Supreme Court - Daily Orders
Hrithik G vs S.S.V. Prasad Guptha on 27 July, 2022
Bench: S. Abdul Nazeer, J.K. Maheshwari
ITEM NO.4 COURT NO.6 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). 12463/2022
(Arising out of impugned judgment and order dated 16-07-2021 in
MFA No. 5674/2018 passed by the High Court of Karnataka at
Bengaluru)
HRITHIK G Petitioner(s)
VERSUS
S.S.V. PRASAD GUPTHA & ANR. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 27-07-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mrs. K. Sarada Devi, AOR
Mr. B. Sriram, Adv.
Mr. R. Vijay Nandan Reddy, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment passed by the High Court. Special Leave Petition is dismissed.
Pending applications, if any, also stand disposed of.
(NEELAM GULATI) (KAMLESH RAWAT)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
Anita Malhotra
Date: 2022.07.28
17:11:48 IST
Reason: