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Muniraju Gowda P. M. vs Munirathna on 6 October, 2020

Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian

     ITEM NO.2                Court 1 (Video Conferencing)             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
     Petition(s) for Special Leave to Appeal (C) No(s). 6787-6788/2020
     (Arising out of impugned final judgment and order dated 20-03-2020
     in IA No. 1/2020 and     IA No. 4/2019 passed by the High Court Of
     Karnataka At Bengaluru)

     MUNIRAJU GOWDA P. M.                                              Petitioner(s)

                                                 VERSUS

     MUNIRATHNA & ORS.                                  Respondent(s)
     (IA No.49173/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.49174/2020-APPLICATION FOR EXEMPTION FROM FILING
     ORIGINAL VAKALATNAMA/OTHER DOCUMENT)

     Date : 06-10-2020 These matters were called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE A.S. BOPANNA
                         HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN

     For Petitioner(s)             Mr.   Shekhar Naphade, Sr.Adv.
                                   Mr.   Shailesh Madiyal, AoR
                                   Mr.   Sudhanshu Prakash, Advocate
                                   Mr.   Sarthak Bhardwaj, Advocate

     For Respondent(s)             Mr.   Shyam Divan,Sr.Adv.
                                   Mr.   Hemanth Raj,Adv.
                                   Mr.   Darpan KM,Adv.
                                   Ms.   Amrita Sharma,Adv.
                                   Mr.   Hetu Arora Sethi, AOR

                                   Mr. Aryama Sundaram,Sr.Adv.
                                   Ms. Sneha Ravi Iyer,Adv.

                                    Mr. Mukul Rohatgi,Sr.Adv.
                                    Mr. ANS Nadkarni,Sr.Adv.
                                    Mr. Sandeep Patil,Adv.
                                    Mr. Saurabh Mishra,Adv.
                                    Mr. Guntur Pramod Kumar, AOR
                          UPON hearing the counsel the Court made the following
                                             O R D E R

Heard learned counsel for the parties.

Reason: Judgment reserved.

(MADHU BALA) (INDU KUMARI POKHRIYAL) AR-CUM-PS ASSISTANT REGISTRAR