Supreme Court - Daily Orders
M. Vasu vs Ranjitha on 29 January, 2024
Bench: Hrishikesh Roy, Prashant Kumar Mishra
ITEM NO.34 COURT NO.6 SECTION II-C
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 (Crl.) No(s). 1097/2024
(Arising out of impugned final judgment and order dated 06-12-2023
in CRL.Rev.Pet. No.473/2021 passed by the High Court Of Karnataka
At Bengaluru)
M. VASU Petitioner(s)
VERSUS
RANJITHA & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 29-01-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
For Petitioner(s) Mrs. Vaijayanthi Girish, AOR
Mr. Girish Ananthamurthy, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Girish Ananthamurthy, Adv., learned counsel for the petitioner.
We see no reason to interfere with the impugned order. The Special Leave Petition is, accordingly, dismissed. Pending application, if any, also stands disposed of.
Signature Not Verified Digitally signed by NEETA SAPRA Date: 2024.02.01 (RASHMI DHYANI PANT) 11:03:25 IST Reason: (KAMLESH RAWAT) COURT MASTER (SH) ASSISTANT REGISTRAR