Supreme Court - Daily Orders
Siddalingappa vs Mallikarjun B. Mavalli on 8 March, 2021
Bench: Surya Kant, Aniruddha Bose
ITEM NO.11 In Court 2 (Video Conferencing) SECTION IIC
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No.1976/2021
(Arising out of impugned final judgment and order dated 16122020
in CRLA No. 100341/2018 passed by the High Court of Karnataka
Circuit Bench at Dharwad)
SIDDALINGAPPA Petitioner(s)
VERSUS
MALLIKARJUN B. MAVALLI Respondent(s)
(FOR ADMISSION and I.R. and IA No.31920/2021EXEMPTION FROM FILING
O.T.)
Date : 08032021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s)
Mr. Abdul Azeem Kalebudde, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing.
Having heard learned AdvocateonRecord appearing for the petitioner and carefully perusing the material available on record, no case to interfere with the impugned order passed by High Court is made out.
The Special Leave Petition is, accordingly, dismissed. However, the question of law is kept open.
Consequent upon the dismissal of the Special Leave Petition, pending application filed in the matter also stands disposed of.
Signature Not Verified Digitally signed by Vishal Anand Date: 2021.03.08 18:01:57 IST Reason: (VISHAL ANAND) (RAJ RANI NEGI)
ASTT. REGISTRARcumPS DY. REGISTRAR