Supreme Court - Daily Orders
M.R. Rajath vs Farooq Ali Khan on 29 July, 2022
Bench: K.M. Joseph, Hrishikesh Roy
ITEM NO.6 COURT NO.7 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
Petition(s) for Special Leave to Appeal (C) No(s). 9521/2022
(Arising out of impugned final judgment and order dated 26-10-2021
in RFA No. 985/2020 passed by the High Court Of Karnataka At
Bengaluru)
M.R. RAJATH Petitioner(s)
VERSUS
FAROOQ ALI KHAN Respondent(s)
(FOR ADMISSION and I.R.)
Date : 29-07-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Anand Sanjay M. Nuli, Adv.
Mr. Suraj Kaushik, Adv.
Mr. Agam Sharma, Adv.
Akhila Wali, Adv.
For M/S. Nuli & Nuli, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The complaint of the petitioner is about the manner in which the first appeal under Section 96 of the Code of Civil Procedure has come to be dealt with under the impugned judgment.
Mr. Anand Sanjay M. Nuli, learned counsel for the petitioner seeks permission to withdraw the special leave petition with liberty to file review before the High Court.
The special leave petition is dismissed as withdrawn with liberty to file review before the High Court. Signature Not Verified Digitally signed by JAGDISH KUMAR Date: 2022.07.30
The petitioner is also given liberty to challenge the impugned 13:19:56 IST Reason: order if the decision in the review is adverse to him.
(JAGDISH KUMAR) (RENU KAPOOR)
COURT MASTER (SH) ASSISTANT REGISTRAR