Supreme Court - Daily Orders
The Chief Commissioner vs Bhavani Yellappa Palyagar on 12 January, 2024
Bench: Pamidighantam Sri Narasimha, Aravind Kumar
ITEM NO.58 COURT NO.16 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). 26715/2023
(Arising out of impugned final judgment and order dated 09-06-2023
in WA No. 643/2023 passed by the High Court Of Karnataka At
Bengaluru)
THE CHIEF COMMISSIONER & ORS. Petitioner(s)
VERSUS
BHAVANI YELLAPPA PALYAGAR & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.231383/2023-CONDONATION OF DELAY
IN REFILING / CURING THE DEFECTS )
Date : 12-01-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s) Mr. Anand Sanjay M. Nuli, Adv.
M/S. Nuli & Nuli, AOR
For Respondent(s) Mr. Sanjay R Hegde, Sr. Adv.
Mr. Adeel Ahmed, AOR
Mr. KS Harish, Adv.
Ms. Sana Parveen, Adv.
Mr. Md Sharuk Ali, Adv.
Mr. S. K. Kulkarni, Adv.
Mr. M. Gireesh Kumar, Adv.
Mr. Ankur S. Kulkarni, AOR
Ms. Shalaka Srivastava, Adv.
Ms. Priya S. Bhalerao, Adv.
Mr. Varun Kanwal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
At the request of the learned counsel for the petitioners, we grant time of two weeks to enable the Bruhat Bengaluru Mahanagara Palike (BBMP) to explore the possibility of Signature Not Verified amicable settlement subject to further hearing of the case.
Digitally signed by Indu Marwah Date: 2024.01.13 13:30:15 ISTReason: List on 27.02.2024.
(INDU MARWAH) (NIDHI WASON)
COURT MASTER (SH) COURT MASTER (NSH)