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Shivagouda Lagamanna Hulagabali Since ... vs Annappa Bandu Kempawad on 24 November, 2023

Author: J.K. Maheshwari

Bench: J.K. Maheshwari

     ITEM NO.2                               COURT NO.11                  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).    6931/2022

     (Arising out of impugned final judgment and order dated 19-01-2022
     in RSA No. 5893/2013 passed by the High Court Of Karnataka Circuit
     Bench At Dharwad)

     SHIVAGOUDA LAGAMANNA HULAGABALI SINCE
     DECEASED BY HIS LRS.                                                     Petitioner(s)

                                                      VERSUS

     ANNAPPA BANDU KEMPAWAD & ANR.                                         Respondent(s)

     (FOR ADMISSION and I.R. and IA No.56531/2022-EXEMPTION FROM FILING
     O.T. )

     Date : 24-11-2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE J.K. MAHESHWARI
                             HON'BLE MR. JUSTICE K.V. VISWANATHAN

     For Petitioner(s)                  Mr. Manjunath Meled, Adv.
                                        Ms. Vijayalaxmi Udapudi, Adv.
                                        Mr. Ganesh Kumar R., AOR

     For Respondent(s)

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

After hearing learned counsel for the petitioner, we are not inclined to interfere with the order impugned. Accordingly, the Special Leave Petition is dismissed.

     (POOJA SHARMA)                                                     (VIRENDER SINGH)
     COURT MASTER (SH)                                                   BRANCH OFFICER