Supreme Court - Daily Orders
N. Sathya Murthy vs Basanth Kumar Patil on 13 October, 2014
Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre
ITEM NO.46 COURT NO.9 SECTION IIB
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 (Crl.)....../2014
CRLMP No(s). No.16971/2014
(Arising out of impugned final judgment and order dated 06/11/2012
in CRLRP No. 1334/2008 passed by the High Court of Karnataka at
Bangalore)
N. SATHYA MURTHY Petitioner(s)
VERSUS
BASANTH KUMAR PATIL Respondent(s)
CRLMP. 16971/2014(with c/delay in filing SLP and office report)
Date : 13/10/2014 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Shantha Kumar Mahale,Adv.
Mr. Rajesh Mahale,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks further time for depositing the balance amount of Rs.1,20,000/- (Rupees One Lac Twenty Thousand only).
Petitioner was already granted time by our orders dated 21.1.2014, 11.8.2014 and 8.9.2014, therefore, as a last chance, four weeks' time is granted to the petitioner to deposit the balance amount of Rs.1,20,000/- (Rupees One Lac Twenty Thousand only) before the Trial Court and file a proof thereof, failing which the special leave petition stand dismissed on its own.
Signature Not Verified Digitally signed by Narendra Prasad (NARENDRA PRASAD) Date: 2014.10.15 10:53:21 IST (SHARDA KAPOOR) COURT MASTER COURT MASTER Reason: