Supreme Court - Daily Orders
T. S. Channegowda vs H. Thopaiah on 8 January, 2016
Bench: V. Gopala Gowda, Uday Umesh Lalit
ITEM NO.23 COURT NO.10 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)......CC No(s).
22916/2015
(Arising out of impugned final judgment and order dated 03/03/2015 in
RFA No. 1701/2014 passed by the High Court Of Karnataka At Bangalore)
T. S. CHANNEGOWDA Petitioner(s)
VERSUS
H. THOPAIAH & ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 08/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Rajan Singh, Adv.
Mr. Amit Singh, Adv.
Mr. Merusagar Samantaray,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
Signature Not Verified
The special leave petition is dismissed.
Digitally signed by Vinod Kumar Date: 2016.01.09 13:08:41 IST Reason: (VINOD KUMAR) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER