Supreme Court - Daily Orders
H.M.Shivanna(D) By Lrs. And Anr. vs The State Of Karnataka And Ors. on 2 January, 2014
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ITEM NO.45 COURT NO.3 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (Civil) Nos.10205-10206/2013
(From the judgement and order dated 29/03/2011 in WA No.3554/2010 dated
25/06/2012 in RP No.354/2012 of The HIGH COURT OF KARNATAKA AT BANGALORE)
H.M.SHIVANNA(D) BY LRS. & ANR. Petitioner(s)
VERSUS
STATE OF KARNATAKA & ORS. Respondent(s)
(With appln(s) for directions,permission to file additional
documents,exemption from filing O.T.)
WIth I.A. Nos. 16-17-Application for substitution of Lrs. of petitioner
No. 1)
Date: 02/01/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Ms. Kiran Suri, Sr. Adv.
Mr. Balaji Srinivasan,Adv.
For Respondent(s) Mr. P. Vishwanath Shetty, Sr. Adv.
Mr. S.K. Kulkarni, Adv.
Mr. M. Gireesh Kumar, Adv.
Mr. Ankur S. Kulkarni,Adv.
Mr. V.N. Raghupathy ,Adv
UPON hearing counsel the Court made the following
O R D E R
Prayer made in I.A. Nos. 12-13 is granted. Accordingly, the petitioner is permitted to produce additional documents of Annexure A1 to A2.
List the matter for final hearing on a non-miscellaneous day.
| [ Charanjeet Kaur ] | | [ Vinod Kulvi ] | |Court Master | |Asstt. Registrar |