Supreme Court - Daily Orders
State Of Madhya Pradesh vs Radheshyam on 14 March, 2016
|
ITEM NO.37 COURT NO.10 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(s). 6453/2016
(Arising out of impugned final judgment and order dated 14/07/2015
in RFA No. 971/2009 passed by the High Court Of Karnataka At
Bangalore)
JAGADAMBA Petitioner(s)
VERSUS
R GOPI & ORS. Respondent(s)
(with appln. (s) for permission to place addl. documents on record)
Date : 14/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Ms. Rukhsana Choudhury,Adv.
Mr. R. Chandrashekhar, Adv.
Mr. Lokanatha, Adv.
For Respondent(s) Mr. Sundar Ram, Adv.
Mr. Amlendra Kant Srivastava, Adv.
Mr. H.S. Naik, Adv.
Mr. B.V. Bandarkar, Adv.
Mr. V. N. Raghupathy,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Special Leave Petition is dismissed. (NEELAM GULATI) COURT MASTER (SNEH LATA SHARMA) COURT MASTER