Supreme Court - Daily Orders
K B Chikkathayamma vs A C Lakshmi on 20 February, 2023
Bench: V. Ramasubramanian, Pankaj Mithal
ITEM NO.15 COURT NO.15 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). 18123-
18124/2022
(Arising out of impugned judgment and order dated 15-07-2022 in IA
No. 2/2022 and IA No. 6/2022 in RFA 1856/2014 passed by the High
Court Of Karnataka At Bengaluru)
K B CHIKKATHAYAMMA & ORS. PETITIONER(S)
VERSUS
A C LAKSHMI & ORS. RESPONDENT(S)
(FOR ADMISSION )
Date : 20-02-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mr. Ganesh Kumar R., AOR
Mr. Manjunath Meled, Adv.
Mr. Anuj, Adv.
Mr. Sandeep Sharma, Adv.
Mrs. Vijayalaxmi Udapudi, Adv.
For Respondent(s) Mr. V. K. Shukla, Sr. Adv.
Mr. Vedant Singh, AOR
Mr. Meghachandra D Narasimhamurthy, Adv.
Mr. Bharath Keshavamurthy, Adv.
Mr. Vishisht Singh, Adv.
UPON hearing the counsel, the Court made the following
O R D E R
We do not find any valid reason to interfere with the impugned order and hence, the special leave petitions are dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by POOJA SHARMA Date: 2023.02.21 17:39:27 IST Reason: (POOJA SHARMA) (RENU BALA GAMBHIR)
COURT MASTER (SH) COURT MASTER (NSH)