Supreme Court - Daily Orders
A. Narayana Swamy Since Deceased By Lrs. vs A. Subramanya Swamy Since Deceased By ... on 22 April, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
ITEM NO.14 COURT NO.9 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 10695/2019
(Arising out of impugned final judgment and order dated 27-02-2018
in RFA No. 1134/2011 07-01-2019 in RP No. 144/2018 passed by the
High Court Of Karnataka At Bengaluru)
A. NARAYANA SWAMY SINCE DECEASED BY LRS. Petitioner(s)
VERSUS
A. SUBRAMANYA SWAMY SINCE DECEASED BY LRS. & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.56314/2019-CONDONATION OF DELAY
IN FILING )
Date : 22-04-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Ms. Sanya Kumar, Adv.
For Ms. Anjana Chandrashekar, AOR
For Respondent(s) Mr. S. N. Bhat, AOR
Mr. Priyank Jain, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned judgment. The Special Leave Petitions are accordingly dismissed.
(NEETU KHAJURIA) (VIDYA NEGI) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by NEETU KHAJURIA Date: 2019.04.23 17:05:20 IST Reason: