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Supreme Court - Daily Orders

B.K. Jayamma vs B.K. Ramaiah on 5 April, 2023

Bench: Surya Kant, J.K. Maheshwari

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     ITEM NO.6                         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)         No(s).     19885/2021

     (Arising out of impugned final judgment and order dated 23­07­2021
     in RFA No. 564/2019 passed by the High Court of Karnataka at
     Bengaluru)

     B.K. JAYAMMA & ANR.                                            Petitioner(s)

                                               VERSUS

     B.K. RAMAIAH & ORS.                                            Respondent(s)


     (IA No. 23808/2023 ­ APPLICATION FOR VACATION OF INTERIM ORDER, IA
     No. 157372/2021 ­ EXEMPTION FROM FILING O.T. & IA No. 31620/2023 ­
     VACATING STAY)

     Date : 05­04­2023 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE SURYA KANT
                         HON'BLE MR. JUSTICE J.K. MAHESHWARI

     For Petitioner(s)
                                  Mrs. Anitha Shenoy, Sr. Adv.
                                  Mrs. T S Shanthi, Adv.
                                  Mr. Narendra Kumar, AOR
                                  Mr. Sanjeev Kumar, Adv.
     For Respondent(s)
                                  Mr. Siddharth Dave, Sr. Adv.
                                  Mr. Anand Varma, AOR
                                  Ms. Adyasha Nanda, Adv.

                                  Ms. Irfana Nazeer, Adv.
                                  Mr. Chetan B, Adv.
                                  Mr. Aaryaan Sadanand, Adv.
                                  Ms. Mitali Umat, Adv.
                                  Mr. Abhay Pratap Singh, AOR
Signature Not Verified

Digitally signed by
VISHAL ANAND
                                  Mr. Anand Sanjay M. Nuli, Adv.
Date: 2023.04.05
18:42:01 IST
Reason:
                                  Mr. Dharm Singh, Adv.
                                  Mr. Nanda Kumar, Adv.
                                 For M/s. Nuli & Nuli, AOR
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          UPON hearing the counsel the Court made the following
                             O R D E R

Learned Senior Counsels for the parties shall have instructions whether the entire estate of Kempaiah can be put in a common pool and divided equally amongst his legal heirs through mediation or arbitration.

List the matter on 24­04­2023.

Status­quo to continue.

  (VISHAL ANAND)                                        (PREETHI T.C.)
ASTT. REGISTRAR­cum­PS                                 COURT MASTER (NSH)