Supreme Court - Daily Orders
R.Sandhya vs S.R.Raju on 6 February, 2015
Bench: Jagdish Singh Khehar, S.A. Bobde
ITEM NO.3 COURT NO.4 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). 11503/2014
(Arising out of impugned final judgment and order dated
11/12/2013 in RFA No. 128/2009 passed by the High Court Of
Karnataka At Bangalore)
R.SANDHYA & ANR. Petitioner(s)
VERSUS
S.R.RAJU Respondent(s)
(with interim relief and office report)
Date : 06/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Ujjal Banerjee, Adv.
for Mr. Abhijat P. Medh,AOR
For Respondent(s) Mr. S. N. Bhat,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners has circulated a letter seeking an adjournment, so as to enable him to file rejoinder affidavit.
Prayer is allowed.
List after four weeks. Rejoinder affidavit be filed, in the meantime. Signature Not Verified (Parveen Kr. Chawla) Digitally signed by (Renuka Sadana) Court Master Parveen Kumar Chawla Date: 2015.02.06 15:36:52 IST Court Master Reason: