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Krishnamurthy vs The State Of Karnataka on 24 January, 2020

     ITEM NO.39                                REGISTRAR COURT. 2                         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. RAJIV KALRA

     Petition(s) for Special Leave to Appeal (C)                                No(s).    2295/2019

     KRISHNAMURTHY                                                                     Petitioner(s)

                                                            VERSUS

     THE STATE OF KARNATAKA & ORS.                                                     Respondent(s)

     Date : 24-01-2020 This petition was called on for hearing today.


     For Petitioner(s)                        Mr. S. Muthu Krishnan,Adv.
                                              Mr. S. Alagar Samy,Adv.
                                              Mr. Saurabh Trivedi, AOR

     For Respondent(s)
                                              Mr. V. N. Raghupathy, AOR
                                              Mr. Md. Apzal Ansari,Adv.
                                              Mr. Manendrapal Gupta,Adv.

                                 UPON hearing the counsel, the Court made the following
                                                    O R D E R

Four weeks’ time is given to learned counsel for respondent No.1 to file counter affidavit.

Service of notice is complete qua respondent Nos. 2 to 8 and 10 to 13 but no one has entered appearance on their behalf.

Two weeks’ time, as last chance, is given to learned counsel for petitioner to comply with the terms of the order dated 13.11.2019 of this Court in respect of respondent No.9.

At this stage, Mr. S. Muthu Krishnan, Ld. Counsel appearing on behalf of Mr. Saurabh Trivedi, Ld. Advocate-on-Record for the petitioner submits that he wants to withdraw present petition. He shall do the needful within a period of four weeks, thereafter the matter Signature Not Verified be processed for listing before the Hon’ble Judge in Chambers for further directions.

RAJIV KALRA Registrar MG