Supreme Court - Daily Orders
G. Nagaraju vs Muniraju on 20 August, 2024
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.45 COURT NO.7 SECTION II-C
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 (Crl.) No(s). 1505/2022
(Arising out of impugned final judgment and order dated 10-08-2021
in CRA No. 309/2011 passed by the High Court Of Karnataka At
Bengaluru)
G. NAGARAJU Petitioner(s)
VERSUS
MUNIRAJU Respondent(s)
( IA No. 23868/2022 - EXEMPTION FROM FILING O.T.)
Date : 20-08-2024 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE PRASANNA BHALACHANDRA VARALE
For Petitioner(s) Mr. Abhinav R, Adv. (V.C.)
Mr. Siddhartha D.K., Adv.
Mr. Nikhil Swami, Adv.
Ms. Divya Swami, AOR
For Respondent(s) Mr. Balaji Srinivasan, AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Hearing expedited.
List for hearing after six months.
In the meantime, the amount lying in deposit with the Registry of the this Court pursuant to order dated 28th February, 2022 will continue to be invested in a fixed deposit for a period of six months on Signature Not Verified auto renewal basis. Digitally signed by SONIA BHASIN Date: 2024.08.20 17:54:41 IST Reason: (SONIA BHASIN) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH)