Supreme Court - Daily Orders
Yusuf Shariff @ D.Babu vs State Of Karnataka on 9 December, 2015
Bench: Chief Justice, A.K. Sikri, R. Banumathi
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ITEM NO.5 COURT NO.1 SECTION IVA
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 (C) No(s). 8749/2011
(Arising out of impugned final judgment and order dated 17/01/2011
in WA No. 2716/2010 passed by the High Court Of Karnataka at
Bangalore)
YUSUF SHARIFF @ D.BABU Petitioner(s)
VERSUS
STATE OF KARNATAKA & ANR Respondent(s)
WITH
SLP(C) No. 14259/2011
(With Office Report)
SLP(C) No. 17899-17900/2011
(With Office Report)
SLP(C) No. 17901/2011
(With Office Report)
SLP(C) No. 19123-19124/2011
(With Office Report)
SLP(C) No. 19162-19163/2011
(With Office Report)
SLP(C) No. 21133-21136/2011
(With Office Report)
Date : 09/12/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s)
Mr. Shravanth Paruchuri, Adv.
M/s. M. Rambabu & Co.,Adv.
Signature Not Verified
For Respondent(s)
Digitally signed by
ASHOK RAJ SINGH
Date: 2015.12.09
17:12:06 IST
Reason: Ms. Anitha Shenoy,Adv.
Mr. V. N. Raghupathy,Adv.
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UPON hearing the counsel the Court made the following
O R D E R
List all these matters after winter vacations.
SLP(C) No. 14259/2011Learned counsel for the petitioner submits that this special leave petition has become infructuous and may be dismissed as such.
Ordered accordingly.
The special leave petition stands dismissed as having become infructuous.
(ASHOK RAJ SINGH) (VEENA KHERA)
Court Master Court Master