Supreme Court - Daily Orders
Hmt Ltd. vs Rukmini on 11 April, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.26 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). 30584-
30585/2019
(Arising out of impugned final judgment and order dated 05-09-2019
in WA No. 17584/2011 13-09-2019 in I.A. No. 5/2019 passed by the
High Court of Karnataka at Bengaluru)
HMT LTD. Petitioner(s)
VERSUS
RUKMINI & ORS. Respondent(s)
(IA No. 27804/2021 - GRANT OF INTERIM RELIEF
IA No. 119665/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 123143/2020 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 197883/2019 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 121995/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
IA No. 197482/2019 - PERMISSION TO FILE SYNOPSIS AND LIST OF DATES
IA No. 27807/2021 - VACATING STAY)
WITH
SLP(C) No. 13035/2020 (IV-A)
(IA No. 4408/2021 - EARLY HEARING APPLICATION
IA No. 27878/2021 - GRANT OF INTERIM RELIEF)
Diary No(s). 17543/2020 (IV-A)
(IA No. 103844/2020 - CONDONATION OF DELAY IN FILING
IA No. 103846/2020 - PERMISSION TO FILE LENGTHY LIST OF DATES)
Date : 11-04-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
Mr. Akshay Amritanshu, Adv.
Mr. Ankit Kumar Lal, AOR
Signature Not Verified
Mr. Divyansh Singh, Adv.
Digitally signed by
BABITA PANDEY
Date: 2023.04.13
Mr. Samyak Jain, Adv.
19:04:18 IST
Reason: Mr. Ashutosh Jain, Adv.
Mr. Arvind Kumar Sharma, AOR
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For Respondent(s) Mr. S. S. Naganand, Sr. Adv.
Mr. Ashok Bannidinni, AOR
Mr. G. Balaji, Adv.
Mr. Sujeet Kumar, Adv.
Mr. Anil Kumar, AOR
Mr. S.S.naganand, Sr. Adv.
Mr. G.Balaji Naidu, Adv.
A. Manjunatha, Adv.
Mr. Prashanthmurthy, Adv.
Mr. Venkatesulu Ct Vasudeva, Adv.
Manjunath Reddy, Adv.
Mr. Joseph Chaluvaraj, Adv.
Mr. Sanjeep. R, Adv.
Mr. Naveen, Adv.
Likith Naidu, Adv.
Mr. Ankit Kumar Lal, AOR
Mr. K M Nataraj, A.S.G.
Mr. Anmol Chandan, Adv.
Mr. Mohd Akhil, Adv.
Mr. Sharath Nambiar, Adv.
Mr. Sabarish Subramanian, Adv.
Mr. A K Panda, Adv.
Mr. Arvind Kumar Sharma, AOR
UPON hearing the counsel, the Court made the following
O R D E R
In view of the letter circulated by the learned counsel for the petitioner - HMT Limited seeking adjournment, re-list for final hearing and disposal on a non-miscellaneous day in the month of September 2023.
In the meanwhile, till the next date of hearing, the parties would maintain status quo with regard to the possession as well as third party rights viz. the property in question.
(BABITA PANDEY) (R.S. NARAYANAN)
COURT MASTER (SH) COURT MASTER (NSH)
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