Supreme Court - Daily Orders
Prakash vs Basavaraj J. Halappanavar on 3 December, 2014
Author: Kurian Joseph
Bench: Kurian Joseph
ITEM NO.16 COURT NO.14 SECTION IIB
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 (Crl.)...... CRLMP No(s).
23298/2013
(Arising out of impugned final judgment and order dated 07/08/2013
in CRLRP No. 431/2013 passed by the High Court Of Karnataka
Circuit Bench at Dharwad)
PRAKASH Petitioner(s)
VERSUS
BASAVARAJ J. HALAPPANAVAR Respondent(s)
(office report on default)
Date : 03/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
[IN CHAMBER]
For Petitioner(s) Mr. S.J. Amith, Adv. for
Dr. (Mrs.) Vipin Gupta,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It is seen from the proceedings of the Civil Judge & JMFC, Haveri that an amount of Rs. 4,64,000/- has been deposited by the petitioner.
Registry is directed to post the matter before the regular Court.
(JAYANT KUMAR ARORA) (PARDEEP KUMAR)
SR.P.A. AR-cum-PS
Signature Not Verified
Digitally signed by
Pardeep Kumar
Date: 2014.12.04
16:01:25 SAST
Reason: