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T.Muniyamma (D)By Lrs. vs Jayabharath Co-Op.High Scl.Attibee on 11 January, 2016

Bench: Chief Justice, A.K. Sikri, R. Banumathi

     ITEM NO.23                               COURT NO.1                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).   13199-13200/2009

     (Arising out of impugned final judgment and order dated 31/07/2001
     in LRRP No. 1684/1991,17/11/2008 in RP No. 369/2004,17/11/2008 in
     LRRP No. 1684/1991 passed by the High Court Of Karnataka At
     Bangalore)

     T.MUNIYAMMA (D)BY LRS.                                                Petitioner(s)

                                                     VERSUS

     JAYABHARATH CO-OP.HIGH SCL.ATTIBEE & ANR                              Respondent(s)

     (with interim relief and office report)
     (For Final Disposal)

     Date : 11/01/2016 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE A.K. SIKRI
                             HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)                 Mr. Basava Prabhu S. Patil,Sr.Adv.
                                       Mr. Rajeev Singh,Adv.

     For Respondent(s)                 Mr.   Shekhar Naphade,Sr.Adv.
                                       Mr.   Shanth Kumar V. Mahale,Adv.
                                       Mr.   G.D. Ashwathnarayana,Adv.
                                       Mr.   Amith J.,Adv.
                                       Mr.   Rajesh Mahale,Adv.

                                       Mr. V. N. Raghupathy,Adv.

                         UPON hearing the counsel the Court made the following
                                           O R D E R

Heard learned counsel for the parties.

we see no reason much less a compelling one to interfere with the well-reasoned order passed by the High Court.

The special leave petitions are accordingly dismissed.

Application, if any, also stands disposed off.

     (MAHABIR SINGH)                                                   (SAROJ SAINI)
      COURT MASTER                                                      COURT MASTER