Supreme Court - Daily Orders
The State Of Karnataka vs M/S Deccan Mining Syndicate Private ... on 11 March, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.11 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
Petition(s) for Special Leave to Appeal (C) No(s). 3556/2022
(Arising out of impugned final judgment and order dated 26-02-2021
in STRP No. 420/2017 passed by the High Court Of Karnataka At
Bengaluru)
THE STATE OF KARNATAKA Petitioner(s)
VERSUS
M/S DECCAN MINING SYNDICATE PRIVATE LIMITED Respondent(s)
(FOR ADMISSION and I.R.)
Date : 11-03-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Shubhranshu Padhi, AOR
Mr. Ashish Yadav, Adv.
Mr. Rakshit Jain, Adv.
Mr. Vishal Banshal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to interfere with the impugned judgment and order passed by the High Court in exercise of powers under Article 136 of the Constitution of India.
The Special Leave Petition stands dismissed.
(R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by R
Natarajan
Date: 2022.03.11
16:24:23 IST
Reason: