Supreme Court - Daily Orders
Vishva Bharat Seva Samiti Belgaum vs Vishva Bharat Seva Samiti Shahapur on 29 January, 2018
Bench: Arun Mishra, Amitava Roy
ITEM NO.16 COURT NO.9 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).29558-29560/2017
(Arising out of impugned final judgment and order dated 29-10-2014
in WP Nos.108090/2014 (GM-CPC) c/w 104198/2014 (GM-CPC) c/w
104199/2014 (GM-CPC) passed by the High Court Of Karnataka Circuit
Bench At Dharwad)
VISHVA BHARAT SEVA SAMITI BELGAUM, KARNATAKA &
ANR.ETC.ETC. Petitioner(s)
VERSUS
VISHVA BHARAT SEVA SAMITI SHAHAPUR & ORS.ETC.ETC. Respondent(s)
(With appln.(s) for exemption from filing O.T. and permission to
file addl. Documents)
Date : 29-01-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. S.N. Bhat,AOR
For Respondent(s) Ms. Rekha Chandra Sekhar,Adv.
Mr. H. Chandra Sekhar,AOR
Ms. Anuradha Mutatkar,AOR
UPON hearing the counsel the Court made the following
O R D E R
It is stated by learned counsel for the petitioners that in the year 2017, elections have been held.
Let an affidavit be filed in this regard by learned counsel, within fifteen days.
Respondents are at liberty to file their counter affidavit before the next date.
Signature Not VerifiedList after fifteen days.
Digitally signed by SARITA PUROHIT Date: 2018.01.30 16:51:12 IST Reason: (Sarita Purohit) (Jagdish Chander) Court master Branch Officer