Supreme Court - Daily Orders
The Divisional Controller Nekrtc vs Kiran on 9 December, 2022
Bench: Dinesh Maheshwari, Hrishikesh Roy
ITEM NO.23 COURT NO.7 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 29610/2021
(Arising out of impugned final judgment and order dated 23-12-2020
in MFA No. 201567/2017 passed by the High Court Of Karnataka At
Kalaburagi)
THE DIVISIONAL CONTROLLER NEKRTC Petitioner(s)
VERSUS
KIRAN & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.182671/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.182672/2022-CONDONATION OF
DELAY IN REFILING / CURING THE DEFECTS )
Date : 09-12-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Ms. Supreeta Sharanagouda, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having heard learned counsel for the petitioner and having perused the material placed on record, we do not find any reason to entertain this petition under Article 136 of the Constitution of India.
The petition seeking special leave to appeal is, accordingly, dismissed.
All pending applications stand disposed of. Signature Not Verified Digitally signed by Sanjay Kumar Date: 2022.12.10 12:48:26 IST Reason:
(MEENAKSHI KOHLI) (MONIKA DEY)
ASTT. REGISTRAR-cum-PS BRANCH OFFICER