Supreme Court - Daily Orders
N. Vijay Kumar vs Vishwanath Rao N. on 17 December, 2021
Bench: Ajay Rastogi, Abhay S. Oka
ITEM NO.35 Court 14 (Video Conferencing) SECTION II-C
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 (Crl.) No(s). 2928/2021
(Arising out of impugned final judgment and order dated 21-12-2020
in CRLA No. 94/2011 passed by the High Court Of Karnataka At
Bengaluru)
N. VIJAY KUMAR Petitioner(s)
VERSUS
VISHWANATH RAO N. Respondent(s)
(IA No. 36120/2021 - EXEMPTION FROM FILING O.T.)
Date : 17-12-2021 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE ABHAY S. OKA
For the Parties Mr. Devadatt Kamat, Sr. Adv.
Mr. Pai Amit, AOR
Mr. Thejash P., Adv.
Mr. Rajesh Inamdar, Adv.
Ms. Pankhuri Bhardwaj, Adv.
Mr. Shashi Shekhar Kumar Prasad, Adv.
Mr. N. Ramchander Rao, Sr.Adv
Mr. D. Bharat Kumar, Adv
Mr. Tadimalla Bhaskar Gowtham, Adv.
Mr. Aman Shukla, Adv
Mr. Gopal Jha, AOR
Mr.Shahrukh Qureshi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In terms of the orders of this Court dated 15.03.2021 and 12.04.2021 a total sum of Rs.20 lakhs has been deposited by the petitioner in the Registry of this Court which was the total sum bounced in reference to which proceedings under Section 138 of the N.I.Act has been initiated by the complainant. Signature Not Verified Digitally signed by Anita Malhotra Date: 2021.12.18 14:11:05 IST
Reason: List on 18.01.2022, as prayed.
(NIRMALA NEGI) (BEENA JOLLY)
COURT MASTER (SH) COURT MASTER (NSH)