Supreme Court - Daily Orders
K. S. Ravikumar vs The State Of Karnataka on 7 February, 2020
Bench: S. Abdul Nazeer, Sanjiv Khanna
ITEM NO.57 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
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 1822/2020
(Arising out of impugned final judgment and order dated 20-09-2019
in WP No. 24239/2018 passed by the High Court Of Karnataka At
Bengaluru)
K. S. RAVIKUMAR Petitioner(s)
VERSUS
THE STATE OF KARNATAKA & ORS. Respondent(s)
(IA No.23139/2020-CONDONATION OF DELAY IN FILING and IA No.23140/2020-EXEMPTION FROM FILING O.T. and IA No.23142/2020- INTERVENTION/IMPLEADMENT and IA No.23141/2020-PERMISSION TO APPEAR AND ARGUE IN PERSON ) Date : 07-02-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE SANJIV KHANNA For Petitioner(s) Mr. K. S. RAVIKUMAR Petitioner-in-person For Respondent(s) UPON hearing Petitioner-in-person the Court made the following O R D E R Delay condoned.
We see no reason to interfere with the judgment and order passed by the High Court. Consequently, the Special Leave Petition is dismissed.
Pending applications, if any, are disposed of.
(NEELAM GULATI) (RAJINDER KAUR) AR cum PS Signature Not Verified ASSISTANT REGISTRAR Digitally signed by ASHWANI KUMAR Date: 2020.02.07 16:52:39 IST Reason: