Supreme Court - Daily Orders
R.S. Suresha vs The State Of Karnataka on 19 June, 2020
Author: Dinesh Maheshwari
Bench: Dinesh Maheshwari
ITEM NO.26 Virtual Court 10 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).10630/2020
R.S. SURESHA Petitioner(s)
VERSUS
THE STATE OF KARNATAKA Respondent(s)
(FOR ADMISSION and I.R. and IA No.53456/2020-EXEMPTION FROM FILING
O.T. and IA No.53459/2020-EXEMPTION FROM FILING AFFIDAVIT and IA
No.53455/2020-EXEMPTION FROM SURRENDERING WITHIN TIME and IA
No.53458/2020-CONDONATION OF DELAY IN REFILING/CURING THE DEFECTS)
Date : 19-06-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
[IN CHAMBER]
For Petitioner(s) Mr. Shekhar G.Devasa, Adv.
Mr. Manish Tiwari, Adv.
Mr. Luv Kumar, Adv.
For M/S. Devasa & Co., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Counsel for the petitioner submits that the application seeking exemption from surrendering is rendered infructuous as the petitioner has already surrendered. The application is accordingly disposed of as having become infructuous.
Counsel for the petitioner prays for and is granted four weeks’ time to file proof of surrender. (SATISH KUMAR YADAV) Signature Not Verified (VIDYA NEGI) AR-CUM-PS Digitally signed by GEETA AHUJA Date: 2020.06.19 COURT MASTER 15:34:49 IST Reason: