Supreme Court - Daily Orders
Neelavva Kom. Madivalappa Kamati vs Drakshayani Kom. Veeranna Kuratti . on 5 January, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.14 COURT NO.2 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)No............./2016
(CC No.22585/2015)
(Arising out of impugned final judgment and order dated 06/09/2013
in RSA No.5343/2010 passed by the High Court of Karnataka Circuit
Bench at Dharwad)
NEELAVVA KOM. MADIVALAPPA KAMATI Petitioner(s)
VERSUS
DRAKSHAYANI KOM. VEERANNA KURATTI AND ORS. Respondent(s)
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 05/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Bankey Bihari,Adv.
Mr. Chandrashekhar,A.C.
Mr. Anshul Rai,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.
Pending application, if any, stands disposed of.
(Anita Malhotra) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2016.01.06 16:05:49 IST Reason: