Supreme Court - Daily Orders
Virupakshappa Gouda And Another vs The State Of Karnataka And Another on 21 November, 2016
Bench: N.V. Ramana, A.M. Khanwilkar
ITEM NO.11 COURT NO.12 SECTION IIB
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). 8781/2016
(Arising out of impugned final judgment and order dated 16/09/2016
in CRLP No. 200768/2016 passed by the High Court Of Karnataka At
Kalaburagi)
VIRUPAKSHAPPA GOUDA AND ANOTHER Petitioner(s)
VERSUS
THE STATE OF KARNATAKA AND ANOTHER Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief)
Date : 21/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr.Basava Prabhu S.Patil, Sr.Adv.
Mr.Anirudh Sanganeria,Adv.
Mr.Chinmay Deshpande, Adv.
Mr.Amjid Maqbool, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing Official Translation is allowed.
Issue notice.
There shall be interim stay of operation of the impugned judgment and order until further orders.
(G.V.RAMANA) (S.S.R.KRISHNA) AR-CUM-PS ASSTT.REGISTRAR Signature Not Verified Digitally signed by RAJNI MUKHI Date: 2016.11.21 05:05:33 TLT Reason: