Supreme Court - Daily Orders
Karnataka Industral Area Development ... vs M. Mahadevappa on 20 November, 2014
Bench: J. Chelameswar, S.A. Bobde
ITEM NO.3 COURT NO.7 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)......CC No(s).
18304-18324/2014
(Arising out of impugned final judgment and order dated 09/01/2014
in RP NOS.948/2013 & 10-26/2014 IN WA NOS.5289/2012 &
1854-1870/2013 and order dated 21/02/2014 in RP Nos. 1067-1069/2014
in WA No. 5786-5788/2012 passed by the High Court Of Karnataka At
Bangalore)
KARNATAKA INDUSTRAL AREA DEVELOPMENT BOARD & ANR Petitioner(s)
VERSUS
M. MAHADEVAPPA & ORS Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 20/11/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Basava Prabhu S. Patil,Sr.Adv.
Mr. Nishanth Patil,Adv.
Mr. B. Subrahmanya Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petitions are dismissed.
[O.P. SHARMA] [INDU BALA KAPUR] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Om Parkash Sharma Date: 2014.11.20 16:31:33 IST Reason: