Supreme Court - Daily Orders
B.P. Mahesh vs The State Of Karnataka on 12 March, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
SLP(C) 5644/18
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ITEM NO.26 COURT NO.1 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.5644/2018
(Arising out of impugned final judgment and order dated 08-01-2018
in IA No. 4/2017 passed by the High Court of Karnataka at
Bengaluru)
B.P. MAHESH & ORS. Petitioner(s)
VERSUS
THE STATE OF KARNATAKA & ORS. Respondent(s)
(With appln.(s) for exemption from filing O.T., permission to file
synopsis and list of dates and interim relief)
Date : 12-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Sajan Poovayya, Sr. Adv.
Mr. Abhishek Bharti, Adv.
Ms. Vaishnavi S., Adv.
Mr. Pratibhanu S. Kharoza, Adv.
Mr. Priyadarshi Banerjee, Adv.
Mr. Ashok Patil, Adv.
Mr. Balaji Srinivasan, AOR
Ms. Pratiksha Mishra, Adv.
Mr. Arunava Mukherjee, Adv.
For Respondent(s) Mr. Shyam Divan, Sr. Adv.
Mr. Kashi Vishweshwar, Adv.
Mr. Prashanth S.H., Adv.
Ms. Manju Jetley, AOR
Signature Not Verified
Digitally signed by
CHETAN KUMAR
Date: 2018.03.13
Mr. Devadatt Kamat, Adv.
17:16:34 IST
Reason: Mr. Aditya Bhat, Adv.
Mr. Javedur Rahaman, Adv.
Mr. V.N. Raghupathy, Adv.
SLP(C) 5644/18
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UPON hearing the counsel the Court made the following
O R D E R
Having heard Mr. Puvaya Sajjan, learned senior counsel for the petitioners, we think it would be appropriate that the petitioners should wait till the writ petition in the High Court is disposed of.
With the aforesaid observation, the special leave petition stands disposed of.
(Chetan Kumar) (H.S. Parasher)
Court Master Assistant Registrar