Supreme Court - Daily Orders
G.K. Mayigaiah vs Mandya Zilla Kurubara Sangha @ Mandya on 25 October, 2024
ITEM NO.1705 COURT NO.14 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
MISCELLANEOUS APPLICATION Diary No(s).4684/2024
G.K. MAYIGAIAH Petitioner(s)
VERSUS
MANDYA ZILLA KURUBARA SANGHA @ MANDYA Respondent(s)
(IA No. 82967/2024 - CONDONATION OF DELAY IN FILING APPLICATION FOR
RESTORATION
IA No. 82965/2024 – RESTORATION)
Date : 25-10-2024 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANDEEP MEHTA
[IN CHAMBER]
For Petitioner(s) Mr. Ankolekar Gurudatta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
I.A. No.82967/2024 and I.A. No. 82965/2024
1. The applicant/petitioner has moved an application for restoration of the Special Leave Petition which was dismissed for not curing the defects pointed out by the Registry. Learned counsel for the applicant submits that now all the defects have been cured.
2. Recording the above submission, the application for Signature Not Verified condonation of delay in filing the application for restoration and Digitally signed by Dr. Naveen Rawal Date: 2024.10.25 the application for restoration stands allowed. The Special Leave 18:50:09 IST Reason:
Petition restored to its original number.1
3. The Miscellaneous Application as well as pending application(s), if any, stands disposed of.
(VIJAY KUMAR) (POOJA SHARMA)
COURT MASTER (SH) COURT MASTER (NSH)
2