Supreme Court - Daily Orders
Keshava Pai(D) Th. Lrs vs S.H Mohite on 4 July, 2014
v ITEM NO.14 COURT NO.6 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).
8350/2014
(Arising out of impugned final judgment and order dated 22/08/2013
in RFA No. 733/1997 passed by the High Court Of Karnataka At
Bangalore)
KESHAVA PAI(D) TH. LRS & ORS Petitioner(s)
VERSUS
S.H MOHITE & ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 04/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE RANJAN GOGOI
For Petitioner(s)
Ms Hetu Arora Sethi ,Adv.
Mr. Naveen R. Nath, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
We find no merit in this special leave petition, the special leave petition is dismissed.
(Neeta) (Usha Sharma) Signature Not Verified Digitally signed by Sr. P.A. Court Master Neeta Sapra Date: 2014.07.05 13:51:57 IST Reason: