Supreme Court - Daily Orders
H.N. Sudeer vs H.N. Vijayamba on 7 February, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
ITEM NO.18 COURT NO.7 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 46517/2019
(Arising out of impugned final judgment and order dated 02-07-2019
in RP No. 137/2017 passed by the High Court Of Karnataka At
Bengaluru)
H.N. SUDEER & ANR. Petitioner(s)
VERSUS
H.N. VIJAYAMBA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.18395/2020-CONDONATION OF DELAY
IN FILING and IA No.18397/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.18396/2020-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS )
Date : 07-02-2020 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. Rajesh Mahale, AOR
Mr. Shivendra Dwivedi, Adv.
Mr. Tejaswini Misra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We decline to interfere in this Special Leave Petition. The Special Leave Petition is accordingly dismissed.
In view of the above, pending application(s) Signature Not Verified shall stand disposed of.
Digitally signed by DEEPAK SINGH Date: 2020.02.10 18:59:34 IST Reason:(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER