Supreme Court - Daily Orders
Manchegowda vs The Secretary Apmc Mandya on 3 March, 2025
Author: B.R. Gavai
Bench: B.R. Gavai
ITEM NO.33 COURT NO.2 SECTION II-C
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 (CRIMINAL) Diary No(s). 19457/2024
[Arising out of impugned final judgment and order dated 04-09-2023
in CRRP No. 1000/2014 passed by the High Court of Karnataka at
Bengaluru]
MANCHEGOWDA Petitioner(s)
VERSUS
THE SECRETARY APMC MANDYA Respondent(s)
(IA No. 297879/2024 - CONDONATION OF DELAY IN FILING, IA No.
297881/2024 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS, IA No. 297882/2024 - EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 03-03-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
For Petitioner(s) :
Mr. Saket Gogia, Adv.
Ms. Gauri Pande, Adv.
Ms. Sheetal Maggon, Adv.
Mr. Mansingh, Adv.
Mr. Dhawesh Pahuja, AOR
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. Signature Not Verified Delay condoned.
Digitally signed by DEEPAK SINGH Date: 2025.03.042. 17:21:10 IST Reason: Issue notice, returnable in six weeks.
3. In addition to the usual mode, liberty is granted to the 1 petitioner to serve notice through the Standing Counsel for the respondent.
4. Until further orders, the order of sentence shall stand suspended on the condition that the petitioner deposits the fine in the trial court.
= (DEEPAK SINGH) (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) 2