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Sameer Hamsa Ramla vs The State Of Karnataka on 15 November, 2022

Bench: S. Ravindra Bhat, Pamidighantam Sri Narasimha

                                                         1

     ITEM NO.15                             COURT NO.14                    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

     Petition(s) for Special Leave to Appeal (Crl.) No(s). 4945/2022

     (Arising out of impugned final judgment and order dated 12-04-2022
     in WP No. 78/2021 passed by the High Court Of Karnataka At
     Bengaluru)

     SAMEER HAMSA RAMLA                                                    Petitioner(s)

                                                        VERSUS

     THE STATE OF KARNATAKA & ORS.                                         Respondent(s)

     (IA No.76157/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.76155/2022-APPROPRIATE ORDERS/DIRECTIONS
      IA No. 93983/2022 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES)

     Date : 15-11-2022 This matter was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                          HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA

     For Petitioner(s)                 Mr. Prabhjit Jauhar, Adv.
                                       Mr. S. S. Jauhar, AOR
                                       Ms. Ajunee Singh, Adv.

     For Respondent(s)                 Mr. V. N. Raghupathy, AOR
                                       Mr. Premnath Mishra, Adv.
                                       Mr. Varun Varma, Adv.
                                       Mr. Dhanesh Ieshdhan, Adv.

                                       Mr. Trideep Pais, Sr. Adv.
                                       Mr. Gautam Narayan, AOR
                                       Ms. Asmita Singh, Adv.

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

We have heard learned counsel for the parties.

This Court is of the opinion that the impugned order does Digitally signed by GEETA AHUJA Date: 2022.11.18 not call for interference. At the same time, the Court is also of 10:17:19 IST Reason:

the opinion that learned VIII Additional District and Sessions Judge, Bengaluru Rural District which is seized of the guardian  2 G&WC No. 24/2021, should complete the proceedings and render judgment in it as expeditiously as possible and in any case within six months from today.

The learned counsel submits that in these circumstances, there would be no challenge by the petitioner to the judgment of the Karnataka High Court in MFA/2094/2022 dated 29.10.2022.

The concerned Court VIII Additional District and Sessions Judge, Bengaluru Rural District shall also refer the parties for mediation to explore the possibilities of an amicable settlement in the matter. All rights and contentions of the parties are kept open.

The special leave petition is dismissed but in above terms. Pending application(s), if any, stand dismissed.

   (SONIA GULATI)                                              (BEENA JOLLY)
SENIOR PERSONAL ASSISTANT                                   COURT MASTER (NSH)