Supreme Court - Daily Orders
State Of Karnataka vs Selvi J. Jayalalitha . on 29 March, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.4(PH) COURT NO.10 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). 6117-6120/2015
(Arising out of impugned final judgment and order dated 11/05/2015
in CRLA No. 835/2014-838/2014 passed by the High Court of Karnataka
at Bangalore)
STATE OF KARNATAKA Petitioner(s)
VERSUS
SELVI J. JAYALALITHA & ORS. Respondent(s)
WITH
SLP(Crl) No. 6294-6297/2015
(With appln.(s) for permission to file lengthy list of dates and
appln.(s) for permission to file additional documents and Interim
Relief and Office Report)
SLP(Crl) No. 6121-6126/2015
(With appln.(s) for permission to file lengthy list of dates and
appln.(s) for permission to file additional documents and appln.(s)
for exemption from filing c/c of the impugned judgment and Interim
Relief and Office Report)
SLP(Crl) No. 7107-7112/2015
(With appln.(s) for permission to file lengthy list of dates and
appln.(s) for exemption from filing c/c of the impugned judgment
and Interim Relief and Office Report)
Date : 29/03/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Mr. B.V. Acharya, Sr. Adv.
Mr. B.L. Acharya, Adv.
Mr. Sandesh Chouta, Adv.
Mr. Joseph Aristotle S.,Adv.
Mrs. Priya Aristotle, Adv.
Signature Not Verified
Mrs. Pushpa Latha, Adv.
Digitally signed by
VISHAL ANAND
Date: 2016.03.29
Mr. M.B. Elakkumanan, Adv.
16:28:12 IST
Reason:
Mr. T.R. Andhyarujina, Sr. Adv.
Mr. R. Shunmuga Sundaram, Sr. Adv.
Mr. V. G. Pragasam,Adv.
Mr. Prabu Ramasubramanian, Adv.
-2-
Mr. Siddharth Sijoria, Adv.
Mr. Soumik Ghosal, Adv.
Mrs. J. Shreshta, Adv.
Ms. Anitha Shenoy,Adv.(N.P.)
For Respondent(s)
Dr. Subramanian Swamy,
Intervenor-in-person
Mr. L. Nageswara Rao, Sr. Adv.
Mr. Shekar Naphade, Sr. Adv.
Mr. B. Kumar, Sr. Adv.
Mr. C. Manisankar, Adv.
Mr. S. Sehthil, Adv.
Mr. A. Asokan, Adv.
Mr. J. Karupaiya, Adv.
Mr. K.C. Paneerselvam, Adv.
Mr. D. Vaira Moorthy, Adv.
Mr. N.B. Kumar, Adv.
Mr. Dhanjeyan, Adv.
Mr. Krishna Moorthy, Adv.
Mr. M.P. Parthiban, Adv.
Mr. Hari Kumar G. Nair, Adv.
Mr. Gautam Bharadwaj, Adv.
Mr. Mayank Pandey, Adv.
Mr. Gautham Shivshankar, Adv.
Vamshi Rao, Adv.
Mr. Gaurav Agrawal,Adv.
Mr. Jay Kishor Singh,Adv.
Mr. Raghavendra S. Srivatsa,Adv.
Mr. R. Gopalakrishnan,Adv.
Mr. Abhay Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. B.V. Acharya, learned Senior counsel appearing for the petitioner – State of Karnataka in Special Leave Petition (Crl.) Nos.6117-6120 of 2015 resumed his arguments at 10.50 a.m. today and was on his legs when the Court rose for the day, leaving the matters part-heard.
During the course of hearing, Mr. B.V. Acharya, learned Senior counsel has given two Paper Books containing compilation of valuation reports in the Court today after giving copies thereof to the Learned Senior counsel appearing for the respondents and the same are taken on record.
-3-On the prayer made by the learned Senior counsel appearing for the petitioner, list the Special Leave Petitions tomorrow i.e., 30 th March, 2016 as Part-Heard.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Book/cases cited:-
1. The Indian Evidence Act, 1872
2. (2002) 8 SCC 87 Para 23
3. (2009) 5 SCC 528 Paras 27 and 28
4. (1983) 3 SCC 118 Para 122
5. AIR 1991 Delhi Page 325
6. (1992) 4 SCC 45 Paras 11 to 14
7. (2014) 11 SCC 709 Para 32.3