Supreme Court - Daily Orders
Mahendra Kumar Karnani vs Radha Devi Karnani on 11 March, 2019
Bench: L. Nageswara Rao, M.R. Shah
ITEM NO.46 COURT NO.13 SECTION XVI
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).18473/2017
(Arising out of impugned final judgment and order dated 07-07-2017
in APOT No. 295/2016 passed by the High Court At Calcutta)
MAHENDRA KUMAR KARNANI Petitioner(s)
VERSUS
RADHA DEVI KARNANI Respondent(s)
(Permission to place on record subsequent facts)
Date : 11-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Guru Krishan Kumar,Sr.Adv.
Mr. Ashok Jain,Adv.
Mr. Pankaj Jain, Adv.
Mr. Bijoy Kumar Jain, AOR
For Respondent(s) Mr. Kavin Gulati,Sr.Adv.
Mr. Gaurav Khatian,Adv.
Mr. Nirmalaya Dasgupta,Adv.
Mr. Ashish Choudhury,Adv.
Mr. Dhruv Surana,adv.
Ms. Rahul Arya,Adv.
Ms. Bharti Tyagi, AOR
UPON hearing the counsel the Court made the following
O R D E R
Mr. Kavin Gulati, learned senior counsel for the respondent submits that the Original Suit filed for setting aside the Gift Deed in favour of the petitioner has become infructuous in view of death of Radha Devi Karnani.
The Special Leave Petition is dismissed as having become infructuous. Pending application(s), if Signature Not Verified Digitally signed by any, stand disposed of. BALA PARVATHI Date: 2019.03.12 17:12:38 IST Reason: (B.Parvathi) (Kailash Chander) Court Master Assistant Registrar