Supreme Court - Daily Orders
Karnataka Fisheries Development ... vs The Deputy Secretary Bangalore ... on 2 December, 2016
Bench: A.K. Sikri, Abhay Manohar Sapre
1
ITEM NO.34 COURT NO.9 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)..........of 2016
(CC Nos.22460-22461/2016)
(Arising out of impugned final judgment and order dated 06/05/2016
in RFA No. 459/2016 06/05/2016 in RFA No.483/2016 passed by the
High Court of Karnataka at Bangalore)
KARNATAKA FISHERIES DEVELOPMENT
CORPORATION LTD. & ETC. Petitioner(s)
VERSUS
THE DEPUTY SECRETARY BANGALORE
DEVELOPMENT AUTHORITY AND ANR. Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 02/12/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Sampat Anand Shetty, Adv.
Ms. Madhusmita Bora,Adv.
Mr. Pawan Kishore Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
It is submitted that the High Court by the impugned judgment has decided only one issue whereas many other issues were raised as is clear from the grounds of appeal. It is also submitted that even the written Signature Not Verified statements were filed touching upon other issues as well. Digitally signed by RASHMI DHYANI Date: 2016.12.05 12:22:28 IST Reason: If that is the case, it would be appropriate for the petitioners to first approach the High Court by filing necessary review petition in this behalf. 2 In case review petition is dismissed, the petitioner shall be at the liberty not only to challenge the order passed in the review but also impugned order as well. In view of the above, special leave petitions are disposed of accordingly.
(RASHMI DHYANI) (MALA KUMARI SHARMA)
SR.P.A. COURT MASTER