Supreme Court - Daily Orders
Sr. V.K. Dayanand (Dead By Lrs) vs Sri Kitty @ Krishna Reddy Since Dead Rep. ... on 18 July, 2022
Bench: Hemant Gupta, Vikram Nath
ITEM NO.3 COURT NO.9 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). 11827/2022
(Arising out of impugned final judgment and order dated 21-05-2020
in RFA No. 782/2005 passed by the High Court Of Karnataka At
Bengaluru)
SR. V.K. DAYANAND (DEAD BY LRS) Petitioner(s)
VERSUS
SRI KITTY @ KRISHNA REDDY SINCE DEAD
REP. BY HIS LR & ANR. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 18-07-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Radhakrishna S. Hegde, Adv.
Mr. V. M. Prasad, Adv.
Mr. Shanti Prakash, Adv.
Mr. Rajeev Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no reason to interfere with the impugned order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
Pending interlocutory application(s) is/are disposed of.
(JAYANT KUMAR ARORA) (RENU BALA GAMBHIR) ASTT-REGISTRAR-cum-PS COURT MASTER Signature Not Verified Digitally signed by Indu Marwah Date: 2022.07.19 17:08:08 IST Reason: