Supreme Court - Daily Orders
Kushal K S vs The State Of Karnataka on 11 January, 2022
Bench: Indira Banerjee, J.K. Maheshwari
ITEM NO.5 Court 8 (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
Petition for Special Leave to Appeal (C) N. 11289/2021
(Arising out of impugned final judgment and order dated 12-04-2021
in WP No. 13635/2020 passed by the High Court Of Karnataka at
Bengaluru)
KUSHAL K S & ANR. Petitioner(s)
VERSUS
THE STATE OF KARNATAKA & ORS. Respondent(s)
Date : 11-01-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mr. Naveen R. Nath, Sr. Adv.
Ms. Lalit Mohini Bhat, Adv.
Mr. Hetu Arora Sethi, AOR
For Respondent(s) Mr. Nikhil Goel, AAG
Mr. V. N. Raghupathy, AOR
Mr. Vinay Mathew, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the parties. We find no grounds to interfere with the judgment and order passed by the High Court in exercise of the jurisdiction under Article 136 of the Constitution of India.
The special leave petition is, accordingly, dismissed. Signature Not Verified Pending application (s), if any, stand disposed of. Digitally signed by DEEPAK SINGH Date: 2022.01.12 15:41:49 IST Reason:
(ARUSHI SUNEJA) (MATHEW ABRAHAM)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)