Supreme Court - Daily Orders
Bangalore Development Authority vs Sampangi on 14 September, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.31 COURT NO.3 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 28329/2018
(Arising out of impugned final judgment and order dated 14-09-2017
in WA No. 3353/2016, WA No. 5170/2016, WA No. 5171/2016, WA No.
5172/2016, WA No. 5173/2016 and WA No. 5174/2016 passed by the High
Court Of Karnataka At Bengaluru)
BANGALORE DEVELOPMENT AUTHORITY & ANR. Petitioner(s)
VERSUS
SAMPANGI & ORS. Respondent(s)
(FOR I.R. and IA No.123904/2018-CONDONATION OF DELAY IN FILING and
IA No.123905/2018-EXEMPTION FROM FILING O.T.)
Date : 14-09-2018 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. S.K. Kulkarni, Adv.
Mr. M. Gireesh Kumar, Adv.
Mr. Ankur S. Kulkarni, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petitions are dismissed.
Pending application is disposed of.
(MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER ASSISTANT REGISTRAR Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2018.09.15 12:20:27 IST Reason: