Supreme Court - Daily Orders
S.D. Nagaraju vs Sri Shivaganga Educational And ... on 11 January, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.23 COURT NO.11 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)......CC
No(s). 44/2016
(Arising out of impugned final judgment and order dated 11/08/2015
in RSA No. 1832/2011 passed by the High Court of Karnataka at
Bangalore)
S.D. NAGARAJU AND ORS. Petitioner(s)
VERSUS
SRI SHIVAGANGA EDUCATIONAL AND CHARITABLE Respondent(s)
TRUST AND ORS.
(With appln. (s) for c/delay in filing SLP)
Date: 11/01/2016 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)
Mr. Sharan Thakur, Adv.
Mr. Vijay Kumar, Adv.
Mr. Srilok Nath Rath, Adv.
Dr. Sushil Balwada,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of letter circulated by the learned counsel for the petitioners seeking four weeks adjournment on the ground that the arguing counsel is indisposed, the matter is adjourned for four weeks.
(VISHAL ANAND) (SNEH LATA SHARMA) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by Sanjay Kumar Date: 2016.01.11 16:59:24 EASST Reason: