Supreme Court - Daily Orders
State Of Karnataka vs K.Bhagyalakshmi . on 1 July, 2014
à ITEM NO.15 COURT NO.6 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(s).
7776-7782/2014
(Arising out of impugned final judgment and order dated 29/10/2013
in WP 15716/2013 and WP 39644-649/2013 passed by the High Court Of
Karnataka At Bangalore)
STATE OF KARNATAKA & ANR Petitioner(s)
VERSUS
K.BHAGYALAKSHMI & ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 01/07/2014 These petitions were called on for hearing
today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE MADAN B LOKUR
For Petitioner(s)
Mr. V.N. Raghupathy ,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
The special leave petitions are dismissed.
(Neeta) (Usha Sharma) Signature Not Verified Digitally signed by Sr. P.A. Court Master Neeta Sapra Date: 2014.07.03 10:52:05 IST Reason: