Supreme Court - Daily Orders
S. Sundaramurthy (Dead) Thr. Lrs. vs Saraswathy Lakshmanan on 22 April, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.16 COURT NO.9 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).
7227/2016
(Arising out of impugned final judgment and order dated 21/07/2015
in RFA No. 169/2009 passed by the High Court Of Karnataka At
Bangalore)
S. SUNDARAMURTHY AND ANR. Petitioner(s)
VERSUS
SARASWATHY LAKSHMANAN AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 22/04/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Balaji Srinivasan, Adv.
Ms. Srishti Govil, Adv.
Ms. Vaishnavi Subramanian, Adv.
Ms. Pratiksha Mishra, Adv.
Mr. Arunava Mukherjee, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Issue notice on the Special Leave Petition as well as on the prayer for interim relief.
Tag with SLP (C) Nos. 32467-32468 of 2015. In the meantime, there shall be stay of the operation of the impugned Judgment with regard to payment of Rs. 70 Lacs by the petitioners.
Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2016.04.25 17:08:36 IST Reason: (Jayant Kumar Arora) (Renu Diwan) Sr. P.A. Court Master