Supreme Court - Daily Orders
K.C. Jasavanthraj(D) Thr.Lrs.&Ors. vs K C Sukanraj on 4 July, 2014
\204 ITEM NO.22 COURT NO.8 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). 14389/2014
(Arising out of impugned final judgment and order dated
12/02/2014 in FA No. 1860/2007 passed by the High Court Of
Karnataka At Bangalore)
K.C. JASAVANTHRAJ(D) THR.LRS.&ORS. Petitioner(s)
VERSUS
K C SUKANRAJ & ORS Respondent(s)
Date : 04/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Dhruv Mehta, Sr. Adv.
Mr. Balaji Srinivasan ,Adv.
Mr. M.D. Raghunath, Adv.
Mr. K. Vijay Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners seeks an adjournment, so as to enable him to place further material on the record of this case, as was available before the Courts below.
Prayer is allowed.
Needful be done within four weeks from today. List Signature Not Verified thereafter.
Digitally signed by Parveen Kumar Chawla Date: 2014.07.04 17:22:05 IST Reason:(Parveen Kr. Chawla) (Phoolan Wati Arora) Court Master Assistant Registrar