Supreme Court - Daily Orders
State Of Karnataka vs N.A. Ramesh on 24 September, 2014
Bench: M.Y. Eqbal, Pinaki Chandra Ghose
ITEM NO.3 COURT NO.13 SECTION IIB
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). 3508/2013
(Arising out of impugned final judgment and order dated 03/09/2012
in CRLP No. 2142/2012 passed by the High Court Of Karnataka At
Bangalore)
STATE OF KARNATAKA Petitioner(s)
VERSUS
N.A. RAMESH Respondent(s)
(with appln. (s) for exemption from filing O.T. and permission to
file additional documents and office report)
(For final disposal)
WITH
SLP(Crl) No. 5236/2013
(With Office Report)
SLP(Crl) No. 5237/2013
(With Office Report)
SLP(Crl) No. 5238/2013
(With Office Report)
SLP(Crl) No. 5239/2013
(With Office Report)
SLP(Crl) No. 8684/2013
(With Office Report)
SLP(Crl) No. 9690-9692/2013
(With Office Report)
SLP(Crl) No. 9693/2013
(With Office Report)
SLP(Crl) No. 9697/2013
(With Office Report)
SLP(Crl) No. 9698/2013
(With Office Report)
SLP(Crl) No. 10220/2013
(With appln.(s) for permission to file additional documents and
Office Report)
SLP(Crl) No. 10691/2013
(With Office Report)
SLP(Crl) No. 10692/2013
(With Office Report)
SLP(Crl) No. 10728-10729/2013
(With appln.(s) for exemption from filing O.T. and Office Report)
Signature Not Verified
SLP(Crl) No. 184/2014
Digitally signed by
Sukhbir Paul Kaur
Date: 2014.09.26
(With Office Report)
17:53:16 IST
Reason:
SLP(Crl) No. 806/2014
(With Office Report)
SLP(Crl) No. 1612/2014
(With Office Report)
-2-
SLP(Crl) No. 2356/2014
(With Office Report)
SLP(Crl) No. 2849/2014
(With appln.(s) for exemption from filing O.T. and Office Report)
SLP(Crl) No. 2850/2014
(With appln.(s) for exemption from filing O.T. and Office Report)
SLP(Crl) No. 3660/2014
(With appln.(s) for exemption from filing O.T. and Office Report)
Date : 24/09/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s)
Mr. K.N. Bhat, Sr.Adv.
Mr. V. N. Raghupathy,Adv.
Ms. Anitha Shenoy,Adv.
Ms. Neha Singh, Adv.
Mr. Ritwik Pariker, Adv.
For Respondent(s)
Mr. Altaf Ahmed, Sr.Adv.
Mr. Manan Kumar Mishra, Sr.Adv.
Mr. Sudhanshu Saran, Adv.
Ms. Anjul Dwivedi, Adv.
Mr. Bhoje Gowda, Adv.
Mr. M.S. Bhagwat, Adv.
Mr. D. Pavanesh, Adv.
Mr. Ravi Panwar, Adv.
Mr. S. N. Bhat,Adv.
Mr. P. R. Ramasesh,Adv.
Mr. Ashwin V. Kotemath, Adv.
For Ms. K. V. Bharathi Upadhyaya,Adv.
M/s. Lawyer S Knit & Co,Adv.
Mr. N.D.B. Raju, Adv.
Mrs. Bharathi R., Adv.
Mr. N. Ganpathy,Adv.
Mr. V. Prabhakar, Adv.
Mr. Pramit Saxena,Adv.
Ms. Jyoti Prashar, Adv.
Mr. Anand Sanjay M. Nuli, Adv.
Mr. lave Kumar Sharma, Adv.
For M/s. Nuli & Nuli,Adv.
-3-
Mr. Shankar Hegde, Adv.
Mr. Sanjay Jain,Adv.
Mr. Shankar Hegde, Adv.
Mr. Sanjay Jain, Adv.
Mr. Sudhir Kumar Gupta,Adv.
Mr. Anurag omar, Adv.
Mr. Vishwanath Bhandrakar, adv.
Mr. Dharm Singh, Adv.
Mr. Naresh Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
We do not find any merit in these special leave petitions. All the special leave petitions are, accordingly, dismissed.
(Sukhbir Paul Kaur) (Sneh Lata Sharma)
Court Master Court Master