Supreme Court - Daily Orders
Kavita Podwal vs The Bbmp And Other Etc on 8 July, 2016
Bench: A.K. Sikri, N.V. Ramana
ITEM NO.44 COURT NO.11 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) Nos. 15924-15925/2016
(Arising out of impugned final judgment and order dated 28/04/2016
in WA No. 967/2016 in WP No. 3147/2016 and WA No. 968/2016 in WP
No. 18596/2015 passed by the High Court of Karnataka at Bangalore)
KAVITA PODWAL Petitioner(s)
VERSUS
THE BBMP AND OTHER ETC Respondent(s)
(With appln. (s) for exemption from filing O.T., permission to
appear and argue in person, interim relief and office report)
Date : 08/07/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Petitioner-in-person.
For Respondent(s)
UPON hearing the petitioner-in-person
the Court made the following
O R D E R
Permission to appear and argue in person is granted. Though the issue which is decided by the impugned judgment has gone in favour of the petitioner, the petitioner, who argues in person, submits that the subject matter of the appeal has not been decided in its entirety and some other issues have been left out.
Issue notice limited to the question as to whether the matter needs to be remanded to the High Court for deciding the other issues, if any.
List the petitions after three weeks.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2016.07.09 12:16:24 IST Reason: (Nidhi Ahuja) (Tapan Kr. Chakraborty) Court Master Court Master