Supreme Court - Daily Orders
B. K. Venkatesh vs B. K. Padmavathi on 24 January, 2020
Bench: Indu Malhotra, Ajay Rastogi
ITEM NO.24 COURT NO.16 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). 1766-1767/2020
(Arising out of impugned final judgment and order dated 10-10-2019
in RFA No. 1582/2010, 10-10-2019 in RFA No. 450/2009 passed by the
High Court Of Karnataka At Bengaluru)
B. K. VENKATESH Petitioner(s)
VERSUS
B. K. PADMAVATHI & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 24-01-2020 These petitions were called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. V. N. Raghupathy, AOR
Mr.Manendra Pal Gupta,Adv.
Md.Apzal Ansari,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice Tag with Civil Appeal Diary No.32601/2018.
Status-quo shall be maintained, in the meanwhile.
(SUSHMA KUMARI BAJAJ) (SUNIL KUMAR RAJVANSHI) SENIOR PERSONAL ASSISTANT BRANCH OFFICER Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ Date: 2020.01.25 11:33:34 IST Reason: