Supreme Court - Daily Orders
S.V. Samudram vs The State Of Karnataka on 14 October, 2019
Bench: A.M. Khanwilkar, Dinesh Maheshwari
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ITEM NO.28 COURT NO.8 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). 26958/2017
(Arising out of impugned final judgment and order dated 07-02-2017
in MFA No. 24507/2010 passed by the High Court Of Karnataka Circuit
Bench At Dharwad)
S.V. SAMUDRAM Petitioner(s)
VERSUS
THE STATE OF KARNATAKA & ANR. Respondent(s)
Date : 14-10-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Anil Kaushik, Adv.
Mr. Abhishek Mishra, Adv.
Mr. Akash Bhardwaj, Adv.
Ms. Arunima Dwivedi, AOR
For Respondent(s) Mr. V. N. Raghupathy, AOR
Mr. Md. Apzal Ansari, Adv.
Mr. Manendra Pal Gupta, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Post this matter in the second week of February, 2020.
The appellant is permitted to withdraw the amount deposited by the respondent(s) in the Court Signature Not Verified of Senior Civil Judge, Sirsi, subject to furnishing Digitally signed by CHARANJEET KAUR Date: 2019.10.15 solvent security to the satisfaction of the 17:31:45 IST Reason:
concerned Court.2
It is, however, made clear that if the appeal fails, the appellant shall refund the amount along with interest as may be decided by this Court at appropriate stage.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER