Supreme Court - Daily Orders
The Executive Director Karnataka ... vs The State Of Karnataka on 8 May, 2019
Bench: L. Nageswara Rao, M.R. Shah
ITEM NO.23 COURT NO.13 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).12648/2019
(Arising out of impugned final judgment and order dated 26-03-2018
in WP No. 49066/2017 26-03-2018 in WP No. 47462/2017 26-03-2018 in
WP No. 41886/2017 26-03-2018 in WP No. 44242/2017 26-03-2018 in WP
No. 8686/2018 passed by the High Court Of Karnataka At Bengaluru).
THE EXECUTIVE DIRECTOR KARNATAKA
EXAMINATION AUTHORITY AND
SELECTION AUTHORITY Petitioner(s)
VERSUS
THE STATE OF KARNATAKA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.73297/2019-CONDONATION OF DELAY
IN FILING and IA No.73298/2019-EXEMPTION FROM FILING O.T.)
Date : 08-05-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. S. N. Bhat, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We see no reason to interfere in the matter. The special leave petition is accordingly dismissed.
Pending application (s), if any, shall also stand disposed of.
Signature Not Verified (POOJA CHOPRA) Digitally signed by NEELAM GULATI (KAILASH CHANDER) COURT MASTER Date: 2019.05.08 17:50:31 IST Reason:
ASSISTANT REGISTRAR