Supreme Court - Daily Orders
State Of Karnataka vs Y.Moideen Kunhi(D) By Lrs. . on 20 September, 2016
Bench: Madan B. Lokur, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. Nos. 13-15
IN
CIVIL APPEAL NOs. 4499-4501 OF 2010
STATE OF KARNATAKA Appellant(s)
VERSUS
Y.MOIDEEN KUNHI(D) BY LRS. & ORS. Respondent(s)
O R D E R
By an ex parte order dated 04.05.2009, the delay of 6499 days i.e. 17 years was condoned.
This is objected to learned counsel for the respondents who has filed I.A. Nos. 13-15 praying for recall of the said order.
We have heard learned counsel for the State as well as learned counsel for the respondent/applicant in the civil appeals. We are of the view that the ex parte order dated 04.05.2009 should be recalled.
We do so accordingly.
I.A. Nos. 13-15 (Application for recall) are disposed of.
…....................J. [Madan B. Lokur] …....................J. Signature Not Verified [R.K. Agrawal] Digitally signed by NEW DELHI;
MEENAKSHI KOHLI Date: 2016.09.23 SEPTEMBER 20, 2016.
15:41:32 IST Reason:
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ITEM NO.3 COURT NO.7 SECTION IVA S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 4499-4501/2010 STATE OF KARNATAKA Appellant(s) VERSUS Y.MOIDEEN KUNHI(D) BY LRS. & ORS. Respondent(s) (With application for directions and permission to file lengthy list of dates and recalling the court's order and office report) Date : 20/09/2016 These appeals were called on for hearing today. CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE R.K. AGRAWAL For Appellant(s) Mr. Basavaprabhu S. Patil, Sr. Adv.
Mr. V. N. Raghupathy,Adv.
Mr. Parikshit P. Angadi, Adv. Mr. Chinmay Deshpande, Adv.
For Respondent(s) Mr. Kapil Sibal, Sr. Adv.
Mr. Haris Beeran, Adv.
' Mr. G.S. Bhatt, Adv.
Mr. Mushtaq Salim, Adv.
Mr. Usman Khan, Adv.
Mr. Radha Shyam Jena,Adv.
UPON hearing the counsel the Court made the following O R D E R I.A. Nos. 13-15 (Application for recall) are disposed of in terms of the signed order.
List the matter for hearing of application for condonation of delay after two weeks.
(Meenakshi Kohli) (Jaswinder Kaur) Court Master Court Master
[Signed order is placed on the file] 2