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Seetharama Shetty vs Monappa Shetty on 11 August, 2022

Bench: K.M. Joseph, Hrishikesh Roy

     ITEM NO.8                             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

     Petition(s) for Special Leave to Appeal (C)                  No(s). 7249-7250/2022

     (Arising out of impugned final judgment and order dated 23-08-2019
     in WP No. 30734/2019 14-09-2021 in RP No. 340/2019 passed by the
     High Court Of Karnataka At Bengaluru)

     SEETHARAMA SHETTY                                                  Petitioner(s)

                                                   VERSUS

     MONAPPA SHETTY                                                     Respondent(s)



     Date : 11-08-2022 These petitions were called on for hearing today.

     CORAM :                HON'BLE MR. JUSTICE K.M. JOSEPH
                            HON'BLE MR. JUSTICE HRISHIKESH ROY


     For Petitioner(s)                Mr. Parikshit P. Angadi, Adv.
                                      Mr. Anirudh Sanganeria, AOR

     For Respondent(s)


                             UPON hearing the counsel the Court made the following
                                                O R D E R

Though served there is no appearance on behalf of the sole respondent.

We consider it necessary to appoint Mr. Liz Mathew, Advocate as an Amicus Curiae to assist this Court.

The Registry is directed to communicate a copy of this order and provide complete set of paper books to the Amicus Curiae.

List the matters after three weeks.

Interim order will continue till the next date of hearing. Digitally signed by JAGDISH KUMAR Date: 2022.08.12 17:44:48 IST Reason:

     (JAGDISH KUMAR)                                                (RENU KAPOOR)
     COURT MASTER (SH)                                             ASSISTANT REGISTRAR