Supreme Court - Daily Orders
Shivagouda Lagamanna Hulagabali Since ... vs Annappa Bandu Kempawad on 3 November, 2023
Author: Sanjay Kumar
Bench: Sanjay Kumar
ITEM NO.1706 COURT NO.15 SECTION IV-A
SUPREME COURT OF INDIA
RECORD OF PROCEEDINGS
MISCELLANEOUS APPLICATION Diary No.34810/2023 IN SLP(CIVIL)
NO.6931/2022
SHIVAGOUDA LAGAMANNA HULAGABALI SINCE DECEASED
Petitioner(s)
BY HIS LRS.
VERSUS
ANNAPPA BANDU KEMPAWAD Respondent(s)
(IA No. 170295/2023 - CONDONATION OF DELAY IN FILING APPLICATION
FOR RESTORATION & IA No. 170296/2023 - RESTORATION)
Date : 03-11-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KUMAR
[IN CHAMBER]
For Petitioner(s)
Mr. Ganesh Kumar R., AOR
For Respondent(s)
UPON hearing the counsel, the Court made the following
ORDER
IA No. 170295/2023 - CONDONATION OF DELAY IN FILING AN APPLICATION FOR RESTORATION & IA No. 170296/2023 – APPLICATION FOR RESTORATION:-
1. Office Report dated 20-10-2023 reflects that the Special Leave Petition was dismissed due to non-compliance with the earlier order dated 09-01-2023. However, Mr. Ganesh Kumar R., learned counsel, cured the defects thereafter and filed the subject applications seeking condonation of the delay in doing so and praying for restoration of the Special Leave Petition.
2. Interlocutory Applications are accordingly ordered, condoning the delay and restoring the Special Leave Petition to the file.
3. Registry is directed to take necessary further steps as per due procedure.Signature Not Verified Digitally signed by
4. I.A.s stand disposed of.VISHAL ANAND Date: 2023.11.07 18:35:28 IST Reason:
(VISHAL ANAND) (GURUCHARAN SINGH KUKAL) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)