Supreme Court - Daily Orders
Ramanlal M. Sha vs The State Of Karnataka on 29 September, 2021
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.9 Court 7 (Video Conferencing) SECTION II-C
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 (Crl.) No(s). 9871/2019
(Arising out of impugned final judgment and order dated 13-08-2019
in CRLP No. 2691/2016 passed by the High Court of Karnataka at
Bengaluru)
RAMANLAL M. SHA & ANR. Petitioner(s)
VERSUS
THE STATE OF KARNATAKA & ORS. Respondent(s)
(IA No. 165452/2019 - EXEMPTION FROM FILING O.T.
IA No. 32071/2020 - PERMISSION TO APPEAR AND ARGUE IN PERSON
IA No. 169506/2019 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
CRLMP No.81991/2021)
Date : 29-09-2021 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Shailesh Madiyal, AOR
Mr. Sudhansu Prakash,Adv.
Ms. Rakhi M.,Adv.
Mr. Vaibhav Sabharwal,Adv.
Ms. Sruthi Iyer,Adv.
Ms. Neha Jain,Adv.
For Respondent(s) Mr. V. N. Raghupathy, AOR
Mr. Md.Apzal Ansari,Adv.
Respondent-in-person
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners has filed CRLMP No.81991/2021 i.e. an application to place on record the Signature Not Verified amended memo of parties stating therein that the Digitally signed by Anita Malhotra Date: 2021.09.30 16:49:49 IST Reason: petitioner No.1 has died and his name requires to be deleted.
1 Application is allowed. The amended memo of parties be taken on record.
Heard learned counsel for the petitioner, learned counsel for the respondent-State and respondent No.2-Mr. B. N. Vishwanath in person.
Hearing concluded.
Judgment reserved.
(ANITA MALHOTRA) (KAMLESH RAWAT)
COURT MASTER COURT MASTER
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