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M/S. Shree Jayalakshmi Spinners vs State Of Karnataka on 13 May, 2015

Author: Chief Justice

Bench: Chief Justice, Arun Mishra, Amitava Roy

                                               1

                                 IN THE SUPREME COURT OF INDIA
                                  CIVIL APPELLATE JURISDICTION

                            CIVIL APPEAL NOS.7240-7246 OF 2004

                 M/S. SHREE JAYALAKSHMI
                 SPINNERS & ORS.                           ..APPELLANT(S)

                                            VERSUS
                 STATE OF KARNATAKA                        ..RESPONDENT(S)
                                             WITH

                                 CIVIL APPEAL NO. 7247 OF 2004

                                 CIVIL APPEAL NO. 5319 OF 2010

                                          O R D E R

1. Leave granted is revoked.

2. We have heard the learned counsel for the parties to the lis and carefully perused the records of the case.

3. In our considered opinion, we find no merit in the Special Leave Petitions. Accordingly, the Special Leave Petitions are dismissed.

Ordered accordingly.

.............CJI.

(H.L. DATTU) ...............J. (ARUN MISHRA) Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2015.05.20 10:33:32 IST Reason: ...............J. (AMITAVA ROY) NEW DELHI, MAY 13, 2015.

ITEM NO.101 COURT NO.1 SECTION IIIA S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 7240-7246/2004 M/S. SHREE JAYALAKSHMI SPINNERS & ORS. Appellant(s) VERSUS STATE OF KARNATAKA Respondent(s) (with office report) WITH C.A. No. 7247/2004 (With Office Report) C.A. No. 5319/2010 (With Office Report) Date: 13/05/2015 These appeals were called on for hearing today. CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE AMITAVA ROY For Appellant(s) Mr. Basava Prabhu S. Patil, Sr. Adv.

Mr. B. Subrahmanya Prasad,Adv. Mr. Anirudh Sanganeria, Adv. Mr. Chinmay Deshpande, Adv. Mr. Amjid Maqbool, Adv.

Mr. R. S. Suri,Adv.

Mr. I.S. Alag, Adv.

Mr. J.S. Lamba, Adv.

Mr. Pradeep Kumar Bakshi,Adv.

For Respondent(s) Mr. Sanjay R. Hegde, Sr. Adv.

Mr. S. Nithin, Adv.

Mr. V. N. Raghupathy,Adv. Mr. Lagnesh Mishra, Adv. Mr. Parikshit P. Angadi, Adv.

Ms. Anitha Shenoy,Adv.

UPON hearing the counsel the Court made the following O R D E R Leave granted is revoked.

The Special Leave Petitions are dismissed in terms of the signed order.

(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file.)