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K.L. Ranjitha vs The State Of Karnataka on 26 September, 2023

Bench: Hima Kohli, Pamidighantam Sri Narasimha

     ITEM NO.28                                 COURT NO.14                            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

     Petition(s) for Special Leave to Appeal (C)                              No(s).      3947/2021

     (Arising out of impugned final judgment and order dated 18-01-2021
     in WA No. 544/2020(S-RES) passed by the High Court Of Karnataka At
     Bengaluru)

     K.L. RANJITHA                                                                     Petitioner(s)

                                          VERSUS

     THE STATE OF KARNATAKA & ORS.                                                     Respondent(s)

     Date : 26-09-2023 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MS. JUSTICE HIMA KOHLI
                         HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA

     For Petitioner(s)                  Mr. Anand Sanjay M Nuli, Adv.
                                       Mr. Suraj Kaushik, Adv.
                                       Mr. Nanda Kumar, Adv.
                                       Mr. Dharm Singh, Adv.
                                       Mr. Shiva Swaroop, Adv.
                                       M/s. Nuli & Nuli, AOR

     For Respondent(s)                  Mr. Prateek K. Chadha, A.A.G.
                                       Mr. V. N. Raghupathy, AOR
                                       Mr. Manendra Pal Gupta, Adv.
                                       Mr. Sreekar Aechuri, Adv.
                                       Ms. Pragya Ganjoo, Adv.
                                       Ms. Muskaan Singla, Adv.

                                       Ms. Saumya Tandon, Adv.
                                        Ms. Hetu Arora Sethi, AOR

                              UPON hearing the counsel the court made the following
                                                O R D E R

1. We are not inclined to interfere with the judgment impugned herein under Article 136 of the Constitution of India.

2. The petition for special leave to appeal is dismissed.

3. Pending application(s), if any, are disposed of.

       (Geeta Ahuja)                                                                (Nand Kishor)
     Assistant Registrar-cum-PS                                                   Court Master (NSH)