Supreme Court - Daily Orders
Veerabhadrayya vs Mytra Bai on 22 July, 2019
Bench: N.V. Ramana, Ajay Rastogi
ITEM NO.1 COURT NO.3 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(s).39132/2017
(Arising out of impugned final judgment and order dated 14-03-2017
in RSA No.200068/2014 passed by the High Court of Karnataka at
Kalaburagi)
VEERABHADRAYYA & ANR. Petitioner(s)
VERSUS
MYTRA BAI Respondent(s)
IA No. 59209/2019 - CONDONATION OF DELAY IN FILING
IA No. 59212/2019 - CONDONATION OF DELAY IN REFILING
IA No. 59219/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 59215/2019 - EXEMPTION FROM FILING O.T. IA No. 59217/2019 - PERMISSION TO FILE LENGTHY LIST OF DATES Date : 22-07-2019 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE AJAY RASTOGI For Petitioner(s) Mr.Raja Venkatappa Naik, Adv.
Mr.Mata Prasad Singh, Adv. Ms.Ranjana R.Singh, Adv. Mr.S.K.Tandon, Adv.
Ms. Manju Jetley, AOR For Respondent(s) Mr.M.V.V.Ramana, Adv.
Mr.Manjunath Meled, Adv. Mr.Anil Kumar, AOR UPON hearing the counsel the Court made the following O R D E R Heard learned counsel for the petitioners.
Delay condoned.
The special leave petition is dismissed.
As a sequel to the above, pending interlocutory Signature Not Verified applications also stand disposed of.Digitally signed by SATISH KUMAR YADAV Date: 2019.07.23 17:36:42 IST Reason:
(SATISH KUMAR YADAV) (RAJ RANI NEGI) AR-CUM-PS ASSISTANT REGISTRAR