Supreme Court - Daily Orders
Eshwarachari vs Sarojamma on 8 February, 2021
Bench: Indu Malhotra, Ajay Rastogi
1
ITEM NO.14 Court 13 (Video Conferencing) 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
Petition(s) for Special Leave to Appeal (C) No(s).1573-1574/2021
(Arising out of impugned final judgment and order dated 25-02-2020
in RSA No. 543/2017 02-12-2020 in RP No. 271/2020 passed by the High
Court Of Karnataka At Bengaluru)
ESHWARACHARI & ORS. Petitioner(s)
VERSUS
SAROJAMMA Respondent(s)
(FOR ADMISSION)
Date : 08-02-2021 These petitions were called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Nikhil Majithia, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Tag along with Civil Appeal No.2844 of 2011. During the pendency of the proceedings, the respondent is directed not to create any third party rights on the suit properties viz. (1) Property situated at Belluru village, Narasapura Hobli, Kolar Taluk, bearing Sy. No.316, measuring 5.37 acres, bounded on:
East by: Kittappa and Suryanarayana Dheekshith, West by: B.V. Venkatashamappa, Saddappa and Kittappa’s lands, North by: Road and South by: Thimmakka’s land and (2) building and vacant site which having residency, floor mill, shops and circulated shed bearing Genger No. 713 and property No.142 and 142/1 measuring total extent of 10 guntas bounded on: East by: Kittappa’s land, West by: Sandu and B.V. Venkatashami’s land. North by: Road and PWD Vacant space, South by: Own property i.e. item No.1.
(RASHMI DHYANI) (BEENA JOLLY)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
RASHI GUPTA
Date: 2021.02.10
15:41:57 IST
Reason: