Supreme Court - Daily Orders
Karnataka State Industrial Investment ... vs T.K.R.Mohan (Dead) on 5 October, 2023
Bench: Vikram Nath, Rajesh Bindal
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 9702 OF 2011
KARNATAKA STATE INDUSTRIAL INVESTMENT AND
DEVELOPMENT CORPORATION LTD. APPELLANT(S)
VERSUS
T.K.R.MOHAN (DEAD) & ANR. RESPONDENT(S)
O R D E R
Learned counsel appearing for the respondent(s) submits that he is also, upon instructions, appearing on behalf of the legal representative(s) of deceased respondent no. 1. The said statement is taken on record. 2, We have heard learned counsel appearing for the parties.
3. We are not convinced that there is any illegality in the impugned judgment(s) of the High Signature Not Verified Court warranting interference. The appeal is, Digitally signed by SONIA BHASIN Date: 2023.10.09 16:49:23 IST Reason: accordingly, dismissed.
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4. Pending application(s), if any, shall stand disposed of.
……………………………………………. .J. [VIKRAM NATH] ……………………………………………. .J. [ RAJESH BINDAL] NEW DELHI;
OCTOBER 05, 2023.
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ITEM NO.104 COURT NO.12 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
Civil Appeal No(s). 9702/2011
KARNATAKA STATE INDUSTRIAL INVESTMENT AND DEVELOPMENT CORPORATION LTD. Appellant(s) VERSUS T.K.R.MOHAN (DEAD) & ANR. Respondent(s) Date : 05-10-2023 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH HON'BLE MR. JUSTICE RAJESH BINDAL For Appellant(s) Ms. Saumya Tandon, Adv.
Ms. Lalit Mohini Bhat, Adv. Ms. Hetu Arora Sethi, AOR For Respondent(s) Ms. Shomona Khanna, Adv.
Ms. Rashmi Nandakumar, AOR Ms. Anindita Mitra, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(SONIA BHASIN) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH) [Signed Order is placed on the file] 3