Supreme Court - Daily Orders
Smt. C.K. Devakiammal vs Shri B. Muniraju on 4 July, 2016
Bench: V. Gopala Gowda, Adarsh Kumar Goel
ITEM NO.57 COURT NO.8 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).
14430-14431/2015
(Arising out of impugned final judgment and order dated 28/04/2015
in WP No. 22003/2014 and WP No. 22004/2014 passed by the High Court
of Karnataka at Bangalore)
SMT. C.K. DEVAKIAMMAL & ORS Petitioner(s)
VERSUS
SHRI B. MUNIRAJU & ORS Respondent(s)
(With interim relief and office report)
Date : 04/07/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Ms. Bina Madhavan, Adv.
Mr. S. Udaya Kumar Sagar, Adv.
Ms. Elizabeth Antony, Adv.
Mr. Mrityunjai Singh, Adv.
For M/s. Lawyer S Knit & Co,Advs.
For Respondent(s) Mr. Ravi Panwar, Adv.
Ms. Anuradha Mutatkar,Adv.
Mr. H. Nagmohan Das, Sr. Adv.
Mr. Joseph Aristotle S., Adv.
Ms. Priya Aristotle,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are dismissed accordingly. Pending application(s), if any, stands disposed of.
Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2016.07.06 15:46:19 IST Reason: (S. K. RAKHEJA) (SUMAN JAIN)
COURT MASTER COURT MASTER