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Andanayya vs Deputy Chief Engineer on 8 February, 2021

Bench: Navin Sinha, Krishna Murari

     ITEM NO.4                    Court 12 (Video Conferencing)           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

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 15760/2020

     (Arising out of impugned final judgment and order dated 27-11-2019
     in WA No. 100163/2016 27-11-2019 in WA No. 100237/2018 27-11-2019
     in WA No. 100238/2018 27-11-2019 in WA No. 100239/2018 27-11-2019
     in WA No. 100240/2018 27-11-2019 in WA No. 100241/2018 27-11-2019
     in WA No. 100242/2018 passed by the High Court of Karnataka Circuit
     Bench at Dharwad)

     ANDANAYYA & ORS.                                                   Petitioner(s)

                                                    VERSUS

     DEPUTY CHIEF ENGINEER & ORS.                                       Respondent(s)

     (FOR ADMISSION and I.R. and IA No.11925/2021-CONDONATION OF DELAY
     IN FILING and IA No.11926/2021-EXEMPTION FROM FILING O.T. and IA
     No.11927/2021-EXEMPTION FROM FILING AFFIDAVIT )

     Date : 08-02-2021 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE NAVIN SINHA
                             HON'BLE MR. JUSTICE KRISHNA MURARI


     For Petitioner(s)                 Mr. Chandrashekhar A.Chakalabbi, Adv.
                                       Mr. Shiv Kumar Pandey, Adv.
                                       Mr. Awanish Kumar, Adv.
                                       Mr. Anshul Rai, Adv.
                                       M/S. Dharmaprabhas Law Associates, AOR

     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

Issue notice.

Reason: (RAJNI MUKHI) (DIPTI KHURANA) COURT MASTER (SH) COURT MASTER (NSH)