Supreme Court - Daily Orders
Sri Vithal Patrappa Ramdurg vs Belgaum Peoples Education Society . on 4 September, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
ITEM NO.31 COURT NO.4 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).
15952/2015
(Arising out of impugned final judgment and order dated 19/02/2015
in WP No.104182/2014 passed by the High Court of Karnataka Circuit
Bench at Dharwad)
SRI VITHAL PATRAPPA RAMDURG Petitioner(s)
VERSUS
BELGAUM PEOPLES EDUCATION SOCIETY AND ORS. Respondent(s)
(With appln.(s) for c/delay in filing SLP and office report)
Date : 04/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. S. N. Bhat, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Satish Kumar Yadav
Date: 2015.09.04
16:22:08 IST
Reason: