Supreme Court - Daily Orders
Sri Syed Amarulla Hussaini vs J.R.Subramanya . on 21 August, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.22 COURT NO.9 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)......CC No(s).
14684/2015
(Arising out of impugned final judgment and order dated 04/02/2015
in RSA No. 465/2011 passed by the High Court of Karnataka at
Bangalore)
SRI SYED AMARULLA HUSSAINI Petitioner(s)
VERSUS
J.R.SUBRAMANYA AND ORS. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 21/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. G.V. Chandrashekhar, Adv.
Mr. N.K. Verma, Adv.
Ms. Anjana Chandrashekar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
On the request of learned counsel for the petitioner, list the matter after two weeks.
(SANJAY KUMAR-I) (JASWINDER KAUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Sanjay Kumar
Date: 2015.08.22
12:55:59 IST
Reason: