Supreme Court - Daily Orders
Venkatesh Babu K.V. vs The State Of Karnataka on 14 May, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
WP(C) 177/2018
ITEM NO.35 COURT NO.1 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Civil) No. 177/2018
VENKATESH BABU K.V. Petitioner
VERSUS
STATE OF KARNATAKA & ANR. Respondents
(FOR ADMISSION and IA No.29307/2018-EXEMPTION FROM FILING O.T. and
IA No.29306/2018-PERMISSION TO FILE APPLICATION FOR DIRECTION)
Date : 14-05-2018 This matter was 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 Petitioner
Mr. C.A. Sundaram, Sr. Adv.
Mrs. Aarthi Rajan, AOR
For Respondents
Mr. Devadatt Kamat, AAG
Mr. V.N. Raghupathy, Adv.
Mr. Rajesh Inamdar, Adv.
Mr. Javedur Rahman, Adv.
Mr. Parikshit P. Angadi, Adv.
Mr. Aditya Bhat, Adv.
Ms. Pinky Anand, ASG
Ms. Prerna Priyadarshini, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Let the matter be listed alongwith SLP(C) No. 11046/2016 on 4.7.2018 for final disposal.
Pleadings shall be completed in the meantime.
Signature Not Verified Digitally signed by DEEPAK GUGLANINo further adjournments shall be granted.
Date: 2018.05.14 17:00:31 IST Reason: (Deepak Guglani) (Tapan Kumar Chakraborty) Court Master Court Master