Supreme Court - Daily Orders
Udupi Mahila Grahakara S. Sangha Ltd. vs Y. Mahabala Shetty on 22 September, 2014
Bench: V. Gopala Gowda, Adarsh Kumar Goel
ITEM NO.201 COURT NO.14 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). 6960/2007
(Arising out of impugned final judgment and order dated 10/11/2005
in WA No. 2275/2004 (HRC),03/12/2005 in RP No. 715/2005 in WA No.
2275/2004 and 01/12/2006 in IA No. 1/2006 in RP No. 715/2005 in WA
No. 2275/2004 (HRC) passed by the High Court Of Karnataka At
Bangalore)
UDUPI MAHILA GRAHAKARA S. SANGHA LTD. Petitioner(s)
VERSUS
Y. MAHABALA SHETTY & ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP and permission to file
additional documents and office report)
(For final disposal)
Date : 22/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Girish Ananthamurthy, Adv.
Mrs. Vaijayanthi Girish,Adv.
For Respondent(s)
Mr. S. N. Bhat,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Not to be listed before a Bench of which one of us (Hon'ble Mr. Justice V.Gopala Gowda ) is a member.
(VINOD KUMAR) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Kumar
Date: 2014.09.26
17:45:00 IST
Reason: