Supreme Court - Daily Orders
B.S. Yediyurappa vs Abraham T.J. on 23 September, 2022
Bench: D.Y. Chandrachud, Hima Kohli
SLPR 8675/2022
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ITEM NO.28 COURT NO.2 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.8675/2022
(Arising out of impugned final judgment and order dated 07-09-2022
in CRLP No.5659/2021 passed by the High Court of Karnataka at
Bengaluru)
B.S. YEDIYURAPPA Petitioner(s)
VERSUS
ABRAHAM T.J. & ORS. Respondent(s)
(With IA No.138597/2022 - EXEMPTION FROM FILING O.T. and IA No.
138595/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/
FACTS/ANNEXURES)
Date : 23-09-2022 These matters were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Siddhartha Dave, Sr. Adv.
Mr. Sandeep Patil, Adv.
Mr. Nikhil Rohatgi, Adv.
Ms. Priyashree Sharma PH, Adv.
Mr. Syed Faraz Alam, Adv.
Ms. Aarushi Singh, Adv.
Mr. Kush Chaturvedi, AOR
For Respondent(s) Mr. Vikas Upadhyay, AOR
Signature Not Verified
Mr. Ashwin Kr. Nair, Adv.
Digitally signed by Mr. Gaurav GK, Adv.
CHETAN KUMAR
Date: 2022.09.24
13:39:17 IST
Reason:
SLPR 8675/2022
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Mr. Gopalakrishna, Adv.
Ms. Sneha Abraham, Adv.
Mr. Alok Tiwari, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 Issue notice.
2 Mr Vikas Upadhyay, counsel accepts notice on behalf of the first respondent.
3 Service on respondent Nos 2 to 9 is dispensed with at this stage.
4 Counter affidavit be filed within four weeks from today.
5 There shall be a stay of further proceedings in PCR No 40 of 2021, pending
before the court of LXXXI Additional City Civil & Sessions Judge, Bengaluru (CCH-82) insofar as the petitioner is concerned till the next date of listing.
6 List the Special Leave Petition on 31 October 2022.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Assistant Registrar