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Muniyappa Since Deceased By His Legal ... vs The State Of Karnataka on 10 July, 2023

Bench: Aniruddha Bose, Sanjay Kumar

     ITEM NO.46                              COURT NO.6                 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).   3595-3596/2020

     (Arising out of impugned final judgment and order dated 25-04-2019
     in RP No. 142/2019 25-03-2019 in WA No. 3422/2016 passed by the
     High Court Of Karnataka At Bengaluru)

     MUNIYAPPA SINCE DECEASED BY HIS LEGAL
     REPRESENTATIVES & ORS.                                            Petitioner(s)
                                     VERSUS
     THE STATE OF KARNATAKA & ORS.                                       Respondent(s)

     Date : 10-07-2023 These petitions were called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE ANIRUDDHA BOSE
                             HON'BLE MR. JUSTICE SANJAY KUMAR

     For Petitioner(s)                 Mr. Devadatt Kamat, Sr. Adv.
                                       Mr. Javedur Rahman, Adv.
                                       Mr. Srinivasa C, Adv.
                                       Mr. Mudassir, Adv.
                                       Mr. Amarjeet Singh, AOR

     For Respondent(s)                 Mr. V. N. Raghupathy, AOR
                                       Mr. Manendra Pal Gupta, Adv.
                                       Mr. Md. Apzal Ansari, Adv.

                                       Mr. Shivendra Singh, AOR
                                       Mr. Bikram Dwivedi, Adv.
                                       Dr. Mukut Nath Verma, Adv.
                                       Mr. Puneett Singhal, Adv.

                                      Mr. Anand Sanjay M. Nuli, Adv.
                                      Mr. Suraj Kaushik, Adv.
                                      Mr. Dharm Singh, Adv.
                                      Ms. Akhila Wali, Adv.
                                      Mr. Swaroop Gowda, Adv.
                                      M/S. Nuli & Nuli, AOR

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

Learned counsel for the State wants to file counter affidavit.

Let such counter affidavit be filed within four weeks.

Reason:                  List after five weeks.


     (NIRMALA NEGI)                                                   (VIDYA NEGI)
     COURT MASTER (SH)                                              ASSISTANT REGISTRAR