Supreme Court - Daily Orders
A.S.Jayamma vs V.Rukmini (D) By Lr. on 11 March, 2016
Bench: V. Gopala Gowda, Arun Mishra
ITEM NO.2 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 for Special Leave to Appeal (C) No(s). 30789/2012
(Arising out of impugned final judgment and order dated
22/07/2011 in RFA No. 2569/2006 passed by the High Court Of
Karnataka At Bangalore)
A.S.JAYAMMA Petitioner(s)
VERSUS
V.RUKMINI (D) BY LR. & ANR. Respondent(s)
(With interim relief and office report)
Date :11/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. H.N. Nagamohan Das, Sr. Adv.
Mr. Naveen R Nath, Adv.
Ms. Lalit Mohini Bhat, Adv.
Mr. Darpan K.M., Adv.
Mr. T.V. Ratnam,Adv.
For Respondent(s) Mr. Basavaprabhu S. Patil, Sr. Adv.
Mr. Balaji Srinivasan,Adv.
Ms. Srishti Govil, Adv.
Ms. Pratiksha Mishra, Adv.
Ms. Vaishnavi Subrahmanyam, Adv.
Mr. Arunava Mukherjee, Adv.
Mr. Himanshu Munshi,Adv.
Mr. Durga Dutta, Adv.
Mr. Manish Garani, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by USHA List on a non-miscellaneous day in the second week of April, 2016. RANI BHARDWAJ Date: 2016.03.12 13:50:49 IST Reason:
[ Charanjeet Kaur ] [ Mala Kumari Sharma ] A.R.-cum-P.S. Court Master