Supreme Court - Daily Orders
Y. Harish vs Y. Satish on 14 November, 2022
Bench: B.R. Gavai, Vikram Nath
ITEM NO.24 COURT NO.9 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). 19214/2022
(Arising out of impugned final judgment and order dated 01-07-2022
in WP No. 10716/2022 passed by the High Court Of Karnataka At
Bengaluru)
Y. HARISH & ANR. Petitioner(s)
VERSUS
Y. SATISH & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 14-11-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s)
Mr. Neeraj Kishal Kaul, Sr. Adv.
Mr. Kunal Verma, AOR
Ms. Yugandhara Pawan Jha, Adv.
Mr. Somanna C.P., Adv.
Ms. Lavanya Dhawan, Adv.
Mr. Ritik Gupta, Adv.
Mr. Ashwin, Adv.
For Respondent(s)
Mr. Pradeep Nayak, Adv.
Ms. Pritha Srikumar, AOR
Mr. Siddharth Aiyanna, Adv.
Ms. Kritanjali Sarda, Adv.
Ms. Nikita Garg, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and order passed by the High Court. This special leave petition is dismissed accordingly.
Signature Not Verified Digitally signed by Narendra Prasad Date: 2022.11.15 17:05:29 ISTReason: Pending application(s), if any, stand(s) disposed of.
(DEEPAK SINGH) (BEENA JOLLY)
COURT MASTER (SH) COURT MASTER (NSH)