Supreme Court - Daily Orders
The State Of Karnataka vs Ibm India Private Limited on 25 April, 2016
Bench: Dipak Misra, Shiva Kirti Singh
ITEM NO.27 COURT NO.4 SECTION III
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 5748/2016
(Arising out of impugned final judgment and order dated 18/09/2015
in STRP No. 215/2011 passed by the High Court of Karnataka at
Bangalore)
THE STATE OF KARNATAKA Petitioner(s)
VERSUS
IBM INDIA PRIVATE LTD. FORMERLY KNOW AS Respondent(s)
M/S. IBM INDIA LTD.
(With appln. (s) for c/delay in filing SLP and office report)
Date : 25/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. S.K. Bagaria, Sr. Adv.
Mr. V. N. Raghupathy, AOR
Mr. Parikshit P. Angadi, Adv.
Mr. Ajit Singh, Adv.
For Respondent(s) Mr. Tarun Jain, Adv.
Mr. Shankey Agrawal, Adv.
Mr. Pawanshree Agrawal, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice on the special leave petition, as well as on the prayer for interim relief returnable within four weeks.
Tag with S.L.P.(C) Nos.2413-2460 of 2016.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2016.04.25 17:08:07 IST Reason: (Chetan Kumar) (H.S. Parasher) Court Master Court Master