Supreme Court - Daily Orders
Kallappa Gurushiddappa Mestri vs Hubli Dharwad Urban Dev.Auth.. on 8 May, 2015
Bench: Anil R. Dave, R.K. Agrawal
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CONMT.PET.(C) No. 358 OF 2014
IN
SPECIAL LEAVE PETITION (C) No. 26976 OF 2012
HUBLI DHARWAD URBAN DEVELOPMENT AUTHORITY PETITIONER(s)
VERSUS
KALLAPPA GURUSHIDDAPPA MESTRI & ORS. RESPONDENT(s)
O R D E R
Looking at the facts of the case, we find that no case for contempt is made out. The Contempt Petition is, accordingly, rejected.
.......................J. [ ANIL R. DAVE ] .......................J. [ R.K. AGRAWAL ] New Delhi;
May 08, 2015.
Signature Not Verified Digitally signed by Narendra Prasad Date: 2015.05.12 14:49:09 IST Reason: 2 ITEM NO.39 COURT NO.3 SECTION IVA 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). 26976/2012
(Arising out of impugned final judgment and order dated 05/09/2011 in RFA No. 1418/2006 passed by the High Court Of Karnataka Circuit Bench At Dharwad) KALLAPPA GURUSHIDDAPPA MESTRI & ORS. Petitioner(s) VERSUS HUBLI DHARWAD URBAN DEV.AUTH.& ORS. Respondent(s) (with office report) WITH CONMT.PET.(C) No. 358/2014 In SLP(C) No. 26976/2012 (With Office Report) Date : 08/05/2015 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE R.K. AGRAWAL For Petitioner(s) Ms. Kiran Suri, Sr. Adv.
Mr. Anil V. Katarki, Adv.
Mr. Anil C. Nishani, Adv.
For Ms. E. R. Sumathy, Adv. For Respondent(s) Mr. Basava Prabhu S. Patil, Sr. Adv.
Mr. Chinmay Deshpande, Adv. Mr. Neelakanth D., Adv.
For Mr. Ankolekar Gurudatta, Adv. Mr. T. R. B. Sivakumar, Adv. UPON hearing counsel the Court made the following O R D E R CONMT.PET.(C) No. 358 of 2014 The Contempt Petition is rejected in terms of the signed order.
3SLP (C) 26976 of 2012 List on 13.07.2015.
(Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar (Signed order is placed on the file)