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K. S. Manjunath vs Moorasavirappa @ Muttanna Chennappa ... on 30 October, 2017

Bench: Adarsh Kumar Goel, Uday Umesh Lalit

     ITEM NO.30                                 COURT NO.11                 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 for Special Leave to Appeal(Civil)No.........Of 2017
                         Diary No(s). 30584/2017

     (Arising out of impugned final judgment and order dated 22-03-2017
     in RFA No. 4160/2012 and RFA No. 4187/2013 passed by the High Court
     Of Karnataka, Circuit Bench At Dharwad)

     K. S. MANJUNATH & ORS.                                                 Petitioner(s)
                                                       VERSUS

     MOORASAVIRAPPA @ MUTTANNA CHENNAPPA BATIL
     SINCE DECEASED BY HIS LRS. & ORS.                                  Respondent(s)

     (With Interim Relief and IA No.106760/2017-CONDONATION OF DELAY IN
     FILING)

     Date : 30-10-2017 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT

     For Petitioner(s)                   Mr.   Neeraj Kishan Kaul,Sr.Adv.
                                         Mr.   H.N. Nagamohan Das,Sr.Adv.
                                         Mr.   Joseph Aristotle S.,Adv.
                                         Ms.   Priya Aristotle, AOR
                                         Mr.   Naveen H.N.,Adv.
                                         Mr.   Ashish Yadav,Adv.
     For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                                 O R D E R

Heard.

Delay condoned.

It is submitted that the Agreement to Sell in favour of the respondents was of the year 2000, the petitioners purchased the said property in the year 2007 and the suit was filed after the Agreement in favour of the petitioners. Thus, the finding that the petitioners are not bona fide purchasers is open to debate.

Issue notice.

In the meanwhile status quo be maintained by the parties. 13:02:51 IST Reason:

(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER