Supreme Court - Daily Orders
Mallikarjuna V.M. vs The State Of Karnataka on 8 March, 2019
Bench: Sanjay Kishan Kaul, Indira Banerjee
ITEM NO.23 COURT NO.14 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 for Special Leave to Appeal (Crl.) No.2031/2019
(Arising out of impugned final judgment and order dated 12-07-2018
in CRL.A No.714/2010 passed by the High Court of Karnataka at
Bengaluru)
MALLIKARJUNA V.M. Petitioner(s)
VERSUS
STATE OF KARNATAKA Respondent(s)
IA 8271/2019-EXEMPTION FROM FILING OT
Date : 08-03-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Nanda Kumar, Adv.
Ms. Deepika Nanda Kumar, Adv.
Mr. M.S. Sarankumar, Adv.
Mr. Palanivelu, Adv.
Mr. Naresh Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
We are not inclined to interfere with the impugned judgment. The Special Leave Petition is accordingly dismissed.
Pending application(s), if any, shall also
Signature Not Verified stand disposed of.
Digitally signed by
POOJA ARORA
Date: 2019.03.09
13:07:21 IST
Reason:
(POOJA ARORA) (ANITA RANI AHUJA)
COURT MASTER COURT MASTER