Supreme Court - Daily Orders
L.Lakshmi Devi (D) Tr. Lrs. vs Sajida Begum (D) By Lrs. . on 9 September, 2016
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.50 COURT NO.3 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). 974/2016
(Arising out of impugned final judgment and order dated 14/07/2014
in RFA No. 1489/2010 passed by the High Court Of Karnataka At
Bangalore)
L.LAKSHMI DEVI (D) TR. LRS. & ORS. Petitioner(s)
VERSUS
SAJIDA BEGUM (D) BY LRS. AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing slp)
Date : 09/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Rajesh Mahale,Adv.
Mr. Krutin R. Joshi, Adv.
For Respondent(s) Mr. Sanjay Parikh, Adv.
Ms. Anitha Shenoy,Adv.
Ms. Ninni Susan Thomas, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. Delay condoned.
No ground to interfere with the impugned order is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. (Sharda Kapoor) Signature Not Verified (Parveen Kumar) Court Master Digitally signed by PARVEEN KUMAR Date: 2016.09.09 AR-cum-PS 17:03:13 IST Reason: