Supreme Court - Daily Orders
N. Sathya Murthy vs Basanth Kumar Patil on 8 September, 2014
Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
ITEM NO.27 COURT NO.10 SECTION IIB
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 (Crl.)......../2014
CRLMP No(s). No.16971/2014
(Arising out of impugned final judgment and order dated 06/11/2012
in CRLRP No. 1334/2008 passed by the High Court of Karnataka at
Bangalore)
N. SATHYA MURTHY Petitioner(s)
VERSUS
BASANTH KUMAR PATIL Respondent(s)
(With application for condonation of delay in filing SLP and
office report)
Date : 08/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Shantha Kumar Mahale, Adv.
Mr. Rajesh Mahale, A.O.R.(NP)
Mr. J. Amith, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
At the request of the counsel for the petitioner, call after four weeks.
In the meantime, the petitioner undertakes to deposit the balance sum of Rs. 1,20,000/- (Rupees one lakh twenty thousand only) before the trial Court and produce proof thereof.
Signature Not Verified Digitally signed by Kalyani Gupta Date: 2014.09.10 13:48:45 IST Reason: [KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER