Supreme Court - Daily Orders
Siddaraju vs The State Of Karnataka State Of ... on 26 November, 2018
Author: Indu Malhotra
Bench: Indu Malhotra
ITEM NO.2 COURT NO.9 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
Civil Appeal No(s).1567 of 2017
SIDDARAJU Appellant(s)
VERSUS
THE STATE OF KARNATKA STATE OF KARNATAKA
AND ORS. REPRESENTED BY ITS CHIEF SECRETARY
AND ORS. Respondent(s)
(ONLY I.A.NO.126797 OF 2018(APPLICATION FOR INTERVENTION) IN CIVIL
APPEAL NO. 1567 OF 2017 TO BE LISTED BEFORE THE HON'BLE JUDGE IN
CHAMBER. )
WITH
R.P.(C) No. 36/2017 In C.A. No. 5389/2016 (XV)
(IA No.109754/2017-STAY APPLICATION and FOR CONDONATION OF DELAY IN
FILING REVIEW PETITION ON IA 1/2017)
SLP(C) No. 21197/2017 (XII-A)
(FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
43171/2017)
Date : 26-11-2018 These appeals were called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDU MALHOTRA
[IN CHAMBER]
For Appellant(s)
Ms. Rukhsana Choudhary, Adv.
Mr. Rajan Mani, Adv.
Mr. Pukhrambam Ramesh Kumar, Adv.
Ms. Ritu Singh, Adv.
Mr. K. Amrit Kumar Sharma, Adv.
Mr. Deepak Tyagi, Adv.
Mr. M.K.Maroria, Adv.
Ms. Anil Katiyar, Adv.
Mr. Amit Sharma, Adv.
Mr. Raj Bahadur, Adv.
For Respondent(s) Mr. S.J.Amith, Adv. (for intervenor)
Dr.(Mrs.) Vipin Gupta, Adv. (for intervenor)
Signature Not Verified
Digitally signed by
RAJNI MUKHI
Date: 2018.11.30
Mr. V.N.Raghupathi, Adv.
11:52:08 IST
Reason: Mr. Parikshit P.Angadi, Adv.
Mr. B. Krishna Prasad, AOR
- 2 -
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the appellant has no objection to the I.A. No.126797/2018 (Application for intervention).
I.A. No.126797/2018 is allowed.
(RAJNI MUKHI) (RENU KAPOOR) SENIOR PERSONAL ASSISTANT COURT MASTER (NS)