoned. Digitally signed by POOJA SHARMA Date: 2025.05.03 16:33:26 IST Reason:

2. We have heard learned senior counsel for the petitioner at length. We are not able to persuade 1 DIARY NO. 54596/2024 ourselves to accept the submissions made.

3. The special leave petitions are accordingly dismissed.

4. Pending application(s), if any, stand disposed of.

 (POOJA SHARMA)                                 (POONAM VAID)
COURT MASTER (SH)                            ASSISTANT REGISTRAR




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