Supreme Court - Daily Orders
Union Of India vs Dattappa on 7 January, 2015
Bench: T.S. Thakur, Adarsh Kumar Goel
1
ITEM NO.31 COURT NO.2 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) No(s). 2841/2012
(Arising out of impugned final judgment and order dated 17/06/2011
in WP No. 81669/2011 passed by the High Court Of Karnataka At
Gulbarga)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
DATTAPPA Respondent(s)
(With office report)
WITH SLP(C) No. 12490/2012
(With Office Report)
Date : 07/01/2015 These petition were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Neeraj Kishan Kaul,Adv.
Mr. Arvind Kumar Sharma,Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. Jagdev Singh Manhas,Adv.
Mr. Sudhir Kulshreshtha,Adv.
Ms. Sushma Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
When these petitions came up for preliminary hearing we issued notice to the respondent limited to the question of award Signature Not Verified of costs only. From a reading of the orders under challenge it Digitally signed by Mahabir Singh Date: 2015.01.12 16:20:34 IST Reason: appears that the High Court has imposed costs of Rs.1,00,000/- (Rupees one lakh) on the petitioner-Union of India. In the facts 2 and circumstances of the case, we are inclined to reduce he costs to Rs.25,000/- (Rupees twenty five thousand). We accordingly direct that costs of an amount of Rs.1,00,000/- (Rupees one lakh) imposed by the High Court on the petitioner-Union of India shall stand reduced to Rs.25,000/- (Rupees twenty five thousand) and these special leave petitions disposed of.
The question of law raised is however left open.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER