Supreme Court - Daily Orders
Tiju Abraham Kuruvilla vs The Secretary Karnataka State ... on 28 September, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.13 COURT NO.4 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). 24276/2018
(Arising out of impugned final judgment and order dated 07-06-2018
in WA No. 1255/2018 passed by the High Court of Karnataka At
Bengaluru)
TIJU ABRAHAM KURUVILLA Petitioner(s)
VERSUS
THE SECRETARY, KARNATAKA STATE TRANSPORT
AUTHORITY AND JOINT COMMISSIONER FOR TRANSPORT
AND TAXATION AUTHORITY & ANR. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 28-09-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Shanthkumar V. Mahale, Adv.
Mr. Abdul Rahiman, Adv.
Mr. Rajesh Mahale, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
There shall be stay of the balance of demand in the meantime.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR) AR-CUM-PS BRANCH OFFICER Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.09.28 16:12:03 IST Reason: