Supreme Court - Daily Orders
T. W. Hudson Prabhakar vs Suvarna Raj on 29 January, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.20 COURT NO.5 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). 1269/2018
(Arising out of impugned final judgment and order dated 10-11-2017
in CCC No. 1467/2015 passed by the High Court Of Karnataka At
Bangalore)
T. W. HUDSON PRABHAKAR & ORS. Petitioner(s)
VERSUS
SUVARNA RAJ & ANR. Respondent(s)
(FOR ADMISSION)
Date : 29-01-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Balaji Srinivasan, AOR
Mr. Abhishek Bharti, Adv.
Ms. Pratiksha Mishra, Adv.
Ms. Srishti Govil, Adv.
Ms. Vaishnavi Subrahmanyam, Adv.
For Respondent(s) Ms. Vanita Bhargava, Adv.
Mr. Ajay Bhargava, Adv.
Mr. Karan Gupta, Adv.
Mr. Shanth Kumar Mahale, Adv.
Mr. Rajesh Mahale, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. We are of the opinion that no case for contempt is made out and, therefore, the High Court has rightly dismissed the contempt petition.
The Special Leave Petition is dismissed. Pending application(s), if any, stands disposed of Signature Not Verified accordingly.
Digitally signed by ASHWANI KUMAR Date: 2018.01.30 10:42:51 IST Reason: (ASHWANI THAKUR) (MALA KUMARI SHARMA) COURT MASTER (SH) COURT MASTER