Supreme Court - Daily Orders
C.M. Munivenkatappa vs The State Of Karnataka . on 15 September, 2015
Bench: M.Y. Eqbal, C. Nagappan
ITEM NO.13 COURT NO.10 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) NO....../2015
CC No.16391/2015
(Arising out of impugned final judgment and order dated 02/03/2005
in WP No.6980/2005 passed by the High Court Of Karnataka At
Bangalore)
C.M. MUNIVENKATAPPA Petitioner(s)
VERSUS
THE STATE OF KARNATAKA & ORS. Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 15/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Ms. Jennifer John, Adv.
For Mr. E. C. Vidya Sagar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed on the ground of limitation.
As a sequel to the above, interlocutory application for exemption from filing certified copy of the impugned order is disposed of.
(Sanjay Kumar-II) (Indu Pokhriyal)
Court Master Court Master
Signature Not Verified
Digitally signed by
Sanjay Kumar
Date: 2015.09.16
13:57:56 IST
Reason: