Supreme Court - Daily Orders
State Of Karnataka vs Adivasi Budakattu Hitarakshana Vedike ... on 5 January, 2016
Bench: Chief Justice, A.K. Sikri, R. Banumathi
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ITEM NO.2 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). 33137/2014
(Arising out of impugned final judgment and order dated 19/11/2014
in RP No. 1248/2014,19/11/2014 in WP No. 8123/2012 passed by the
High Court Of Karnataka At Bangalore)
STATE OF KARNATAKA AND ORS Petitioner(s)
VERSUS
ADIVASI BUDAKATTU HITARAKSHANA VEDIKE KARNATAKA AND ORS
Respondent(s)
(with appln. (s) for vacating stay and interim relief and office
report)
WITH
W.P.(C) No. 238/2015
(With appln.(s) for stay and Office Report)
Date : 05/01/2016 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. Basava Prabhu Patil, Sr. Adv.
Mr. Joseph Aristotle S.,Adv.
Ms. Priya Aristotle, Adv.
Mr. M.B.Elakkumanan, Adv.
Mr. Kirura Muniswamy, Adv.
Mr. Srikanth P., Adv.
Mr. Naresh Kumar,Adv.
For Respondent(s) Mr. Nagmohan Das, Sr. Adv.
Mr. E. C. Vidya Sagar,Adv.
Signature Not Verified
Ms. Jennifer John, Adv.
Digitally signed by
Shashi Sareen
Date: 2016.01.05
Mr. B.K.Gautam, Adv.
10:33:06 IST
Reason: Mr. Subhash Chander Sagar, Adv.
Mr. H.Subramanya Jois, Sr. Adv.
Ms. K. V. Bharathi Upadhyaya,Adv.
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Mr. N.K.Kaul, ASG,
Mr. Sanjay Lodha, Adv.
Mr. Chanan Parwani, Adv.
Mr. A.K.Raina, Adv.
Mr. S.S.Rawat, Adv.
Mr. B.Raghunath, Adv.
Mr. Sarfaraz Siddiqui, Adv.
Ms. Satya Siddiqui, Adv.
Mr. D.S.Mahra, Adv.7
UPON hearing the counsel the Court made the following
O R D E R
Post after the service on respondents No. 3 to 5 and 7 to 12 and pleadings are complete.
Issue fresh notice to the unserved respondents. Dasti, in addition, is also permitted.
(Shashi Sareen) (Saroj Saini) AR-cum-PS Court Master