Supreme Court - Daily Orders
K. Hanumantharayappa vs K Ramalinga @ Ramalingappa on 6 September, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.30 COURT NO.8 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
Petition(s) for Special Leave to Appeal (C) No(s). 20631/2019
(Arising out of impugned final judgment and order dated 08-07-2019
in WP No. 11912/2018 passed by the High Court Of Karnataka At
Bengaluru)
K. HANUMANTHARAYAPPA Petitioner(s)
VERSUS
K RAMALINGA @ RAMALINGAPPA & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 06-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s)
Mr. S. N. Bhat, AOR
For Respondent(s)
Mr. C.B. Gururaj, Adv.
Mr. Pramit Chhetri, Adv.
Mr. Prakash Ranjan Nayak, AOR
Mr. Sanjee Upadhyay, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We decline to interfere in this Special Leave Petition. The Special Leave Petition is dismissed accordingly.
However, we reiterate that the position stated in the last two paragraphs of the impugned order that all contentions available to the parties are left open, to be decided at the appropriate stage in the concerned proceedings. Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2019.09.07
Pending applications, if any, stand disposed of. 12:58:26 IST Reason:
(DEEPAK SINGH) (VIDYA NEGI)
COURT MASTER (SH) COURT MASTER (NSH)