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Kaval Rama Rao By Gpa Holder vs State Of Karnataka . on 9 July, 2015

Bench: M.Y. Eqbal, C. Nagappan

     ITEM NO.27                             COURT NO.9                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).   15203/2015

     (Arising out of impugned final judgment and order dated 27/04/2015
     in WA No. 60308/2011 passed by the High Court Of Karnataka At
     Bangalore)

     KAVAL RAMA RAO BY GPA HOLDER                                      Petitioner(s)

                                                   VERSUS

     STATE OF KARNATAKA AND ORS.                                       Respondent(s)

     (with appln. (s) for exemption from filing c/c of the impugned
     judgment and exemption from filing O.T. and interim relief and
     office report)

     Date : 09/07/2015 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE M.Y. EQBAL
                           HON'BLE MR. JUSTICE C. NAGAPPAN

     For Petitioner(s)
                                      Mr.   Basava Prabhu S. Patil, Sr.Adv.
                                      Mr.   B. Subrahmanya Prasad,Adv.
                                      Mr.   Anirudh Sanganrria, Adv.
                                      Mr.   Chinmay Deshpande, Adv.
     For Respondent(s)
                                      Mr.   Raghavendra S. Srivatsa,Adv.
                                      Mr.   Prashant F. Gondar, Adv.
                                      Mr.   Veeresh R. Budihal, Adv.
                                      Mr.   Amit Pai, Adv.
                                      Mr.   Rahat Bansal, Adv.

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

Issue notice.

Tag with S.L.P.(C) Nos. 13714-13727 of 2015. Status quo, as it exists today, shall be maintained by the parties.

[INDU POKHRIYAL] [SUKHBIR PAUL KAUR] COURT MASTER A.R.-CUM-P.S.