Supreme Court - Daily Orders
S. Lokanatha vs S. Varalakshmi on 30 July, 2014
4 ITEM NO.42 COURT NO.5 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).
7989/2014
(Arising out of impugned final judgment and order dated 13/12/2012
in RFA No. 858/2010 passed by the High Court Of Karnataka At
Bangalore)
S. LOKANATHA Petitioner(s)
VERSUS
S. VARALAKSHMI & ORS Respondent(s)
I.A. No. 1/2014(with c/delay in filing SLP and office report)
Date : 30/07/2014 This application was called on for hearing
today.
CORAM : HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. H. Chandra Sekhar ,Adv.
Mr. A.V. Manavlan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
(Gulshan Kumar Arora) (Indu Pokhriyal) Court Master Court Master Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2014.08.06 10:04:41 IST Reason: