Supreme Court - Daily Orders
M/S. Chaitanya Properties Pvt. Ltd. vs The State Of Karnataka on 12 January, 2018
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.38 COURT NO.11 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
Petition(s) for Special Leave to Appeal (C) No(s).35039-35040/2015
(Arising out of impugned final judgment and order dated 13-01-2015
in STRP No. 355/2012 13-01-2015 in STRP No. 726/2013 passed by the
High Court Of Karnataka At Bangalore)
M/S. CHAITANYA PROPERTIES PVT. LTD. Petitioner(s)
VERSUS
THE STATE OF KARNATAKA Respondent(s)
Date : 12-01-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. K. Viswanathan,Sr.Adv.
Mr. E.R. Indira Kumar,Sr.Adv.
Mr. Haris Beeran,Adv.
Mr. Mushtaq Salim,Adv.
Mr. Usman Khan,Adv.
Mr. Dev Prakash,Adv.
Mr. R.S. Jena,Adv.
Mr. Radha Shyam Jena, AOR
For Respondent(s) Mr. Devadatt Kamat,AAG
Mr. V. N. Raghupathy, AOR
Mr. Rajesh Inamdar,Adv.
Mr. Parikshit P. Angadi,Adv.
Mr. Aditya Bhat,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Leave granted.
Interim order passed by this Court on 11th December, 2015 will continue until further orders from this Court.
Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2018.01.13 12:46:19 IST Reason:(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER