Supreme Court - Daily Orders
Dr. Shivanna M G vs The State Of Karnataka on 15 February, 2023
ITEM NO.54 REGISTRAR COURT. 1 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
BEFORE THE REGISTRAR SH. ATUL M. KURHEKAR
Petition(s) for Special Leave to Appeal (C) No(s). 15178/2021
DR. SHIVANNA M G Petitioner(s)
VERSUS
THE STATE OF KARNATAKA & ORS. Respondent(s)
WITH
SLP(C) No. 6112-6117/2022 (IV-A)
SLP(C) No. 23148-23150/2022 (IV-A)
Date : 15-02-2023 This petition was called on for hearing today.
For Petitioner(s)
Mr. V. N. Raghupathy, AOR
Mr. E. C. Vidya Sagar, AOR
Ms. Rashi Bansal, AOR
For Respondent(s)
Mr. Akshay Kumar, Adv.
Mr. Vinayaka S. Pandit, Adv.
Ms. Shivani, Adv.
Mr. Mahesh Thakur, AOR
UPON hearing the counsel, the Court made the following
O R D E R
SLP(C) No.15178/2021
Signature Not Verified
Respondent Nos.8 to 11 are granted four weeks’ time for Digitally signed by Indu Marwah Date: 2023.02.18 12:00:36 IST Reason: filing counter affidavit.
Contd….
-2-Ld. Counsel for the petitioner is granted two weeks’ time, as last opportunity, to file fresh particulars in respect of the unserved respondent Nos.4 to 6. Spare copies have been filed.
Service is complete on the remaining respondents, but none has entered appearance.
SLP(C) No. 23148-23150/2022 Respondent Nos.1 to 3 in SLP(C) No.23150/2022 and respondent Nos.1 to 4 in SLP(C) No. 23148-23149/2022 are granted four weeks’ time for filing counter affidavit.
Ld. Counsel for the petitioner is granted two weeks’ time to take fresh steps and file fresh particulars in respect of the unserved respondent Nos.5 to 7 and 9 in SLP(C) No.23148/2022 and unserved respondent No.5 in SLP(C) No.23149- 23150/2022.
Service is complete on the remaining respondents, but none has entered appearance.
SLP(C) No. 6112-6117/2022 As per office report, respondent Nos.8 to 11 in SLP(C) No. 6112-6113/2022 and SLP(C) No. 6116-6117/2022, respondent Nos.7 to 10 in SLP(C) No. 6114/2022 and respondent Nos.6, 7 and 9 in SLP(C) No. 6115/2022 have not filed counter affidavit, despite last opportunity having been granted. However, Ld. counsel for respondent Nos.8, 9, 10 and 11 submits that they have filed counter affidavit yesterday. Office to verify and update the records.
Contd….
-3-Ld. Counsel for the petitioner has neither taken fresh steps nor filed fresh particulars in respect of the unserved respondent Nos.3, 5, 6 and 7 in SLP(C) No. 6112-6113/2022 and SLP(C) No. 6116-6117/2022, respondent No.3 in SLP(C) No. 6114/2022 and respondent No.4 in SLP(C) No. 6115/2022. Registry to process the matter for listing before the Hon’ble Judge in Chambers for necessary directions.
ATUL M. KURHEKAR Registrar