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Vishwanath C.R. vs Muniraju Gowda P.M. on 2 November, 2020

Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian

     ITEM NO.3                    Court 1 (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). 7869-7873/2020
     (Arising out of impugned final judgment and order dated 20-03-2020
     in IA No. 2/2019 20-03-2020 in IA No. 3/2019 20-03-2020 in IA No.
     4/2019 20-03-2020 in IA No. 1/2020 20-03-2020 in IA No. 2/2020 in
     EP No. 11/2018 passed by the High Court Of Karnataka At Bengaluru)

     VISHWANATH C.R.                                                    Petitioner(s)

                                                     VERSUS

     MUNIRAJU GOWDA P.M. & ORS.                        Respondent(s)
     (FOR ADMISSION and I.R. and IA No.56134/2020-EXEMPTION FROM FILING
     C/C   OF    THE   IMPUGNED   JUDGMENT   and   IA   No.100561/2020-
     CLARIFICATION/DIRECTION)

     Date : 02-11-2020 These matters were called on for hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE A.S. BOPANNA
                             HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN

     For Petitioner(s)                 Ms.   Aakriti Priya,Adv.
                                       Mr.   Balaji Srinivasan, AOR
                                       Ms.   Garima Jain,Adv.
                                       Ms.   Pallavi Sengupta,Adv.
                                       Mr.   Aishwarya Choudhury,Adv.
                                       Ms.   Lakshmi Rao,Adv.

     For Respondent(s)                 Mr. Hetu Arora Sethi, AOR

                                       Mr.   Sandeep Patil,Adv.
                                       Ms.   Prerna Singh,Adv.
                                       Mr.   Guntur Pramod Kumar, AOR
                                       Mr.   L. Vijayakumar,Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

In view of the order passed in SLP(C)Nos.6787-6788 of 2020, these special leave petitions are dismissed.

Pending application(s), if any, shall also stand disposed of.

     (MADHU BALA)                                                (INDU KUMARI POKHRIYAL)
     ASSISTANT REGISTRAR                                           ASSISTANT REGISTRAR