Supreme Court - Daily Orders
P. Muniraju vs The State Of Karnataka on 8 April, 2024
Bench: C.T. Ravikumar, Rajesh Bindal
ITEM NO.10 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). 7627/2024
(Arising out of impugned final judgment and order dated 10-11-2023
in RP No. 435/2023 07-11-2022 in WA No. 388/2022 passed by the High
Court Of Karnataka At Bengaluru)
P. MUNIRAJU Petitioner(s)
VERSUS
THE STATE OF KARNATAKA & ORS. Respondent(s)
(IA No.77700/2024-CONDONATION OF DELAY IN FILING and IA
No.77699/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.77701/2024-CONDONATION OF DELAY IN REFILING/CURING THE
DEFECTS)
Date : 08-04-2024 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE C.T. RAVIKUMAR
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) M/S. Gururaj & Nayak, AOR
Mr. C B Gururaj, Adv.
Mr. Animesh Dubey, Adv.
Mr. K P Singh, Adv.
Mr. Devendra Ghosal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed on the ground of delay as also on merits.
Pending application(s), if any, stands disposed of.
(DR. NAVEEN RAWAL) (MATHEW ABRAHAM) DY. REGISTRAR COURT MASTER (NSH) Signature Not Verified Digitally signed by Dr. Naveen Rawal Date: 2024.04.08 16:30:30 IST Reason: