Supreme Court - Daily Orders
Manjula vs State Of Karnataka . on 20 March, 2015
Author: R.K. Agrawal
Bench: R.K. Agrawal
ITEM NO.5 COURT NO.6 SECTION IVA
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)......CC No(s).
4238/2015
(Arising out of impugned final judgment and order dated 07/08/2014
in WA No. 200359/2014 passed by the High Court Of Karnataka At
Gulbarga)
MANJULA Petitioner(s)
VERSUS
STATE OF KARNATAKA AND ORS. Respondent(s)
I.A. 1/2015(with c/delay in refiling SLP)
Date : 20/03/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
[IN CHAMBER]
For Petitioner(s)
Mr. H. Chandra Sekhar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay of 89 days in refiling the special leave petition is condoned.
(Sukhbir Paul Kaur) (Tapan Kumar Chakraborty)
Court Master Court Master
Signature Not Verified
Digitally signed by
Sukhbir Paul Kaur
Date: 2015.03.24
16:41:54 IST
Reason: