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M.N. Ramesh vs State Of Karanataka on 11 March, 2016

Bench: A.K. Sikri, R.K. Agrawal

     ITEM NO.3                               COURT NO.12                  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 (C)......
                                                 CC No. 21700/2015

     (Arising out of impugned final judgment and order dated 21/04/2014
     in WA No. 5828/2013 passed by the High Court Of Karnataka At
     Bangalore)

     M.N. RAMESH                                                              Petitioner(s)

                                                      VERSUS

     STATE OF KARANATAKA & ORS                                                Respondent(s)

     (With appln(s) for c/delay in filing SLP and office report)

     (Alongwith file of SLP (C)Nos. 15922-15923/2014)

     Date : 11/03/2016 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE A.K. SIKRI
                           HON'BLE MR. JUSTICE R.K. AGRAWAL

     For Petitioner(s)
                                       Mr. C. B. Gururaj, Adv.
                                       Mr. K. P. Singh, Adv.
                                       Mr. Prakash Ranjan Nayak, Adv.

     For Respondent(s)


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

Delay condoned.

Issue notice.

The matter to be tagged along with SLP (C)Nos. 15922-15923 of 2014.

In the meantime, status quo, as it exists today, shall be maintained.

Reason: (Nidhi Ahuja) (Tapan Kr. Chakraborty) Court Master Court Master