Supreme Court - Daily Orders
T. Kannappa Etc. vs State Of Karnataka &Ors on 21 February, 2014
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ITEM NO.27 COURT NO.4 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 (Civil) No(s).3812-3813/2014
(From the judgement and order dated 08/11/2013 in WA No.3229/2013,WA
No.3230/2013 of The HIGH COURT OF KARNATAKA AT BANGALORE)
T. KANNAPPA ETC. Petitioner(s)
VERSUS
STATE OF KARNATAKA &ORS Respondent(s)
(With prayer for interim relief)
Date: 21/02/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE DR. JUSTICE B.S. CHAUHAN
HON’BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. R. Ayyam Perumal,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the petitioner is not able to render any assistance to this Court.
These petitions clearly show to what extent the petitioner has abused the process of court as this petitioner has approached the court several times on one ground or the other and even now learned counsel for the petitioner has submitted that earlier all grounds available to the petitioner were neither taken nor arguments have been advanced on these ground nor could be considered by the court. We deprecate the practice of filing successive petitions. The special leave petitions are dismissed.
(O.P. Sharma) (M.S. Negi)
Court Master Assistant Registrar