Supreme Court - Daily Orders
Hanumanth Gowda Patil vs The State Of Karnataka on 3 October, 2016
Bench: Dipak Misra, Uday Umesh Lalit
ITEM NO.42 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 (C) No.28395/2016
(Arising out of impugned final judgment and order dated 14/06/2016
in WP No. 116/2016 passed by the High Court of Karnataka at
Bangalore)
HANUMANTH GOWDA PATIL Petitioner(s)
VERSUS
STATE OF KARNATAKA AND ORS. Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 03/10/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Sanjay K. Shandilya, Adv.
Mr. Apoorva Agrawal, Adv.
Mr. Gautam Talukdar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Tag with S.L.P.(C) No.7964 of 2016.
(Chetan Kumar) (H.S. Parasher) Court Master Court Master Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2016.10.05 17:35:19 IST Reason: