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The State Of Karnataka vs Chandrasha on 13 July, 2023

     ITEM NO.48                          REGISTRAR COURT. 1                       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


                                  BEFORE THE REGISTRAR SH. H. SHASHIDHARA SHETTY

     Petition(s) for Special Leave to Appeal (Crl.)                                    No(s).   1380/2023

     THE STATE OF KARNATAKA                                                               Petitioner(s)

                                                              VERSUS

     CHANDRASHA                                                                           Respondent(s)


     Date : 13-07-2023 This petition was called on for hearing today.


     For Petitioner(s)

                                          Mr. Shubhranshu Padhi, AOR
                                          Ms. Rajeshwar Shankar, Adv.
                                          Mr. Niroop Sukriti, Adv.


     For Respondent(s)


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

Ld. Counsel for the petitioner has not filed fresh particulars in respect of the sole respondent despite last opportunity having been granted. However, ld. Counsel for the petitioner seeks one weeks time. Granted as last and final opportunity. If particulars are not filed within the time granted, Registry to process the matter for listing before the Hon'ble Judge in Chambers for necessary directions. If particulars are filed within the time granted, process as per rules and list again on 21.8.2023.

H. SHASHIDHARA SHETTY Registrar