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Supreme Court - Daily Orders

Dr. Shivanna M G vs The State Of Karnataka on 10 January, 2023

     ITEM NO.26                            REGISTRAR COURT. 1                   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


                                BEFORE THE REGISTRAR SH. H. SHASHIDHARA SHETTY

     Petition(s) for Special Leave to Appeal (C)                             No(s).    15178/2021

     DR. SHIVANNA M G                                                                 Petitioner(s)

                                                            VERSUS

     THE STATE OF KARNATAKA & ORS.                                                    Respondent(s)

     WITH
     SLP(C) No. 6112-6117/2022 (IV-A)

     SLP(C) No. 23148-23150/2022 (IV-A)


     Date : 10-01-2023 This petition was called on for hearing today.


     For Petitioner(s)

                                            Mr. V. N. Raghupathy, AOR
                                            Mr. Varun Varma, Adv.

                                           Mr. Vinayak Mohan, Adv.
                                           Mr. E. C. Vidya Sagar, AOR
                                           Ms. Rashi Bansal, AOR

     For Respondent(s)

                                           Mr. Mahesh Thakur, AOR
                                           Mr. Vinayaka S. Pandit, Adv.
                                           Mr. Akshay Kumar, Adv.
                                           Ms. Shivani, Adv.

               UPON hearing the counsel, the Court made the following
                                  O R D E R

SLP(C) No. 15178/2021 Ld. Counsel for the petitioner is granted two weeks’ time, Signature Not Verified as last opportunity, to file fresh particulars in Digitally signed by BABITA PANDEY Date: 2023.01.11 respect of the unserved 17:04:59 IST Reason: respondent Nos.4 to 6 and 8. Spare copies have been filed.

Contd….

-2-

Service is complete on respondent Nos.1 to 3, 7 and 9 to 11 but none has entered appearance. SLP(C) No. 6112-6117/2022 Respondent Nos.8 to 11 in SLP(C) No. 6112-6113/2022 and and SLP(C) No. 6116-6117/2022, respondent Nos.7 to 10 in SLP(C) No. 6114/2022 and respondent Nos.6, 7 and 9 in SLP(C) No. 6115/2022 are granted four weeks’ time, as last opportunity, for filing counter affidavit.

Ld. Counsel for the petitioner is granted two weeks’ time, as last opportunity, to take fresh steps and file fresh particulars in respect of the unserved respondent Nos.3, 5, 6 and 7 in SLP(C) No. 6112-6113/2022 and SLP(C) No. 6116- 6117/2022, respondent No.3 in SLP(C) No. 6114/2022 and respondent No.4 in SLP(C) No. 6115/2022.

Service is complete on the remaining respondents, but none has entered appearance.

SLP(C) No. 23148-23150/2022 Await service report in respect of respondent Nos.1 to 3. List again on 15.2.2023.

H. SHASHIDHARA SHETTY Registrar