Supreme Court - Daily Orders
State Of Karnataka vs Selvi J. Jayalalitha . on 23 February, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.5 COURT NO.10 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). 6117-6120/2015
(Arising out of impugned final judgment and order dated 11/05/2015
in CRLA No. 835/2014, CRLA No. 836/2014, CRLA No. 837/2014 and
CRLA No. 838/2014 passed by the High Court of Karnataka at
Bangalore)
STATE OF KARNATAKA Petitioner(s)
VERSUS
SELVI J. JAYALALITHA & ORS. Respondent(s)
WITH
SLP(Crl) No. 6294-6297/2015
(With appln.(s) for permission to file lengthy list of dates and
appln.(s) for permission to file additional documents and Interim
Relief and Office Report)
SLP(Crl) No. 6121-6126/2015
(With appln.(s) for permission to file lengthy list of dates and
appln.(s) for permission to file additional documents and appln.(s)
for exemption from filing c/c of the impugned judgment and Interim
Relief and Office Report)
SLP(Crl) No. 7107-7112/2015
(With appln.(s) for permission to file lengthy list of dates and
appln.(s) for exemption from filing c/c of the impugned judgment
and Interim Relief and Office Report)
Date: 23/02/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Mr. Dushyant A. Dave, Sr. Adv
Mr. B.V. Acharya, Sr. Adv.
Mr. B.L. Acharya, Adv.
Mr. Siddhartha Dave, Adv.
Mr. Joseph Aristotle S.,Adv.
Mr. Sandesh Chouta, Adv.
Signature Not Verified
Mrs. Priya Aristotle, Adv.
Digitally signed by
VISHAL ANAND
Date: 2016.02.23
Mr. M.B. Elakkumanan, Adv.
16:59:03 IST
Reason: Ms. Priyanka Gladson, Adv.
Mr. T.R. Andhyarujina, Sr. Adv.
Mr. R. Shunmuga Sundaram, Sr. Adv.
Mr. V. G. Pragasam,Adv.
-2-
Mr. S. Prabu Ramasubramanian, Adv.
Mr. Siddharth Sijoria, Adv.
Mr. Soumik Ghosal, Adv.
Ms. Anitha Shenoy,Adv.
For Respondent(s)
Intervenor-in-person
Mr. L. Nageshwara Rao, Sr. Adv.
Mr. Shekhar Naphade, Sr. Adv.
Mr. B. Kumar, Sr. Adv.
Mr. S. Senthil, Adv.
Mr. C. Manishankar, Adv.
Mr. A. Asokan, Adv.
Ms. Neha Agrawal, Adv.
Mr. C. Karuppaiah, Adv.
Mr. N. Baranikumar, Adv.
Mr. K.C. Panneerselvam, Adv.
Mr. Harikumar G. Nair, Adv.
Mr. Gautam Bharadwaj, Adv.
Mr. Mayank Pandey, Adv.
Mr. Goutham Shiv Shankar, Adv.
Mr. Gaurav Agrawal,Adv.
Mr. Jay Kishor Singh,Adv.
Mr. Raghavendra S. Srivatsa,Adv.
Mr. R. Gopalakrishnan,Adv.
Mr. Ariyama Sundaram, Sr. Adv.(N.P.)
Mr. Abhay Kumar, Adv.
Ms. Meha Agrawal, Adv.
Mr. R. Rakesh Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Dushyant A. Dave, learned Senior counsel appearing for the petitioner – State of Karnataka in Special Leave Petition (Crl.) Nos.6117-6120 of 2015 started his arguments at 11.20 a.m. and was on his legs when the Court rose for the day, leaving the matters Part-heard.
List the Special Leave Petitions tomorrow i.e., Wednesday, the 24th February, 2016 at 2.00 P.M. as Part-Heard.
-3-Liberty is granted to the learned Senior counsel appearing for the parties to submit list of witnesses and written notes in the matters.
(VISHAL ANAND) (MADHU NARULA)
COURT MASTER COURT MASTER
Cases and Books cited:-
1. Prevention of Corruption Act, 1988
2. (1969) 3 SCC 429 Para 15
3. (1970) 1 SCC 696 Para 7
4. (1981) 2 SCC 443 Para 30
5. (2000) 5 SCC 88 Paras 8 and 10
6. (2013) 4 SCC 642 Para 25