Supreme Court - Daily Orders
Namma Bengaluru Foundation vs The State Of Karnataka on 12 January, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.8 COURT NO.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
I.A.No.730/2018 in Civil Appeal No(s).767-768/2017
NAMMA BENGALURU FOUNDATION & ANR. Appellant(s)
VERSUS
THE STATE OF KARNATAKA & ORS. Respondent(s)
(IA No.730/2018-EARLY HEARING APPLICATION and IA
No.724/2018-VACATING STAY and IA No.139649/2017-EARLY HEARING
APPLICATION In Connected Case SLP(C) No.011077-011078/2017 and and
IA No.72819/2017-EXEMPTION FROM FILING O.T. and IA
No.72821/2017-DELETING THE NAME OF RESPONDENT and IA
No.72821/2017-DELETING THE NAME OF RESPONDENT)
Date : 12-01-2018 These appeals/application was/were called on
for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Appellant(s) Mr. Vivek Jain, Adv.
Mr. Vikrant Panchnanda, Adv.
Mr. Priyadarshi Banerjee, Adv.
Mr. E. C. Agrawala, Adv. [AOR]
For Respondent(s)/ Mr. Gopal Subramonium, Sr. Adv.
Mr. Anand Sanjay M. Nuli, Adv.
Mr. Suraj Kaushik, Adv. for
M/s. Nuli & Nuli, Advs. [AOR]
Applicant(s) Mr. Basavaprabhu S. Patil, Sr. Adv.
Mr. V. N. Raghupathy, Adv. [AOR]
Mr. Chinmay Deshpande, Adv.
Ms. Rachita Hirenath, Adv.
Mr. Parikshit P. Angadi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Let the appeals be listed for final disposal on Wednesday, the Signature Not Verified 21st March Digitally signed by SATISH KUMAR YADAV 2018 for final disposal. Date: 2018.01.12 16:44:05 IST Parties are at liberty to file additional Reason:
documents/affidavits. Petitioner is entitled to file rejoinder affidavit.
IA No.730/18 in CA Nos.767-768/17 .... (contd.)
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No further time shall be granted to complete the pleadings.
(Subhash Chander) (H.S. Parasher) AR-cum-PS Assistant Registrar