Supreme Court - Daily Orders
S.M Manjunath vs State Of Karnataka on 11 August, 2014
d ITEM NO.69 COURT NO.9 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.)...... CRLMP NO(S).
4992/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 07/09/2012
IN CRLRP NO. 57/2010 PASSED BY THE HIGH COURT OF KARNATAKA AT
BANGALORE)
S.M MANJUNATH Petitioner(
s)
VERSUS
STATE OF KARNATAKA Respondent(
s)
(OFFICE REPORT ON DEFAULT)
Date : 11/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ADARSH KUMAR GOEL
[IN CHAMBER]
For Petitioner(s) Mr. Shanth Kumar V. Mahale, Adv.
Mr. Harisha S.R., Adv.
Mr. Rajesh Mahale, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
One week’s time, by way of last opportunit y, is granted to the learned counsel for the petitione r for filing proof of surrender, failing which the Special Leave Petition shall stand dismissed without reference to the Court.
[VINOD LAKHINA] [SNEH LATA SHARMA] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Vinod Lakhina Date: 2014.08.14 17:11:27 IST Reason: