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University Of Agricultural Sc vs State Of Karnataka on 17 May, 2018

Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud

     Crl.A.1720/2015
                                                          1

     ITEM NO.4                                COURT NO.1                        SECTION II-C

                                    S U P R E M E C O U R T O F            I N D I A
                                            RECORD OF PROCEEDINGS

                                         Criminal Appeal No.1720/2015


     UNIVERSITY OF AGRICULTURAL SC                   & ORS.                       Appellant(s)

                                                      VERSUS

     STATE OF KARNATAKA                  & ORS.                                   Respondent(s)

     (With appln.(s) for early hearing)


     Date : 17-05-2018 These matters were called on for hearing today.


     CORAM :
                                    HON'BLE THE CHIEF JUSTICE
                                    HON'BLE MR. JUSTICE A.M. KHANWILKAR
                                    HON'BLE DR. JUSTICE D.Y. CHANDRACHUD


     For Appellant(s)                    Mr. Basava Prabhu Patil, Sr. Adv.
                                         Mr. Ankolekar Gurudatta, AOR
                                         Mr. Chinmay Deshpande, Adv.

     For Respondent(s)                   Mr. V. N. Raghupathy, AOR
                                         Mr. Parikshit P. Angadi, Adv.
                                         Md. Afzal Ansari, aDv.

                                         Mr. Vikas Mehta, AOR


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

This is an application for early hearing.

It is submitted by Mr. Basava Prabhu Patil, learned senior counsel appearing for the applicants that the Signature Not Verified Digitally signed by appellants have been named as accused persons in the DEEPAK GUGLANI Date: 2018.05.17 17:21:08 IST Reason: complaint petition, despite the factum that they have entered into an agreement as per law. Be that as it may.

Regard being had to the short compass in which the controversy rests, the criminal appeal be listed for final hearing on a non-miscellaneous day in the last week of August, 2018.

The interlocutory application stands disposed of.

             (Chetan Kumar)                    (Tapan Kumar Chakraborty)
              Court Master                          Court Master