Supreme Court - Daily Orders
Gulbani & Balekundri Associates vs The Belgaum District Co-Operative ... on 30 March, 2015
Bench: V. Gopala Gowda, C. Nagappan
ITEM NO.33 COURT NO.9 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)......CC No(s).
5339/2015
(Arising out of impugned final judgment and order dated 19/09/2013
in RFA No. 3062/2010 passed by the High Court Of Karnataka Circuit
Bench At Dharwad)
GULBANI & BALEKUNDRI ASSOCIATES & ORS Petitioner(s)
VERSUS
THE BELGAUM DISTRICT CO-OPERATIVE PURCHASE
AND SALE UNION LTD. & ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 30/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
Mr. Raghavendra S. Srivatsa,Adv.
Mr. Venkita Subramoniam T.R., Adv.
Mr. Amit A. Pai, Adv.
Mr. Rahat Bansal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. Delay condoned.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
Signature Not Verified Digitally signed by Vinod Kumar Date: 2015.03.31 17:21:12 IST Reason: (VINOD KR.JHA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER