Supreme Court - Daily Orders
M/S. Dhammanagi And Sanu Developers ... vs The State Of Karnataka on 6 October, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.34 COURT NO.5 SECTION IV-A
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) No(s).25349/2017
(Arising out of impugned final judgment and order dated 14-09-2017
in WP No.20541/2017 passed by the High Court Of Karnataka Circuit
Bench At Dharwad)
M/S. DHAMMANAGI AND SANU DEVELOPERS PVT. LTD. & ANR. Petitioner(s)
VERSUS
THE STATE OF KARNATAKA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.95533/2017-EXEMPTION FROM FILING
O.T.)
Date : 06-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. V. Giri, Sr. Adv.
Mr. Anil Katarki, Adv.
Mr. Anil Nishani, Adv.
For Mr. T. R. B. Sivakumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As prayed for, list the matter after the ensuing Diwali Holidays, 2017.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2017.10.06 17:17:24 IST Reason: