Supreme Court - Daily Orders
Ningaiah Since Dead By Lrs. vs Kalegowda Since Dead By Lrs. on 15 May, 2023
Bench: K.M. Joseph, B.V. Nagarathna
ITEM NO.10 COURT NO.3 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) DIARY NO(S). 3671/2023
(Arising out of impugned final judgment and order dated 01-03-2019
in RSA No. 1393/2008 passed by the High Court of Karnataka at
Bengaluru)
NINGAIAH SINCE DEAD BY LRS. PETITIONER(S)
VERSUS
KALEGOWDA SINCE DEAD BY LRS. & ORS. RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.89297/2023-CONDONATION OF DELAY
IN FILING and IA No.89293/2023-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.89296/2023-EXEMPTION FROM FILING O.T.
and IA No.89299/2023-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS )
Date : 15-05-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. S. N. Bhat, Sr. Adv.
Mr. Saket Gogia, Adv.
Mr. Dhawesh Pahuja, Adv.
Ms. Gauri Pande, Adv.
Mr. Mansingh, Adv.
Ms. Awantika Manohar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to condone the delay of 1335 days in filing and 61 days in re-filing the special leave petition.
Even otherwise, we notice that the petitioners challenge the decision of three Courts which having held against the case of the petitioners. Accordingly, the special leave petition is dismissed Signature Not Verified both on the ground of delay as well as on the merits. Digitally signed by Jagdish Kumar Date: 2023.05.18 18:40:44 IST Reason:
Pending application(s), if any, stand disposed of.
(JAGDISH KUMAR) (RENU KAPOOR)
COURT MASTER (SH) ASSISTANT REGISTRAR