Supreme Court - Daily Orders
T.S. Prakash vs Mukunda. A . on 22 August, 2014
þ ITEM NO.13 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). 15898/2013
(Arising out of impugned final judgment and order dated
19/03/2013 in RFA No. 544/2009 passed by the High Court Of
Karnataka At Bangalore)
T.S. PRAKASH Petitioner(s)
VERSUS
MUKUNDA. A & ORS. Respondent(s)
(With I.A. No. 6 -appln. for seeking permission for amendment
of SLP)
Date :22/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
HON’BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. S.S. Naganand, Sr. Adv.
Mr. Balaji Srinivasan,Adv.
Mr. Mayank Kshirasagar, Adv.
Ms. Srishti Govil, Adv.
Ms. Vaishali Dixit, Adv.
For Respondent(s) Mr. Rajesh Mahale,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Application for seeking permission for amendment of SLP is allowed.
The special leave petition is dismissed.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2014.08.22 16:57:17 IST Reason: