Supreme Court - Daily Orders
G.K. Mayigaiah vs Mandya Zilla Kurubara Sangha ®, Mandya on 14 November, 2024
ITEM NO.2 COURT NO.15 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
SPECIAL LEAVE PETITION (CIVIL) Diary No.12393/2022
[Arising out of impugned final judgment and order dated 06-12-2019
in CRP No. 191/2017 passed by the High Court of Karnataka at
Bengaluru]
G.K. MAYIGAIAH Petitioner(s)
VERSUS
MANDYA ZILLA KURUBARA SANGHA ®, MANDYA Respondent(s)
(IA No.256422/2024-CONDONATION OF DELAY IN FILING SLP and IA
No.256423/2024-CONDONATION OF DELAY IN REFILING SLP)
Date : 14-11-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE R. MAHADEVAN
For Petitioner(s)
Mr. Ankolekar Gurudatta, AOR
Mr. Shiv Kumar, Adv.
Ms. Vaishnavi, Adv.
Mrs. Jayasheela Y J, Adv.
Mr. Korada Pramod Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. Having heard the learned counsel appearing for the petitioner and having gone through the materials on record, we see no reason to interfere with the impugned order passed by the High Court.
3. The Special Leave Petition is, accordingly, dismissed.
(VISHAL ANAND) (POOJA SHARMA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
VISHAL ANAND
Date: 2024.11.14
19:24:53 IST
Reason: