Supreme Court - Daily Orders
Karnataka Industrial Areas ... vs Anitha Purnesh on 5 August, 2016
Bench: Anil R. Dave, L. Nageswara Rao
ITEM NO.18 COURT NO.2 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 (C)....../2016
(CC No.14117/2016)
(Arising out of impugned final judgment and order dated 12/04/2016
in WA No. 2402/2014 passed by the High Court of Karnataka at
Bangaluru)
KARNATAKA INDUSTRIAL AREAS DEVELOPMENT BOARD & ANR. Petitioner(s)
VERSUS
ANITHA PURNESH AND ANR Respondent(s)
(With appln. (s) for c/delay in filing slp)
Date : 05/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Nishanth Patil,Adv.
Mr. Anup Jain,Adv.
For Respondent(s) Mr. K.Shashikiran Shetty,Sr.Adv.
Mr. Sharan Thakur,Adv.
For Dr. Sushil Balwada,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Looking at the facts of the case, we do not find any merit in this petition. The special leave petition is, accordingly, dismissed.
Pending application, if any, stands disposed of.
(Anita Malhotra) Signature Not Verified (Sneh Bala Mehra) Court Master Digitally signed by Assistant Registrar ANITA MALHOTRA Date: 2016.08.05 16:52:43 IST Reason: